8. Billeting .-(1) In this rule, "the appropriate Government" means in relation to premises cantonment areas, the Central Government and in relation to premises in other areas, the Central Government or the State Government.
(2)The appropriate Government may by order require the occupier of any premises to furnish therein, while the order remains in force, such accommodation by way of lodging or food or both, and either with or without attendance, as may be specified in the order for such persons as may be so specified.(3)The appropriate Government may by order require the owner or occupier of any premises to furnish to such authority as may be specified in the order such information with respect to the accommodation contained in the premises and with respect to the persons living therein as may be specified.(4)The price payable in respect of any accommodation furnished in any premises to any person in accordance with an order made under sub-rule (2) shall be such as may be determined by the appropriate Government, and shall be paid to the occupier by that Government; and the amount of any sum paid in accordance with this sub-rule by the appropriate Government in respect of accommodation furnished to any persons may be recovered by that Government from that person.(5)The appropriate Government may by order appoint authority to hear complaints in respect of orders made under sub-rule (2) and any person who is aggrieved by the service upon him or by the operation, of such an order may make a complaint to such authority and upon hearing the complaint such authority may cancel or vary such order as he thinks fit.
