Section 22(i) in The Special Accommodation Rules, 1959
(i)The Officer, when taking possession of a house, is requested to report about the occupation of the sold quarters to the Executive Engineer, Bhubaneswar Division/Executive Engineer, Electrical Division, Executive Engineer, Southern Public Health Division and he is required to give the date and signature in the register kept by the Executive Engineer, Bhubaneswar Division, for the purpose from which date rent will accrue failing which the date to be supplied by the concerned Sub-divisional Officer-in-charge will be binding.
