Section 10 in The Municipal Council (Erection and Re-erection of Building) (First Amendment) Bye-laws, 2004
10. Additional provision for fire safety :
(a)The cooking space shall be segregated from the main building as per Schedule III.(b)Minimum four emergency battery illuminated exit points with additional one door for every 100 persons.(c)Line of travel to any exit point shall not be more than 15 metres from any point of the building.(d)The minimum width of doors shall not be less than 1.5 metre and shall open outward.(e)Own source of water supply along with water reservoir proportionate to the capacity and size of the hall to the satisfaction of the Fire Officer.(f)Fixed fire-fighting equipments throughout the building i.e. automatic water sprinklers, fire detectors, fire alarm system, wet risers, fire hydrants etc. to the satisfaction of the Fire Officer.(g)The door, window, false ceiling, decoration material and fixtures shall be made of fire resistant material.(h)Miniature electric circuit breakers for each component of the building.
