Section 17 in The Chhattisgarh High Court Lawyers Chambers (Allotment & Occupancy) Rules, 2011
17.
The allottee shall, during the currency of the allotment, be responsible for the proper up-keep and maintenance of the Chamber in accordance with the Municipal and Sanitary regulations, which may be applicable and such directions as may be issued by Hon'ble the Chief Justice or his nominee, time to time.
