Section 37 in Rules Under Section 15 of the Bihar Itki Tuberculosis Sanatorium (Regulation of Buildings) Act, 1951
37.
The owner, lessee or occupier of a building shall in his application for a licence for accommodating tuberculosis patients for gain in such a building furnish the following particulars :-(a)whether the building has been erected or re-erected in accordance with the Building Rules;(b)the details of the building, for example, the size and number of room, the sanitary and other fittings provided therein;(c)the number of tuberculosis patients proposed to be accommodated; and(d)arrangements made for the destruction of sputum cups, etc., and for medical attendance and nursing of patients.
