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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(64) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

(64)"high rise buildings" means all buildings 15 meter and above in height shall be considered as high rise buildings as per National Building Code of India,2005. For high-rise building the following additional provisions of means of access to the buildings shall be ensured, -
(i)the width of main street on which the building abuts shall not be less than 12 meters and 1(one) end of this street shall join another street not less than 12 meters in width;
(ii)the road shall not terminate in a dead end, except in the case of residential building up to a height of 30 meter;
(iii)compulsory open space around the high-rise buildings shall not be used as parking;
(iv)adequate passageway and clearances required for fire fighting vehicles to enter the premises shall be provided at the Main Entrance, the width of such entrance shall not be less than 4.5 meter if an arch or covered gate is constructed, it shall have a clear head room of not less than 5 meter;