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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of West Bengal - Subsection

Section 80(2) in West Bengal Municipal (Building) Rules, 2007

(2)For residential buildings of height above 14.5 m and up to a height of 24.00 m with not more than three tenements or 500 sqm. per floor (whichever is less), one staircase of 1.50 mtrs. of width may be permitted. If by any case the floor area or the number of tenements exceed the above value, the number of staircase should be increased as per the prescribed norms in table given below :-Table II
Category of building Area per floor Width of the Stairway (Mtr.) Minimum Number Staircase of (Height upto 11.0Mtrs) Minimum Number of Staircase (Height upto 11.0Mtrs.)
Education Up to 500 sqm. 1.35 2 2
Above 500 sqm. 2 2 2
Assembly Up to 500 sqm. 1.5 1 2
Above 500 sqm. 2 2 2
Institutional Up to 500 sqm. 1.5 1 2
Above 500 sqm. 2 2 2
Business Up to 500 sqm. 1.5 1 2
Above 500 sqm. 1.5 2 2
Mercantile (Retail) Up to 500 sqm. 1.8 2 2
Above 500 sqm. 2 2 2
Provided taht building for Marriage hall, Banquet Hall, Multipurpose Hall shall have at least two number of staircase of any height and floor area.