Section 13 in The Allotment of Government Residences (General Pool) Rules, 1990
13. Penalty on cancellation of allotment.
- In the event of the officer failing to vacate the residence after such cancellation as specified in Rule 12, the occupant shall be liable to pay the following penalties:(a)for the first two months following the date of cancellation, the officer/occupant shall be required to pay normal rent as may be determined by the Government;(b)for the second to the six month or part thereof, the officer/occupant shall be required to pay double the rate of normal rent as may be determined at (a) above;(c)after six months, the officer/occupant shall be required to pay market rent to be assessed by the Deputy Commissioner under the Meghalaya Urban Rent Control Act or any other law applicable in such cases.
