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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Greater Bengaluru City Corporation -

Section 23(23) in Bangalore Mahanagara Palike Building Bye-laws 2003

23.1Buildings shall be planned, designed and constructed to ensure adequate fire safety to the property and inhabitants and this shall be carried out, in accordance with Part IV Fire Protection of the National Building Code of India. The fire fighting requirements, arrangements and installations required in building shall also conform to the provisions of Part IV Fire Protection of National Building Code of India.
23.1.1For buildings with ground floor + four floors and above (or height of 15 mtrs and above), clearance of the Director of Fire Services shall be obtained regarding the Fire Protection Provision in building.