Section 101(23) in Andhra Pradesh Fire Prevention And Safety Measures For High-Rise Hospital Buildings Rules, 2011
23.0Planning and Execution - (i) The Fire Prevention and Life safety requirements shall be met by engaging the services of an experienced engineering firm with a track record of having designed and executed minimum five such Buildings of similar in height as per NFPA. Apart from providing facilities for undertaking external firefighting measures, internal fire safety and protection measures are required to be provided and maintained as given in these stipulations. (NFPA-1-17.8.4.5, NFPA-1031-5.7)(ii)The designer shall ascertain local conditions like availability of Water, reliable power, material and equipment certified to be fit for fire service, maintenance resources, traffic conditions, communications, record of compliance of similar hospitals and any additional information provided by the Department. He shall be familiarized with nature of occupants including non-patients who would have to be safely exited in emergencies. He shall confirm and explain how the above have been factored in the design.(iii)Adverse local conditions, known to have contributed to poor compliance with fire safety shall have mandatory to be factored in by stipulating possible compensative measures to ensure effective compliance, enforcement and provide for human errors, duly considering local constraints, so that safety is not compromised and INTENT of any code provision is not violated. The above is in line with, sec.13 of AP Fire Act, CL.10 part-2 of NBC and NFPA-1.(iv)Intelligent Smoke management to ensure safe evacuation and non-erasable record of alarm to monitor integrity of critical safety equipment like Sprinkler system, Public Address system and emergency generators shall be provided.[Substituted by G.O.Ms. No. 205, MA & UD (M1) Department , dated 14-5-2012. ] [[Substituted by G.O.Ms. No. 205, MA & UD (M1) Department , dated 14-5-2012. Prior to its substitution it read as below:'5.3.4. Ramps- Ramp (a) from Ground floor to the critical areas (b) from terrace to the refuge floor shall be provided.The open external ramp with fire doors on each floor in the mandatory side and rear open space may also be considered after leaving clear 7.0 meters driveway.']]
