Section 695(20) in Police Regulations, Bengal , 1943
(20)No fire shall on any account be allowed in treasury buildings. For lighting the zone of fire there should be powerful oil lamps with concave reflecting mirrors placed on posts, if necessary, in such a position as to throw a broad beam of light illuminating as large as held as possible, and at the same time leave the sentry in shadow. Each sentry should also be provided with a bull's-eye lantern to enable him to look when necessary, into the strong-room, which will be left in darkness. The number of lamps required must vary according to the conditions of the treasury building but the Superintendent, who is responsible for the safety of the building, must be the final judge of the number required subject to the control of the Range Deputy Inspector-General. The lamps, lanterns and sufficient oil of 150 flash point shall be provided by the Collector or other officer-in-charge of the treasury, who shall also arrange for the daily cleaning and maintenance of the lamp and lanterns, which shall be renewed from time to time on the reasonable demand of the Superintendent.
