Section 15 in The U.P. Industrial Housing Rules, 1959
15. Allotment and procedure of allotment.
(1)Whenever houses are vacant and the Housing Commissioner is of the view that they should be let out, he will have a notice issued in such manner as he thinks necessary, specifying the number of houses available for allotment and the rent and other particulars thereof along with the terms and conditions of allotment.(2)A copy of the notice shall be affixed on the Notice-Board of the Housing Commissioner and copies will also be pasted in the area where such houses are vacant.(3)Applications for allotment of houses will be made in Form 'A'.(4)The Housing Commissioner or an officer authorised by him in this behalf will, after considering the application, issue the allotment order in Form 'B'.(5)Before occupying a house, the allottee shall have to execute an agreement in Form 'C'.(6)The possession of the house shall thereafter be given to the allottee by the Housing Commissioner or any other officer authorised by him in this behalf. The conditions of occupation will be such as may be specified in the agreement and as may be prescribed by the Housing Commissioner, from time to time.(7)Any person desiring allotment of the premises shall be required to deposit a security equal to two months' rent before the allotment order is issued in his favour This security will be refundable in case no allotment is made to him or on his vacating the house, after deducting arrears of rent and other dues, losses and damages, if any, as determined by the Housing Commissioner.(8)The Housing Commissioner may make short-term allotment of houses on application of tenants for occasion like marriage and other ceremonies, if vacant houses are available. Allotment for a period not exceeding a month will be made on the terms and conditions which may be prescribed by the Housing Commissioner. The rate of rent and other incidentals to be charged will be at the following rates :Allotment for a period not exceeding 15 days. - Economic rent for 15 days plus extra charges for excess water consumption and use of electricity.Allotment for a period exceeding 15 days but not exceeding a month. - Economic rent for one month plus extra charges for excess water and electricity.Such short-term allotment may also be made to persons other than eligible industrial workers if the Housing Commissioner finds that there is not sufficient demand from eligible industrial workers. Such allotments will however, be made on full economic rent as determined for the houses of that colony and after charging security equal to two months' rent at the full economic rates.The provisions of sub-rules (1) to (7) shall mutatis mutandis apply to a short-term allotment under Rule 8 and the Forms A, B, and C shall also, subject to such adaptations by way of modification, addition or omission as the Housing Commissioner may consider to be necessary, be applicable to the case of such short-term allotment.
