Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23D(1)] [Section 23D] [Entire Act]

State of Haryana - Subsection

Section 23D(1)(i) in Haryana Municipal Building Bye-laws 1982

(i)Ramped Approach. - Ramp shall be finished with non-slip material to enter the building. Minimum width of ramp shall be 1800 millimetre with maximum gradient 1:12, length of ramp shall not exceed 9.0 metres having 800 millimetre high handrail on both sides extending 300 millimetre beyond top and bottom of the ramp. Minimum gap from the adjacent wall to the handrail shall be 50 millimeter.