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State of Punjab - Section

Section 51 in The Punjab Capital (Development and Regulation) Building Rules, 1952

51. to 59.

- [See Chandigarh Administration Gazzette dated 22.1.1993.]Section 3Chimney and Flues[60. Application. - (i) Chimneys where provided shall conform to the requirements of IS 1645 - 1960 Indian Standard Code of Practice for Fire Safety of Building (General) Chimney's flues. Flue pipes and Hearths.
(ii)Notwithstanding the provisions of Clause (i) above a chimney shaft shall be built 1.8 M high above the roof in the case of approachable terraces used for sleeping purposes and within the heights of the parapet in other cases. In the case of sloping roofs, the chimney shaft shall not be less than 0.6 M above the ridge of the roof in which it penetrates.
(iii)Chimney shafts shall be provided with a set back of 0.9 M. from the front and rear of the building in all cases and also from the external side in the case of corner plots.]