Section 2(a) in The Rajasthan Ministers' Official Residence (Use & Maintenance) Rule, 1966
(a)[] [Renumbered by G.S.R. 21, dated 2-5-1987, Published in Rajasthan Government Gazette part IV-C (Extraordinary), dated 2-5-1987, page 3.] "occupier" in relation to an official residence means the Minister occupying the official residence:
