Section 8 in The Orissa Forest Rest House Occupation Rules, 1983
8. Circumstances under which reservation once made can be cancelled.
(1)In cases, when accommodation has not been previously reserved under the written orders of the competent authority, preference of occupation will be given to any Forest Officer on duty, than to the senior ranking Gazetted Officers of other Departments travelling on duty and then to other entitled person. All entitled persons shall have preference over members of the general public.(2)Vacation of Occupation shall be made when asked for on the above preference within six hours as between officers of Government and as between other entitled persons and within three hours of members of the general public in favour of entitled persons. Exercise of this preference should be made with caution and consideration and not between sunset and sunrise.(3)The Divisional Forest Officer has the right to cancel the reservation without assigning any reason. He should however send intimation to the concerned officer/party by telegram at the earliest opportunity.
