Section 14(1) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(1)The officer to whom a residence has been allotted shall be personally liable for the licence fee and for any damage beyond fair wear and tear caused thereto or to the furniture, fixture or fittings or services provided therein by Government during the period for which the residence has been and remains allotted to him, or where the allotment has been cancelled under any of the provisions in these rules, until the residence along with the out-houses appurtenant thereto have been vacated and full vacant possession thereof has been restored to Government.
