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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Kerala - Subsection

Section 39(1) in Kerala Municipality Building Rules, 1999

(1)Any building having more than four floors including basement or sunken floors, shall have at least two staircases, one of which may be an external stairway:Provided that when the second staircase provided as external stair way conforms to the provisions of fire escape staircase, a separate fire escape stair need not be provided.Note:- An external stair is one which is connected to public areas and/or common areas on all floors and leads directly to ground, has at least two sides abutting external wall, these two sides being provided as open or with break open glass and has landing areas accessible from the external side or a external stair which is wholly open and removed from the main building, such an external stair shall be removed and away from the main stairway.