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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of West Bengal - Subsection

Section 95(19) in West Bengal Municipal (Building) Rules, 2007

(19)"Fire-resisting material" means any of the following materials and the like—
(a)masonry constructed with good, hard, sound and well-burnt bricks, fire bricks, stone or other hard and incombustible materials properly bonded and set in lime-surki, or lime-sand, or neat cement, or cement-sand mortar;
(b)reinforced cement concrete, and other incombustible cement products;
(c)teak and other hard woods when used for beams and posts or in combination with iron, the timber and iron being protected by a plastering or coating with an incombustible and non-conducting external coating not less than 6 cm (or 2 inch) thick, or, in the case of timber, not less than 2.5 cm. (or 1 inch) thick;
(d)slates, tiles, bricks, and terracotta when used for covering and corbelling;
(e)concrete, not less than 10 cm (or 4 inch) in thickness, composed of broken bricks, stone chippings or ballast and lime, cement when used for filling in between floor joists; and
(f)any other material approved by any Authority having jurisdiction;