(5)Sufficient provision shall be made for preventing and extinguishing fire which may occur in or upon such building or place and such provision shall be specified in column (9) of the licence. A supply of not less than five gallons of water per 100 square feet of area in the case of a permanent building or enclosed place shall be provided and kept stored in buckets in readiness along the wall of such building or place in the case of temporary buildings, the supply of water shall be not less than 15 gallons per 100 square feet area and shall be stored in buckets in readiness, one half within and the other half without the exterior walls of the building :Provided that where any building or enclosed place by reason of its construction and disposition so requires, the Executive Officer, with the sanction of the Magistrate of the district may grant for such building or place a licence with such modifications in regard to the storing of water and the disposal of the water stored for combating fire as may be deemed sufficient and suitable.
