Section 7(1) in The Special Rules for the Mulit-storeyed and Public Buildings, 1974
(1)(a)There shall be provided from the street a clear way of not less than 5 meters in width separately for entrance and for exit, as a means of access to and from the building or buildings within the site, provided that where a site does not abut on a street the means of access to the site shall not be less than 12 meters from an existing public street.(b)The access way so provided, shall be maintained free from any obstruction or overhang or projection from the building below a height of 3 meters from the level of such access way.(c)The space so set apart as means of access shall be separately distinguished from any house gully or open space for amenity requirement prescribed under these rules.(d)Every such means of access shall be made drained and lighted to the satisfaction of the Commissioner and manhole covers or other drainage, water supply or any other fittings laid in such means of access shall be flush with the finished surface level so as not to obstruct the travel over the same.(e)Any person who undertakes any construction, reconstruction, addition or alteration to any building shall not reduce the access to any building previously existing below the minimum width prescribed under these rules.
