Section 15 in The Orissa Forest Rest House Occupation Rules, 1983
15. Manner of use of Forest Rest Houses.
(1)Officers or others who may occupy Rest Houses are required to keep and leave them clean. If they have no servants of their own or cannot themselves arrange for doing so, they will pay the Chowkidar Rs. 0.50 for each day or portion of day occupancy in addition to the usual fee and the latter will strange to keep the Rest Houses clean and be responsible that it is kept clean.(2)All persons occupying Rest House must make their own arrangements for obtaining water, fuel and supplies. The Chowkidar is not to be employed for the purpose.(3)The verandah, compound or the rooms of the Rest Houses are not meant to be used as courts and kutchary or for any purpose involving the gathering of people. If for any special reason any Government Officer requires to do so, permission of the Conservator of Forests must first be obtained in advance.(4)No person shall convene or cause to convene or hold in any circumstances political conferences or meetings within the compound of any Forest Rest House.
