Section 14(ii) in The Rajasthan Industrial Housing Allotment Rules, 1957
(ii)The employer shall, within ten days of the death, transfer, retirement, resignation or termination of service of a worker intimate the same to the Secretary. Failure of the employer to give intimation shall render him liable for payment of rent for the period for which the worker continues to occupy the house in excess of the period allowed under rule 8;
