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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2)(a) in Rules Under Section 15 of the Bihar Itki Tuberculosis Sanatorium (Regulation of Buildings) Act, 1951

(a)unless the site is certified by an engineer or overseer, as the case may be, to be dry and well drained or to be capable of being rendered dry and well drained. In the latter case, the Chairman of the Sanatorium Local Authority may decide that a certificate that the site has been rendered dry and well drained shall be necessary before the construction of any building and if he so decides, he shall inform the applicant of the action which must be taken and the improvement which must be made, before the certificate can be granted. Where the Chairman decides that a certificate in respect of any site is necessary, he may state by whom it shall be given, and no person shall erect any building on such site until such certificate has been so granted;