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State of Uttar Pradesh - Section

Section 76 in The Greater Noida Industrial Development Area Building Regulations, 1992

76. Ramps.

(a)Ramps with a slope of not more than 1 in 10 may be substituted for stairway. Larger slopes shall be provided for special uses but in no case greater than 1 in 8. For slopes exceedings 1 in 5 and wherever the use is such as to involve danger of slipping, the ramps shall be surfaced with approved non-slipping material.
(b)The minimum width of the ramps in hospital shall be 2.25 mtrs.
(c)Handrails shall be provided on both sides of the ramps and not less than 0.90 mtr. in height.
(d)Ramps shall lead directly to outside open space at ground level or courtyard or safe place.
(e)For buildings above 24 metres in height, access to ramps from any floor of the building shall be through smoke-stop doors.