(2)when they are satisfied that the capital cost, as determined under the above rules, would be greatly in excess of the proper value of the accommodation provided;Order of the Governor regarding rule 45A-II, Proviso (v) (2)The capital value of any portion of a building which is abandoned permanently or dismantled without replacement should be written off the total capital value of the building.(vi)in assessing the cost or value of the sanitary, water supply and electric installations and fittings, the Governor may by rules determine what are to be regarded as fittings for this purpose.Note - Government servants of the Central Government or of the Governments of Madras, Andhra Pradesh, the Punjab, Madhya Pradesh, Assam and Orissa occupying by, official arrangement, residences provided by this Government, shall be charged rent for such residences under this rule.Orders of the Governor regarding Rule 45A-IIThe capital cost of walls and washerman's tanks shall be included in the capital cost of the residence.Orders of the Governor under the note to Rule 45A-II (a) and (b)
