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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(14) in Punjab Urban Planning and Development Building Rules, 2018

(14)Staircase or exit requirements. - The number of staircases in the building(s) shall be determined on the basis of the occupant load, travel distance, dead end restriction subject to minimum two staircases in respect of buildings identified under these rules:Provided that where the travel distance and other requirements are complied with, one shall be a fire exit staircase out of two staircases.The following Building(s) shall have minimum of two staircases:
(i)Building(s) of 15m in height or above, and
(ii)Special buildings, such as,
(a)hotel, educational, institutional, business, mercantile, industrial, storage, hazardous and mixed occupancies, where any of these buildings have floor area more than 500 m2 on any one or more floors;
(b)educational buildings having height 9 m and above;
(c)institutional buildings having height 9 m and above;
(d)all assembly buildings;
(e)buildings having area more than 300 sq.m of incidental assembly occupancy on any floor; and
(f)buildings with two basements or more, or with one basement of area more than 500 m2.
(iii)All exit staircases shall discharge, at the level of exit discharge, to the exist discharge, either,
(a)directly, or
(b)through an exit passageway, or
(c)through a large lobby.
At least 50 percent of the staircases shall discharge as per (a) and/or (b) above.The minimum width, minimum tread width and maximum riser of staircases for buildings shall be as given in sub-rule (15) of rule 30