Section 9 in The Orissa Forest Rest House Occupation Rules, 1983
9. Rate of rent.
(1)Rent shall be charged for the following Forest Rest House as the rates noted against each per day or fraction thereof exceeding 3 hours and at the rate of Rs. 2.50 for the period of occupation of less than three hours duration.(i)Puri, Nandankanan, Sambalpur, Panposh, Chandipur and Badbil at the rate of Rs. 15 (Fifteen) per day.(ii)Jashipur, Baripada, Bhanjanagar, Balimela, Umerkote, Badrama, Nawna, Chahata, Gudgudia, Kotaput, and Tikarpara at the rate of Rs. 10 (Ten) per day.(2)Rent shall be charged for occupation of all other Forest Rest Houses at the rate of Rs. 7. (Seven) per day or fraction thereof exceeding three hours and at the rate of Rs. 3 (three) for a period of occupation of less than three hours' duration.(3)Rent as specified in Sub-rules (1) and (2) above shall be realised in the following cases of occupation :(i)for occupation under Rules 4(4) and 7(2) for everyday after the first ten days,(ii)for occupation under Rules 5 and 6,(iii)for keeping the non-official's or prospective occupant's belongings in the Forest Rest House in the absence of the owner (Rent at the half the above rates will be charged). This does not apply to the class of occupiers noted in Rules 3, 4 and 7 (2).Note - (a) The First day of the occupation shall be reckoned as 24 hours from the time of arrival. Every subsequent period of 24 hours shall count as one day. In reckoning the total rent to be charged any incompleted day shell be charged as full day.(b)Rent shall be paid for guests, friends or relatives other than wife, children of officer and others who are entitled to occupy Forest Rest Houses free of rent.
