Section 330(3) in The Coimbatore City Municipal Corporation Act, 1981
(3)Where the Commissioner is of opinion that the means of egress from any structure are insufficient to allow of safe exits in the event of fire, he may, with the sanction of the standing committee, by notice, require the owner or occupier of the structure to alter or reconstruct any staircase in such manner or to provide such additional or emergency staircase as he may direct; and when any structure, booth or tent is used for purposes of public entertainment.he may require subject to such sanction as aforesaid, that it shall be provided with an adequate number of clearly indicated exits so placed and maintained as readily to afford the audience ample means of safe egress; that the seating be so arranged as not to interfere with free access to the exits and that the gangways, passages and staircases leading to the exit shall, during the presence of the public be kept clear of obstructions.Control Over Waters, Etc.
