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State of Odisha - Section

Section 98 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

98. Exit.

(1)Every multi-storeyed building meant for human occupation or assembly, shall be provided with exit sufficient to permit safe escape of the occupants in case of fire or other emergencies.
(2)An exit may be a door-way, corridor, passage way to an internal or external staircase or to a verandah or roof or terrace having access to a street.
(3)Exits shall be so arranged as to provide continuous means of access to the exterior of a building or exterior open space leading to a street without passing through any occupied unit.
(4)Exits shall be so located that the travel distance on the floor shall not exceed twenty metres in case of residential, educational, institutional and hazardous occupancies and thirty metres in the case of assembly, business, mercantile, industrial and storage occupancies. Wherever more than one exit is required for a floor of a building, exit shall be placed at a reasonable distance from each other as possible. All the exits shall be accessible from the entire floor area at all floor level.
(5)There shall be at least two exits serving every floor and at least one of them shall lead to a staircase.
(6)The width of every exit shall not be less than one metre and shall be provided as per the following table.Table-17
Sl. No. Type of occupancy Number of occupants per unit exit
Stair Case Terrace
1 2 3 4
1. Residential 25 75
2. Mixed and other uses 50 75
Explanation - (a) Lifts and escalators shall not be considered as an exit.
(b)'Travel distance' means the distance from any point in the floor area to any exit measured along the path or egress except that when the floor areas are sub-divided into rooms, used singly or of rooms and served by suite corridors and passage, the travel distance may be measured from the corridor entrance of such rooms or suites to the nearest staircase or verandah having access to the street.