Section 10 in The Orissa Forest Rest House Occupation Rules, 1983
10. Accommodation of the entire Forest Rest Houses.
- Allotment of more than one suit in arrest House shall not be made to one party without the previous permission of the Divisional Forest Officer. Permission may be given unexceptional circumstance to one party for occupation of two suits at a time. The rent to be charged in such cases shall be double the rate prescribed in Rule 9. The period of stay in such cases shall not ordinarily exceed five days at a stretch. In no circumstances more than two suits shall be allotted to any party for any purpose.
