42. [Additional Provisions for buildings other than residential buildings] [Substituted by Notification No. 4343-HP-XXXII-88, 12-8-88 for the words 'Additional Provisions for High Rise Buildings'.].
- [For building other than residential] [Substituted by Notification No. 4343-HP-XXXII-88, 12-8-88 for the words 'For high rise buildings and buildings other than residential'.] the following additional provisions of means of access shall be ensured.(a)The width of the main street on which the building abuts shall not be less than 12 metres and one end of this street shall join another street of width not less than 12 metres;(b)The approach to the building and open spaces on its all sides upto 6 metres width and the layout for the same shall be done in consultation with Fire Authority of the city as approved by the Government and the same shall be hard surface capable of taking the weight of fire engine, weighing up to 18 tonnes. The said open space shall be kept free of obstructions and shall be motorable; and(c)Main entrance to the plot shall be of adequate width to allow easy access to the fire engine and in no case it shall measure less than 4.5 metres. The entrance gate shall fold back against the compound wall of the premises, thus leaving the exterior access way within the plot free for movement of fire service vehicles. If main entrance at boundary wall is built over, the minimum clearance shall be 4.5 metres.
