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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of West Bengal - Subsection

Section 110(1) in Kolkata Municipal Corporation Building Rules, 2009

(1)Lifts shall conform to the following provisions and the provisions of the latest edition of the National Building Code of India:-
(i)at least one lift shall be provided in every building more than 12.5 m. in height,
(ii)in the case of buildings more than 20 m. in height, and 1000 sq. m. of floor area for each floor at least two lifts shall be provided.,
(iii)in the case of a proposal to add one additional floor to an existing building having a lift, it will not be necessary to raise the existing lift to the additional floor.