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State of Haryana - Section

Section 36 in Haryana Municipal Building Bye-laws 1982

36. Residential buildings with multiple dwelling units other than the above, commercial, public and industrial buildings.

(1)Every building intended to be used as multiple residential building or a commercial or public or industrial building shall be provided with at least one staircase extending from ground level to the highest floor having minimum clear width in accordance with the following table :-
Number of users up to 100 ... 1.2 metres
Provided that for every additional 50 persons or part thereof, the width of the stairs shall be increased by 0.1 metre, until a maximum of 3.0 metres is reached .
(2)Single staircase of the width mentioned above may be replaced by two or more staircases provided none of the two or more substituted staircases shall not be less than 1.2 metres in width. Staircases so provided shall be built in fire-resisting materials.
(3)In addition to the above, if a service or a spiral staircase is provided its width shall not be less than 8 centimeters.Explanation - For the purpose of this bye-law, each 5 square of covered area in the case of residential building shall be deemed to be occupied by one person.