- 59.1 In case of buildings with a height of 15.0 meters and above or ground coverage more than 500 sqm., the main entrance to the premises shall not be less than 5 (five) meters in width in order to allow easy access to fire engine. The gate shall fold back against the compound wall of the premises, thus leaving the exterior access way, within the plot, free for the movement of fire service vehicles. If archway is provided over the main entrances, the height of the archway shall not be less than 5 (five) meters.59.2The space set apart for providing access, within the premises shall in no case, be included in the calculation of requirements pertaining to parking spaces and other amenities required to be provided for the building.59.3Every access way shall be properly drained and lit to the satisfaction of the Authority. Manhole covers or any other fittings lay within the right of way of the access way shall be flushed with the finished surface level of it so as not to obstruct safe movement of men and vehicles.59.4Reconstruction, addition or alteration to any multi-storied building shall not be taken in a manner, which shall reduce the width of the access way to a level below the minimum prescribed limit under these bye laws.
