Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Tamilnadu - Subsection

Section 64(1) in Tamil Nadu Combined Development and Building Rules, 2019

(1)In general, all buildings in their design and construction shall be such as to contribute to and ensure individually and collectively the safety of life from fire, smoke, fumes and also panic arising from these or similar other causes. In large buildings a fire may not itself provide adequate warning to occupants; automatic fire detecting and alarming facilities shall be provided where necessary to warn occupants or the existence of fire, so that they can escape.