979. Responsibility of Superintendents to guard against fire.
- Superintendents are responsible that:(a)no fires, except in constructed fire places, are allowed in any building or quarters during the day or night;(b)no fire is carried about unguarded, nor light without lanterns or protecting shades;(c)a sufficiency of water is constantly kept in the tanks or vessels provided for the purpose and that such water is changed frequently;(d)the ladders and other appliances provided for cases of fire are at all times in serviceable condition and available for immediate use; and(e)that no stacks or collections of grass, straw, or other inflammable materials, thatched huts, mat enclosures, or temporary cooking places enclosed or roofed with thatch or mats, are allowed within 50 yards of any jail building without special orders, and that such collection or building of inflammable materials is not subject to any risk of fire.
