Section 53(5) in Tamil Nadu Combined Development and Building Rules, 2019
(5)Passenger elevators or lifts. - (a) Every High rise building, in addition to the stair-case, shall be provided with lift or lifts, depending on the number of persons using each floor and which shall be installed at such places and at such distances as prescribed in the National Building Code.(b)Every lift shall be in conformity with the following requirements:(i)The lift way and the car shall be enclosed.(ii)The lift shaft shall be enclosed with fire resisting materials and shall be ventilated from the highest point direct to the open air.(iii)The motors, the winding gear and the operating mechanism shall be installed in a chamber constructed of fire resisting materials and shall be ventilated from the highest point direct to the open air.(iv)These shall be fitted with an inter-locking device of such a type as will prevent,(a)all landing doors, other than the door to be opening at which the lift car is at rest, from being opened and(b)the car being moved until all doors, including the car door, are closed.(v)Precautionary measures shall be adopted to ensure the safety of passengers in the event of:-(a)an interruption or failure of electric supply;(b)a defect or failure in the controlling mechanism;(c)the rupture or displacement of ropes or shelves;(d)over running or excessive speed of the lift-car due to electrical or other defects in the motor or other mechanism;(e)the loading of the car in excess of its maximum capacity; and(f)articles falling upon the lift.(vi)The safe carrying capacity of the lift or elevator shall be conspicuously posted in or on the car or platform.(vii)Every lift shall be properly lighted.(viii)Once in every year, lift shall be got inspected and certified by a competent Engineer(c)For requirements regarding planning, designing and installation, etc. of lifts and escalators, reference shall be made to the NBC Part 8 'Building Services Section 5 Installation of Lifts and Escalators'.
