59. (i) The office in charge of a Government buildings shall make some person of his establishment answerable for its general condition.
(ii)The sectional officer shall be responsible for reporting, direct to the Executive engineer as well as to the sub-divisional officer, any case of occupation of an inspection house by an Officer, or of servants quarters by a servant who has suffered from fever for more than a week, or who is suffering from any inspections or contagious disease. The Executive Engineer shall either order the disinfection of the inspection house or the servants' quarters occupied, or report the case to the civil surgeon and ask him if disinfection is necessary. If the Executive Engineer on his own initiative or as a result of the advice from the civil surgeon decides that disinfection is necessary, it shall be carried out as follows:-For every 100 cubic feet of room space, eight ounces of sulphur shall be burnt. The sulphur shall be placed on a iron plate supported for protection against fire over a tube of water. The sulphur shall be set on fire by putting live coal on it. Doors, chimneys and windows shall be tightly shut and punkha holes blocked. Durries and purdahs shall be hung on road in the room, which shall be kept closed for four hours. Thereafter, doors and windows shall be opened and kept open for three days. After disinfection in this way, durries and purdahs shall be washed and all furniture scrubbed with a solution of carbolic acid diluted with 50 parts of water.(iii)As a theatre is peculiarly liable to fire, no Government building in which Government Stores, etc. are kept, shall be used for theatrical purposes.(iv)Before a Government building is sold by or on behalf of any Department, the district officer shall certify that he has ascertained, to the best of his knowledge, after due inquiry, that the building is now wanted by any other department, or for any public purpose. The divisional officer shall obtain this certificate before recommending the sale of any building in his charge.The rules sanctioned by the Government for the occupation on Dak Bungalows and rest Houses will apply.
