Section 259 in Bihar Board's Miscellaneous Rules, 1958
259. Inflammable buildings not allowed within a radius of 50 yards of a permanent building.
- No building with roofs composed of thatch or other inflammable material should be constructed within a radius of 50 yards of a building constructed of permanent materials. When circumstances admit, inflammable buildings of a temporary nature should be placed at a greater distance than 50 yards from permanent buildings, more specially in the case of court houses or record buildings or other buildings of a valuable nature (Board's Circular No. 4 of February, 1906).
