Section 1(1) in Rules Under Section 15 of the Bihar Itki Tuberculosis Sanatorium (Regulation of Buildings) Act, 1951
(1)Any person giving notice to the Sanatorium Local Authority of his intention to erect, re-erect or alter any building shall do so in writing and shall forward with such notice :-(i)a site plan of the land on a scale of not less than thirty-three feet to one inch showing all adjacent premises and roads, all means of access to such land and the drainage level thereof;(ii)a ground plan on a scale of not less than eight feet to one inch showing all existing and projected buildings, including outhouses, privies, drains and other structures and the open spaces round the same;(iii)an elevation or vertical section of every projected structure on a scale of not less than four feet to one inch;(iv)a complete specification of the structure which he intends to erect, re-erect or alter;(v)a statement of the locality and road in or besides which the site is situated.
