Section 11(1) in The Special Accommodation Rules, 1959
(1)Notwithstanding anything contained in Rules 5,8, 9 and 10 an Officer, who has a house in municipal area of Bhubaneswar in his name or in the name of his wife/children may be allotted with a Government quarters or be allowed to remain in Government quarters on payment of higher rate of licence fee in the following slab, namely :(i)no extra amount of licence fee shall be charged in cases, where the employees are in receipt of house rent not exceeding Rs. 500 per month for their own houses;(ii)one and half times of the flat licence fee shall be charged from those who are in receipt of house tent above Rs. 500/- per month and not exceeding Rs. 1500/- per month;(iii)two times of flat licence fee shall be charged from those who are in receipt of house rent beyond Rs. 15,000/- and not exceeding, Rs. 3,000/- per month;(iv)three times of flat licence fee shall be charged from those who are in receipt of house rent above Rs. 3,000, but does not exceed Rs. 5,000/- per month; and(v)four times of flat licence fee shall be charged from those who are in receipt of house rent exceeding Rs. 5,000/- per month.
