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State of Bihar - Section

Section 3 in Rules Under Section 15 of the Bihar Itki Tuberculosis Sanatorium (Regulation of Buildings) Act, 1951

3. Provision in a building or room.

(1)Each building constructed for accommodating tuberculosis patients shall contain adequate provision for incinerating of sputum and other articles contaminated by it and for sterilisation of sputum cups boiling in accordance with instructions to be issued by the Sanatorium Local Authority.
(2)The room intended for habitation of a person or persons not suffering from tuberculosis in a building for residential purposes shall have clear superficial area of at least one hundred square feet and a minimum height of eleven feet, but a room intended for a person suffering from tuberculosis shall have a clear superficial area of at least one hundred and twenty square feet and at least one window measuring not less then 3 feet - 3 feet and one door constructed in such a manner as will ensure free cross-ventilation.
(3)The rooms intended for habitation in a building for residential purposes shall have a clear superficial area of at least one hundred square feet and a minimum height of ten feet.