Section 3 in The Municipal Council (Erection and Re-erection of Building) (First Amendment) Bye-laws, 2004
3. Provisions of Basement. - Basement may be used for Banquet Hall etc. If it is air-conditioned. It shall have minimum either two staircases for entry and exit or two approach ramps or one staircase and one ramp with additional staircases as per norms of fire safety and number of users. The twin basement may be allowed, if all other conditions regarding structural stability, fire safety, light and ventilation are fulfilled and the lower basement shall be used exclusively for parking.
