1249. Instructions regarding preparation and submission of building projects.
(a)Applications for the construction of buildings shall be submitted in B. P. Form No. 238.(b)The following instructions shall be observed by Superintendents in submitting such applications:-(i)An explanatory memorandum showing the necessity of the project, item by item, should be given.(ii)All requirements should be brought out at the same time and not piecemeal.(iii)If the work is to be executed by the Communications and Works Department, a proposal for the acquisition of land need not be separately stated as the cost of land is included in the building estimates. The cost of land should be ascertained from the Collector.(iv)If a chaukidari shed is to be constructed, the highest number of chaukidars attending parade on any one day except the quarterly pay days should be given.(v)In the case of a police-station it should be stated whether it will be a large or a small one. A small police-station is one with a staff of 8 or less constables.(vi)In mufassil police-stations (where municipal arrangements do not exist) if latrines are requisitioned for, it must be stated what arrangements can be made for their regular cleansing.(vii)It should invariably be stated whether accommodation for inspecting officers will be necessary or not in the police-station building.(viii)For cook-sheds, the number of Hindu, Moslem and scheduled caste constables for whom cooking accommodation is required should be accurately given.(ix)In the case of police hospitals a statement showing the daily average number of indoor patients admitted to the hospital during the last three years should be submitted.(x)Every proposal regarding change of site must contain particulars as to the tenure on which the land is to be held, i.e., whether it is to be leased at an annual rental, held rent-free, purchased or acquired under the provisions of the Land Acquisition Act (I of 1894). The probable cost of the land in each case shall also be mentioned.(xi)If an old building is to be sold as a consequence of the erection of a new building, an estimate of the amount which it or its materials are likely to realize shall also accompany the application. Similarly, if an old site is to be given up, the pecuniary result of its disposal shall be stated.
