Section 4 in Rules Under Section 15 of the Bihar Itki Tuberculosis Sanatorium (Regulation of Buildings) Act, 1951
4. Building to be away from an aerial electric line.
- If a proposed building will, either during or after the construction thereof render an aerial electric line accessible from scaffolding erected for the construction thereof, no such building shall be erected until in accordance with the Rules made under the Indian Electricity Act aerial electric line has been altered, or, in the case of a temporary addition, or alteration securely guarded.
