Section 25(ii) in The Special Accommodation Rules, 1959
(ii)If an Officer sublets a residence allotted to him or any portion thereof any of the out-houses appurtenant thereto without the permission of the Estate Officer he shall without prejudice to any other action that may be taken against him, be charged to the [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 residence calculated at present day capital cost for the period of such subletting. Besides, his allotment will be cancelled and he will be deprived from getting a quarters in New Capital for a period of one year from the date of detection of such subletting.
