Section 24 in The Special Accommodation Rules, 1959
24.
Notwithstanding anything in these rules Government employees whose pay is less then Rs. 30 who are given rent-free accommodation should not occupy or retain Government quarters unauthorisedly or against the provisions of these rules. They shall be charged concessional standard rent of the building payable by Government servants for such unauthorised occupation or violation of any of these rules, instead of [standard licence fee] [Substituted vide Orissa Gazette Extraordinary No. 876/21.7.1994- Notification No. 4183-S.A.-15/94/6.7.1994.] of the. building in case of other classes of Government servants.
