When a government servant is supplied with residences in more than one station -(1)each residence will be held to be in occupation by him until such time as another such residence is occupied;(2)absence from the residence in occupation on tour will not absolve him from payment of rent there for during the period of such absence;(3)if, during his tour, he goes to the station in which another residence has been provided for him and occupies that residence, he shall be charged for the period of such occupation the higher of the two rates payable by him for the occupation of either of the two residences;(4)rent shall be charged at the prescribed rates for the occupation of each residence if more than one residence is in occupation simultaneously otherwise than in circumstances in (3) above.
