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] [Entire Act]

State of Haryana - Section

Section 45 in Haryana Municipal Building Bye-laws 1982

45. Residential buildings with multiple dwelling, commercial and industrial building.

- The minimum width of any lobby, corridor, passage or a balcony in these buildings shall be as given below :-
(a) No. of users from 1 to 20 ... 1.0 metre
(b) No. of users from 20 to 100 ... 1.2 metre :
Provided that for every additional 50 persons or part thereof the width of a staircase shall be increased 0.1 metre, until a maximum of 3.0 metre is reached.Walls and roofs shall be of fire-resisting materials, and if supported, shall be carried on supports of fire-resisting materials.Chimneys and Flues