Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Odisha - Subsection Section 11(2) in The Orissa Forest Rest House Occupation Rules, 1983 (2)If the occupant vacates the rest house temporarily, but keeps any of the rooms locked, he would be charged rent of this period as if he was in occupation.
