Section 66 in The Greater Noida Industrial Development Area Building Regulations, 1992
66. General Exits.
(1)(a)Every building meant for human occupancy shall be provided with exists sufficient to permit safe escape of occupants, in case of fire or other emergency.(b)In every building, exits shall comply with minimum requirements of this part, except those not accessible for general public use.(c)No building shall be altered so as to reduce the number, width or provision of exit to less than that required.(d)All exists shall provide continuous means of access to the interior of a building or to an exterior open space leading to a street.(2)In addition to clause (1) the following general provisions shall apply to all the buildings except residential buildings up to three storey in height:(a)Exits shall be clearly visible, and routes to reach the exit shall be clearly marked and sign posted, to guide the occupants of floor concerned.(b)Fire-fighting equipment shall be suitably located and clearly marked.(c)Alarm devices shall be installed to ensure prompt evacuation of the population concerned.(d)Exist shall be reached without passing through another occupied unit.
