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

State of Punjab - Subsection

Section 30(15) in Punjab Urban Planning and Development Building Rules, 2018

(15)Staircase requirement. - (i) Minimum clear width. - The following minimum width shall be provided for staircases for respective occupancies, namely:-
(a)Residential plotted/ independent floors :
For plot size upto 150 sq.m : 900 mmFor plot size above 150 sq.m : 1000 mm
(b)Residential (lodging and rooming houses, dormitories) : 1250 mm
(c)Apartment houses/group housing : 1350 mm
(d)Hotel : 1500 mm
(e)Assembly : 2000 mm
(f)Educational : 1500 mm
(g)Institutional: 2000 mm
(Hospitals, sanatoria, custodial, institutions, penal and mental institutions)
(h)All other occupancies : 1500 mm
(ii)Minimum tread. - The minimum width of tread without nosing shall be 300 mm. However, for one or two family dwelling, it may be reduced to not less than 250 mm.
(iii)Maximum riser. - The maximum height of riser shall be 150 mm. However, for one or two family dwelling, it may be increased maximum upto190 mm. The number of risers shall be limited to 12 per flight.
(iv)Headroom height. - The minimum head-room in a passage under the landing of a staircase shall be 2.2 m. The minimum clear head-room in any staircase shall be 2.2 m.