Section 18 in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department
18. Fee for pitching tents in the compound of the Bungalow and use of garage.
(a)All persons whether occupying a Bungalow/ Rest-shed or not but using the compound for pitching tents shall be subject to the Bungalow rules. Priority of use of kitchens, out-houses and utensils shall rest with the occupants of the Bungalow.(b)All non-entitled persons occupying the Bungalow/Rest-shed and also using the compound for pitching tents shall pay a fee of Rs. 5 for every period of 24 hours or part thereof in addition to the Bungalow rent payable by them.(c)A fee of Rs. 2 per day or fraction thereof will be charged from non-entitled persons for garaging a car in the absence of the owner.
