Section 31 in The Special Accommodation Rules, 1959
31. [ [Substituted vide Orissa Gazette Extraordinary No. 876/21.7.1994- Notification No 4183-S.A.-15/94/6.7.1994.]
Whereafter the cancellation of an allotment under any of these rules the residence continues to be occupied by the officer to whom it was allotted or by any one claiming through him, the rent of the residence shall be charged for the period of such unauthorised occupation as per the provisions contained in these rules.]Note - Before amendment of the rule in 1994, judgement was rendered in a case in 1992. The case-law follows :
