Section 6(b) in Bihar State Employees (House Rent Allowance) Rules, 1980
(b)(i)If the Government servant sub-lets or shares a part of his accommodation with one or more adults, not belonging to his family, whether Government Servant or not, a reduction of 40 per cent or the actual rent charged by him from the sub-tenant/co-sharer, whichever is higher, shall be made from the rent actually paid by him to the landlord for the purpose of computing the amount of House Rent Allowance admissible to him. A reduction of 40 per cent shall also be made where a part of the accommodation hired by the Government servant for which he claims House Rent Allowance is used for other than bona fide residential purposes.(ii)If the sub-tenant or co-sharer is also a Government servant, House Rent Allowance will be admissible to him also, the amount of the allowance being calculated on the rent actually paid by him to the main tenant.
