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State of West Bengal - Section

Section 126 in Kolkata Municipal Corporation Building Rules, 2009

126. Requirements regarding staircases.

- All buildings referred to in rule 123 shall be provided with such number of staircases as the Municipal Commissioner may require. Under no circumstances, the number of staircases shall be less than two in the case of a building of more than twenty m. in height and one of them being on the external face of the building and shall be enclosed type as per requirement of West Bengal Fire Services Act, 1950. In case the staircase or staircases are not facing external surface of the building or not having ventilation shaft, mechanical ventilation shall be provided, if required.