- Whenever a police building is: burnt or blown down or destroyed in any other way, an enquiry shall be made by some superior officer - the Superintendent himself, when possible - and a report shall be submitted to the Inspector-General through the Deputy Inspector-General of the Range, explaining the cause of the disaster. In case of a fire due to improperly protected light or negligence in cooking operations, it will be decided whether the officer at fault shall not be held pecuniarily responsible for the accident.
