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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Madhya Pradesh - Subsection

Section 82(3) in The M.P. Bhumi Vikas Rules, 1984

(3)Number and size of Exits. - The requisite number and size of various exits shall be provided, based on the number of persons occupying or visiting each room, area of floor based on the occupant load, capacity of exits, travel distance and height of buildings as per provisions of clauses (i) to (iii) below :-
(i)Arrangement of Exit. - Exits shall be so located that the travel distance on the floor shall not exceed 22.5 metres for residential, educational, institutional and hazardous occupancies and 30 metres for assembly, business, mercantile, industrial and storage occupancies. Whenever more than one exit is required for a floor of a building, exits shall be placed as remote from each other as possible. All the exits shall be accessible from the entire floor area at all floor levels.
(ii)Occupant Load. - The population in rooms, areas of floors shall be calculated based on the occupant load given in Table 9 :
Table 9Occupant Load[Rule 82]
S. No. Group of Occupancy Occupant load Gross Area* in square metresper person
1. Residential 12.5
2. Educational 4
3. Institutional 15#
4. Assembly-  
  (a) with fixed or loose seats and dance floor 0.6$
  (b) without seating facilities including dining rooms 1.5$
5. Mercantile-  
  (a) street floor and sales basement 3
  (b) upper sale floors 6
6. Business and Industrial 10
7. Storage 30
8. Hazardous 10
* The gross area shall mean plinth area or covered area.# Occupant load in dormitory portions of homes for the aged, orphanages, insane asylums and the like, where sleeping accommodation is provided, shall be calculated at not less than 7.5 square metres gross area/person.$ The gross area shall include, in addition to the main assembly room or space, any occupied connecting room or space in the same storey or in the storeys above or below, where entrance is common to such rooms and spaces and they are available for use by the occupants of the assembly place. No deductions shall be made in the gross area for corridors, closets or other sub-divisions, and area shall include all space serving the particular assembly occupancy.
(iii)Capacity of Exits. - The capacity of exits (doors and stairways) indicating the number of persons that could be safely evacuated through a unit exit width of 50 centimetres shall be as given in Table 10 :
Table 10[Rule 82 (3)(iii)]
S. No. Group of occupancy Number of occupants
Stairways Doors
1. Residential 25 75
2. Educational 25 75
3. Institutional 25 75
4. Assembly 60 90
5. Business 50 75
6. Mercantile 50 75
7. Industrial 50 75
8. Storage 50 75
9. Hazardous 25 40
(iv)Number of staircases. - For all other buildings excepting single and multi-family dwellings below 15 metres in height, there shall be a minimum of two stairways and one of them shall be an enclosed stairway and the other shall be on the external wall of building and shall open directly to the exterior, interior open space or to any open place of safety.
(v)Minimum width for stairways. - Notwithstanding the detailed provision for exits as per clause (i) to (iii) above the provisions of sub-rule (2) of Rule 77 will govern the width of stairways.