Section 5 in Rules Under Section 15 of the Bihar Itki Tuberculosis Sanatorium (Regulation of Buildings) Act, 1951
5. Sites.
- No land shall be used as a site for the erection or re-erection of a building :-(1)If the building is to abut on a road, unless the site is of such shape that the frontage of the building can be made form parallel to the line of the road or as nearly parallel to the said line as the Chairman of the Sanatorium Local Authority may consider necessary; and(2)If the building to be erected or re-erected is a public building or a building for residential purpose :-(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;(b)where the site is a tank filled up with earth and the foundation of the building does not reach down to the original ground, unless such tank has been so filled up for a period of not less than five years;(c)where the site has been filled up with, or used for depositing rubbish, offensive matter or sewage unless (i) the site was so filled up or so used at least seven years before the application; (ii) the Chairman of the Sanatorium Local Authority has examined the site and granted a certificate to the effect that from a sanitary point of view it is fit to be built on, and (iii) the building is single-storied.
