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State of Rajasthan - Section

Section 504 in The General Rules (Civil), 1986

504. Rules relating to fire in buildings.

- Rules for providing against the occurrence of fire in court buildings and for additions or alterations to existing buildings shall not be made to the Department of Public Works, except through the Registrar of the High Court. When petty repairs have become necessary in any court house by reason of heavy rain or other cause, the Presiding Officer of the court shall send immediate intimation of such necessity to the District Judge.