Section 32 in The U.P. Government Servant's Conduct Rules, 1956
32. Use of services without payment.
- No Government servant shall, without making proper and adequate payment, avail himself of any service or entertainment for which a hire or price or admission fee is charged.IllustrationUnless specifically prescribed as part of duty, a Government servant shall not-(i)travel free of charge in any vehicle playing for hire,(ii)see a cinema show without paying the admission fee.
