Section 20 in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department
20. Manner of payment of rent, service charges etc.
(a)Rent recoverable under Rule 14 should be paid to the Choukidar in advance immediately on arrival failing which occupation of the Bungalow shall be refused. Payment or rent in advance may be made day to day or in a lump sum for the entire period of occupation noted in the Visitor's Book under Rule 14. If in case the Bungalow is vacated earlier voluntarily or otherwise the amount paid in excess of the rent due for the period of actual occupation shall be refunded by the Choukidar and on such refund the Bungalow should be vacated immediately.(b)Rent payable by entitled Government servants occupying Inspection Bungalow/Rest-shed when not on duty should be paid to the Choukidar at the rates prescribed in Rule 15 (b).(c)If the occupant vacates Bungalow/Rest-shed temporarily but leaves any rooms locked he should be charged rent for this period as if he was in occupation.(d)All charges paid to Choukidar on account of Bungalow rent, electric charges or for replacement of breakages or loss must be clearly recorded in the Visitor's Book before departure. A complaint book is also maintained for recording all complaints of occupants. Any laxity on the part of the Choukidar or Watcher may be noted in the said book.
