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State of Odisha - Section

Section 588 in Orissa Municipal Rules, 1953

588.

(1)No licence shall be granted in respect of any building or enclosed place unless the provision of Sub-rules (2) to (5) are complied with.
(2)Such building or place shall have at least two main exits of not less than eight feet in height and six feet in width. Where these exits are closed by doors, the doors shall be so made as to open outwards. Such exits shall be so arranged that they can be pushed open easily and at once from inside.
(3)When the area of such building or place exceeds 1,000 square feet, at least one additional special exit per 500 square feet of additional space shall be provided in the exterior walls of such building or place at suitable distances. Each of such special exits shall be not less than eight feet in height and eight feet in width. Such special exits may be closed while such building or place is being used as a place of public resort, but the means adopted for using them in cases of emergency shall be specified in column (4) of the licence.
(4)Each of such exits shall be indicated by a board with the word. 'Exit' clearly pointed upon in English and Oriya in large and legible letters.
(5)Sufficient provision shall be made for preventing and extinguishing fire which may occur in or upon such building or place and such provision shall be specified in column (9) of the licence. A supply of not less than five gallons of water per 100 square feet of area in the case of a permanent building or enclosed place shall be provided and kept stored in buckets in readiness along the wall of such building or place in the case of temporary buildings, the supply of water shall be not less than 15 gallons per 100 square feet area and shall be stored in buckets in readiness, one half within and the other half without the exterior walls of the building :Provided that where any building or enclosed place by reason of its construction and disposition so requires, the Executive Officer, with the sanction of the Magistrate of the district may grant for such building or place a licence with such modifications in regard to the storing of water and the disposal of the water stored for combating fire as may be deemed sufficient and suitable.