Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(4) in Tamil Nadu Combined Development and Building Rules, 2019

(4)Arrangement of Exits. - Exits shall be so located so that the travel distance on the floor shall not exceed 22.50m. for residential, educational, institutional and hazardous occupancies and 30m. for assembly, business, mercantile, industrial and storage occupancies. Whenever more than one exit is required for a floor of a building they shall be placed as remote from each other as possible. All the exits shall be accessible from the entire floor area at all floor levels.
(b)The travel distance to an exit from the dead end of a corridor shall not exceed half the distance as stated above except in the case of institutional occupancy in which case it shall not exceed 6m.