(1)Notwithstanding anything contained in Rules 5,8, 9 and 10 an Officer, who has a house in municipal area of Bhubaneswar in his name or in the name of his wife/children may be allotted with a Government quarters or be allowed to remain in Government quarters on payment of higher rate of licence fee in the following slab, namely :(i)no extra amount of licence fee shall be charged in cases, where the employees are in receipt of house rent not exceeding Rs. 500 per month for their own houses;(ii)one and half times of the flat licence fee shall be charged from those who are in receipt of house tent above Rs. 500/- per month and not exceeding Rs. 1500/- per month;(iii)two times of flat licence fee shall be charged from those who are in receipt of house rent beyond Rs. 15,000/- and not exceeding, Rs. 3,000/- per month;(iv)three times of flat licence fee shall be charged from those who are in receipt of house rent above Rs. 3,000, but does not exceed Rs. 5,000/- per month; and(v)four times of flat licence fee shall be charged from those who are in receipt of house rent exceeding Rs. 5,000/- per month.(2)If the house of any officer either in his own name or in the name of his wife/children has been let out or leased out on rent, he shall furnish a copy of the agreement/deed before the Estate officer for the purpose of determining the fate of licence fee in respect of the Government quarters, if any, allotted to him. In case the house is not let out Or leased out, the notional rent of the house shall be assessed oil the fair rent basis (or determining the licence fee.][Note - Before amendment of the rule in 1994 judgement was rendered in a case in 1992. The Case-Law follows :]
