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.