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State of Uttar Pradesh - Section

Section 80 in The Greater Noida Industrial Development Area Building Regulations, 1992

80. Fire safety requirements.

(1)
(a)Building shall be so planned, designed and constructed as to ensure fire safety and this shall be done in accordance with Part IV Tire Protection' of the National Building Code of India, 1970 corrected up to date.
(b)In case of multi-storeyed buildings above 15 mtrs. in height and building with more than 400 sq. mtrs. ground floor coverage and all other buildings of industrial, storage, assembly and hazardous type the building scheme, shall also be got cleared by the Local Fire Bridgade Authority.