Section 4(4) in The Orissa Forest Rest House Occupation Rules, 1983
(4)When the period of occupation is intended to exceed or exceeds a period of ten days, prior permission of the Divisional Forest Officer shall be obtained in writing and rent shall be charged for the period in excess of ten days at the rate specified in Rule 9.Note - Officers of Commercial Departments of the Central Government, while on duty will be charged rent for occupying Rest Houses.
