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Bengal Presidency - Section

Section 1248 in Police Regulations, Bengal , 1943

1248. Kutcha buildings not to be erected near permanent ones.

(a)No structure with an inflammable roof should be erected within a radius of 30 yards, nor any structure with inflammable walls and corrugated iron or other type of pucca roof within a radius of 20 yards from a building constructed of permanent materials.
(b)The above limits of 30 or 20 yards are fixed as minima, not because it is considered that these limits will confer absolute immunity from fire risks, but because they are considered to be limits that can conveniently be enforced in most cases, taking into consideration the area of land usually attached to public buildings.
(c)Where circumstances admit, inflammable buildings should be placed at a greater distance than 30 or 20 yards, as the case may be, from permanent buildings, more especially from Court-houses, record buildings or other buildings of a valuable nature.