Section 12 in The Special Rules for the Mulit-storeyed and Public Buildings, 1974
12. Lift.
(1)Every multi-storeyed building erected shall be provided with at least one lift in addition to the required staircase; provided that in case of existing building without insisting on the provision of lift as long as the additional floor space does not exceed 110 square metres.(2)The Corporation Commissioner may insist on more than one lift in each case on merits with reference to height, number of families, door space, use to which the building is put to.
