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State of Kerala - Section

Section 39 in Kerala Municipality Building Rules, 1999

39. Staircases.

(1)Any building having more than four floors including basement or sunken floors, shall have at least two staircases, one of which may be an external stairway:Provided that when the second staircase provided as external stair way conforms to the provisions of fire escape staircase, a separate fire escape stair need not be provided.Note:- An external stair is one which is connected to public areas and/or common areas on all floors and leads directly to ground, has at least two sides abutting external wall, these two sides being provided as open or with break open glass and has landing areas accessible from the external side or a external stair which is wholly open and removed from the main building, such an external stair shall be removed and away from the main stairway.
(2)The minimum width of stair shall be not less than 1.20 metres
(3)The minimum width of tread shall be 30 cms
(4)The height of riser shall not exceed 15 cms.
(5)The height of handrail shall be not less than 90 cms.
(6)The width of passages giving access to the staircase in any building shall not at any point, be less than the width of the stair.