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State of Madhya Pradesh - Section

Section 82A in The M.P. Bhumi Vikas Rules, 1984

82A. [ Facilities for physically handicapped persons in all Public buildings/Public residence. [Inserted by Notification No. F-3-66-2001-XXXII, dated 16-1-2002, published in Madhya Pradesh Rajpatra Part IV (Ga), dated 1-2-2002, pp. 18-20.]

- (1) Access Path/Walk way. - Access path from plot entry and surface parking to- a Building entrance shall be minimum of 1800 mm wide having even surface without any steps. Slopes, if any, shall not have gradient greater than 5%. Selection of floor material shall be made suitable to attract or to guide visually impaired persons (limited to coloured floor material) whose colour and brightness is conspicuously different from that of the surrounding floor material or the material that emit different sound to guide visually impaired persons hereinafter referred to as guiding floor material "(Appendix-O)". Finishes shall have a non-slip surface with a texture traversable by a wheel chair. Curbs wherever provided should blend to a common level.
(2)Parking. - For parking of vehicles of handicapped people the following provisions shall be made:-
(a)Surface parking for two car spaces shall be provided near entrance for the physically handicapped persons with maximum travels distance of 30.0 meter from building entrance;
(b)The width of parking bay shall be minimum 3.6 meter ;
(c)The information stating that the space is reserved for wheel chair users shall be conspicuously displayed;
(d)Guiding floor material shall be provided or a device which guides visually impaired persons with audible signals or other devices which serves the same purpose shall be provided.
(3)Building requirements. - The specified facilities for the buildings for physically handicapped persons shall be as follows:-
(a)Approach to plinth level;
(b)Corridor connecting the entrance/exit for the handicapped;
(c)Stair-ways;
(d)Lift;
(e)Toilet;
(f)Drinking water
(4)Approach to plinth level. - Every building should have at least one entrance accessible to the handicapped and shall be indicated by proper signage. This entrance shall be approached through a ramp together with the stepped entry.
(5)Ramped Approach. - Ramp shall be finished with non slip material to enter the building minimum width of ramp shall be 1800 mm with maximum gradient 1:12 length ramp shall not exceed 9.0 meter having 800 mm high handrail on both side standing 300 mm beyond top and bottom of the ramp. Minimum gap from the adjacent wall to the handrail shall be 50 mm.
(6)Stepped Approach. - For stepped approach Size of trade shall not be less than 300 mm and maximum riser shall be 150 mm. Provision of 800 mm high handrail on both sides of the stepped approach similar to the ramped approach.
(7)Exit/Entrance Door. - Minimum clear opening of the entrance door shall be 900 mm and it shall not be provided with a step that obstructs the passage of a wheel chair user. These shall not be raised more than 12 mm.
(8)Entrance Landing. - Entrance landing shall be provided adjacent to ramp with the minimum dimension 1800 mm X 2000 mm. The entrance landing that adjoin the top end of a slope shall be provided with floor material to attract the attention of visually impaired persons limited to coloured floor material whose colour and brightness conspicuously different from that of the surroundings for material or the material that emit different sound to guide visually impaired persons hereinafter referred to as "guiding floor material" (Appendix-O). Finishes shall have a non slip surface with a texture traversable by a wheel chair. Curbs wherever provided should blend to a Common level.
(9)Corridor connecting the entrance/exit for the handicapped. - The Corridor connecting the entrance/exit for handicapped leading directly outdoors to a place where information concerning the overall use of the specified building can be provided to visually impaired persons either by a person or by signs, shall be provided as follows;
(a)Guiding floor materials shall be provided or devices that emit sound to guide visually impaired persons;
(b)The minimum width shall be 1500 mm ;
(c)In case there is a difference of level slope ways shall be provided with slope of 1 : 2;
(d)Handrails shall be provided for ramps/slope ways.
(10)Stair ways. - One of the stair-ways near the entrance/exit for the handicapped shall have the following provisions:-
(a)The minimum width shall be 1350 mm;
(b)Height of the riser shall not be more .than 150 mm. and width of the tread 300 mm. The steps shall not have abrupt (square) nosing;
(c)Maximum number of risers on a height shall be limited to 12;
(d)Handrails shall be provided on both sides and shall extend 300 mm. on the top and bottom of each flight of steps.
(11)Lifts. - Wherever lift is required as per rules, provision of atleast one lift shall be made for the wheel chair user with the following cage dimensions of lift recommended for passenger lift of 13 persons capacity by Bureau of Indian Standards:-
Clear internal depth : 1100 mm.
Clear internal width : 2000 mm.
Entrance door width : 900 mm.
(a)A handrail not less than 600 mm. long at 1000 mm. above floor level shall be fixed adjacent to the control panel.
(b)The lift lobby shall be of an inside measurement of 1800 mm. x 1800 mm. or more;
(c)The time of an automatically closing door should be minimum 5 seconds and the closing speed should not exceed 0.25 Meter per Second;
(d)The interior of the cage shall be provided with a device that audibly indicate the floor the cage has reached and indicates that the door of the cage for entrance/exit is either open or closed.
(12)Toilets. - One special W.C. in a set of toilet shall be provided for the use of handicapped with essential provision of wash basin near the entrance for the handicapped:-
(a)The minimum size shall be 1500 mm x 1750 mm;
(b)Minimum clear opening of the door shall be 900 mm. and the door shall swing out;
(c)Suitable arrangement of vertical/horizontal Handrails with 50 mm. clearance from wall shall be made in the toilet;
(d)The W. C. seat shall be 500 mm. from the door.
(13)Drinking Water. - Suitable provision of drinking water shall be made for the handicapped near the special toilet provided for them.
(14)Designing for Children. - In the building meant for the pre-dominant use of the children, it will be necessary to suitably alter the height of the handrail and other fitting and fixture etc.]