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 33] [Entire Act]

State of Haryana - Subsection

Section 33(2) in Faridabad Complex Administration Building Rules, 1989

(2)Every building intended to be used as a multiple residential building or commercial or public or industrial building shall be provided with at least one staircase, extending from ground floor level to the highest floor having a minimum clear width as laid down below :-
(i) number of users upto 100 1.2 metres
(ii) for every additional 50 personsor part thereof width shall be increased by 0.1 metre until a maximum of 2.75metres is reached.
Single staircase of the width mentioned above may be replaced by two or more staircases provided none of the substitute staircases shall be less than 1.2 metres in width. In addition to the above, if a service or a spiral staircase is provided its width shall not be less than 80 centimetres.Note. - For the purpose of these rules, each 5 square metres of floor space in the case of non-residential building and 10 square metres of floor space in the case of residential building shall be deemed to be occupied by one person.