Section 13 in The Orissa Industrial Housing Rules, 1969
13. Payment of rent and other dues and the mode of payment.
- There shall be payable by every allottee of the house or, as the case may be, by his employer the monthly rent and other charges to the officer who shall be duly authorised by the Housing Commissioner on proper receipt. The Officer shall credit the house rent to the Treasury or Sub-Treasury under the head "XXXVII-Public Works Rent-House Rent" within seven days from the date of receipt of such payment. Other charges may be deposited either in cash or under the appropriate head account within seven days from the date of collection.
