Section 64 in Tamil Nadu Combined Development and Building Rules, 2019
64. Fire Safety.
(1)In general, all buildings in their design and construction shall be such as to contribute to and ensure individually and collectively the safety of life from fire, smoke, fumes and also panic arising from these or similar other causes. In large buildings a fire may not itself provide adequate warning to occupants; automatic fire detecting and alarming facilities shall be provided where necessary to warn occupants or the existence of fire, so that they can escape.(2)Fire protecting and extinguishing system shall conform to accepted standards and shall be installed in accordance with good practice as recommended in the National Building Code of India (amended from time to time).(3)the requirements for fire protection shall include high rise buildings which are of 18.30m. and above in height and public buildings, commercial complexes or malls, cinema theater kalyana mandapam, community hall, all categories of industries and warehouses, commercial buildings where explosives, fire crackers and other similar inflammable materials are handled or traded.
