Section 28(ii) in The Bihar Government Estates (Khas-Mahal) Manual, 1953
(ii)No such buildings with roofs composed of thatch or other inflammable materials should be erected within a radius of 50 yards of a building constructed of permanent materials.The limit of 50 yards is fixed as a minimum, not because it is considered that this limit will confer absolute immunity from fire risks, but because it is thought to be the utmost limit that can conveniently be enforced in every case, taking into consideration the area of land usually attached to such public buildings. Where circumstances admit, inflammable building or buildings of a temporary nature should be placed at a greater distance than 50 yards from permanent buildings, more especially in the case of court houses or record buildings or other buildings of which the contents are particularly valuable.
