Section 22 in The Chennai City Corporation Building Rules, 1972
22. Passengers elevators or lifts.
(1)Every building, having five or more storeys including the ground floor shall, in addition to the stair case, be provided with lift or lifts, depending on the number of persons using each floor and which shall be installed at such places and at such distance as shall be approved by the Engineer. Ordinarily, the lifts shall be accessible to the occupants within a distance of not less than twenty-five metres.(2)Every lift shall comply with the following requirements:-(i)The lift way and the car shall be enclosed.(ii)The lift shaft shall be enclosed with fire resisting materials and shall be ventilated from the highest point direct to the open air.(iii)The motors, the winding gear and the operating mechanism shall be installed in a chamber constructed of fire resisting materials and shall be ventilated from the highest point direct to the open air.(iv)These shall be fitted with an inter locking device of such a type as will prevent-(a)all landing doors, other than the door to be opening at which the lift car is at rest, from being opened;(b)the car being moved until all doors, including the car door, are closed.(v)Precautionary measures shall be adopted to ensure the safety of passengers in the event of-(a)an interruption or failure of electric supply;(b)a defect or failure in the controlling mechanism;(c)the rupture or displacement of ropes or shelves;(d)over running or excessive speed of the lift car due to electrical or other defects in the motor or other mechanism;(e)the loading of the car in excess of its maximum capacity; and(f)articles falling upon the lift.(vi)The safe carrying capacity of the lift or elevator shall be conspicuously posted in or on the car or platform.(vii)Every lift shall be properly lighted.(viii)The lift shall be inspected by the Engineer once in every year.
