Section 23 in The Special Accommodation Rules, 1959
23.
Government quarters may be allotted temporarily for performing marriage ceremony or other social functions in New Capital on payment of [standard licence fee] [Substituted vide Orissa Gazette Extraordinary No. 876/21.7.1994- Notification No. 4183-S.A.-15/94/6.7.1994.] of the building calculated at present day capital cost plus water and electricity charges at the rate payable by private person in advance.
