Section 2 in Multi-Storeyed and Public Buildings Rules, 1973
2. Definition.
- In these rules unless there is anything repugnant in the subject or context "Multi-storeyed Building" means and include all buildings [with more than four floors (including ground floors)] [Substituted by SRO-A 177/84, Municipal Administration & Water Supply Department, dated 25th June 1984.] or whose height is 15 metres or more.
