Section 130 — Responsibility for sanitation.

The following officers shall, for the purposes of sanitation, have control over, and be responsible for maintaining in a sanitary condition, those parts of a cantonment, respectively, which are specified in the case of each, that is to say:-- (a) the Officer Commanding the army in the cantonment--all buildings and lands which are occupied or used for army purposes; (b) the Officer Commanding the navy in the cantonment--all buildings and lands which are occupied or used for naval purposes; (c) the Officer Commanding the air force in the cantonment--all buildings and lands which are occupied or used for air force purposes; (d) the Officer Commanding the station in the cantonment--all buildings and lands, occupied or used for any defence purpose, other than those referred to in clauses (a) , (b) and (c) ; (e) the head of any civil department or railway administration occupying as such any part of the cantonment--all buildings and lands in his charge as head of that department or administration; (f) the head of any establishment or installation of the Defence Research and Development Organisation in the cantonment--buildings and lands which are occupied or used for the purposes of the Defence Research and Development Organisation in the cantonment; (g) the head of a Public Sector Undertaking--the buildings and lands belonging to such undertaking in the cantonment; (h) the Chief Executive Officer--the buildings and lands in the civil area of the cantonment and all other buildings and lands not covered in clauses (a) to (g) above.

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