Section 28 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
28. Shop buildings in kachahari compounds.
- (i) Shop buildings or other detached structures, irrespective of the funds from which the cost of the works is to be met, should not be erected on land attached to kachahri compounds which are borne on the books of the Public Works Department, nor on Government lands which adjoin court compounds or which are in the vicinity of public buildings, without the previous sanction of Government in the Public Works Department.(ii)No such buildings with roofs composed of thatch or other inflammable materials should be erected within a radius of 50 yards of a building constructed of permanent materials.The limit of 50 yards is fixed as a minimum, not because it is considered that this limit will confer absolute immunity from fire risks, but because it is thought to be the utmost limit that can conveniently be enforced in every case, taking into consideration the area of land usually attached to such public buildings. Where circumstances admit, inflammable building or buildings of a temporary nature should be placed at a greater distance than 50 yards from permanent buildings, more especially in the case of court houses or record buildings or other buildings of which the contents are particularly valuable.
