Section 15(2) in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department
(2)When a Government servant entitled to occupy an Inspection Bungalow/ Rest-shed free of rent when on duty occupies a suite of room in the Inspection Bungalow/Rest-shed, while not on duty, he should pay rent at half the rates payable by general public for such occupation. If the period of stay exceeds ten days, rent should be paid at full rates.(b)An entitled person while on duty is not required to pay Bungalow rent for self, his wife and children below twelve years of age, if they accompany him. if the entitled person is not on duty, the rent for self, his wife and children (above twelve years) shall be recovered as per note (2) of Sub-rule (a).
