Section 17(22) in The Bihar Child Labour (Prohibition and Regulation) Rules, 1995
(22)Maintenance of buildings. - If it appears to the Inspector that any part of the establishment is in such a state of disrepair as it likely to lead to condition detrimental to the health and welfare of a child worker, he may serve on the occupier or manager or both of the establishment an order in writing specifying the measures, which in his opinion should be taken requiring the same to be carried out before such date as is specified in this order.
