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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Kerala - Subsection

Section 48(1) in Kerala Municipality Building Rules, 1999

(1)Every building exceeding 3 storeys (excluding sunken floors) in the case of hospitals/medical occupancy and 4 storeys (excluding sunken floors) in the case of other occupancies having plinth area more than 2500 sq. metres shall be provided with one lift for every 2500 sq. metres or part thereof exceeding first 2500 sq. metres, in addition to the required number of staircases as per rule 39.