Section 1257(b) in Police Regulations, Bengal , 1943
(b)The police officer-in-charge of such buildings, other than residences, shall be responsible for all minor repairs (such as the repairs of doors and windows, their fastenings, replacement of broken glass panes in doors and windows, repairs of thatch and tiles, the repair of ceiling cloths, punkhas and other fixtures and all such works as can be done by an ordinary mistry without skilled supervision). It will be the duty of the officer occupying the building to see that all such items are in good order as soon as periodical repairs have been completed. He shall make some person of his establishment answerable for the general condition of the building and the fixtures; as also for keeping a watch en the attacks of white-ants; for paying strict attention to cleanliness of the interior and the neatness of the exterior of the building and its surroundings and for keeping rain-water down-pipes and surface drains (where such exist) free from all obstructions. The cost involved is debitable to the contingent grants of the officers in occupation. (See rules 155 and 272 of the Bengal Financial Rules.)
