Section 11(1) in The Orissa Forest Rest House Occupation Rules, 1983
(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.
