Section 15(7) in The U.P. Industrial Housing Rules, 1959
(7)Any person desiring allotment of the premises shall be required to deposit a security equal to two months' rent before the allotment order is issued in his favour This security will be refundable in case no allotment is made to him or on his vacating the house, after deducting arrears of rent and other dues, losses and damages, if any, as determined by the Housing Commissioner.
