Section 52(11)(b) in Tamil Nadu Combined Development and Building Rules, 2019

[Cites 0, Cited by 0] [Section 52(11)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(11)(b) in Tamil Nadu Combined Development and Building Rules, 2019

(b)The basement shall have the following requirements:

(i)Every basement used for non-habitable purposes shall be in every part at least 2.4m in height from the floor to the underside of the roof slab or ceiling; for habitable purposes, it shall conform to the standards prescribed for habitable rooms above.

(ii)Adequate ventilation shall be provided for the basement. The ventilation requirements shall be the same as required by the particular occupancy according to National Building Code. Any deficiency may be met by providing adequate mechanical ventilation in the form of blowers, exhaust fans, air conditioning systems, etc.;

(iii)Adequate arrangements shall be made such that surface drainage does not enter the basement;

(iv)The walls and floors of the basement shall be water-tight and be so designed that the effects of the surrounding soil and moisture, if any, are taken into account in design and adequate damp proofing treatment is given; and

(v)The access to the basement shall be separate from the main and alternative staircase providing access and exit from higher floors. Where the staircase is continuous in the case of building served by more than one staircase, the same shall be of enclosed type serving as a fire separation from the basement floor and higher floors.

(vi)The exit requirements in basements shall comply with the provisions of the NBC Part 4 'Fire and Life Safety'

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 52(11)(b) in Tamil Nadu Combined Development and Building Rules, 2019