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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Uttar Pradesh - Subsection

Section 66(1) in The Greater Noida Industrial Development Area Building Regulations, 1992

(1)
(a)Every building meant for human occupancy shall be provided with exists sufficient to permit safe escape of occupants, in case of fire or other emergency.
(b)In every building, exits shall comply with minimum requirements of this part, except those not accessible for general public use.
(c)No building shall be altered so as to reduce the number, width or provision of exit to less than that required.
(d)All exists shall provide continuous means of access to the interior of a building or to an exterior open space leading to a street.