Section 19 in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department
19. Recovery of rent for non-occupation.
- Persons who do not intend to occupy accommodation reserved for them in an Inspection Bungalow/ Rest-shed are liable to pay charges at the rate of Re. 1 per day, unless the reservation is cancelled by Intimation in writing to the reserving authority 24 hours in advance. In case of private persons full rent shall be charged and recovered.
