Section 11 in The Orissa Forest Rest House Occupation Rules, 1983
11. Manner of payment of rent, service charges, etc.
(1)Rent recoverable from non-entitled person should be paid to the Chowkidar in advance immediately on arrival and a temporary receipt be obtained against such payment, failing which occupation in the Rest House shall be refused. Such payment in advance should be made day to-day and the account being closed after recovering the dues or refunding the excess when the occupant vacates himself or is required to, vacate under Rule 8.(2)If the occupant vacates the rest house temporarily, but keeps any of the rooms locked, he would be charged rent of this period as if he was in occupation.
