Section 21(21) in Bangalore Mahanagara Palike Building Bye-laws 2003
21.1General21.1.1Every building meant for human occupancy shall be provided with exits sufficient to permit safe escape of occupants, in case of fire or other emergency.21.1.2In every building for multi family dwellings and all places of assembly, exits shall comply with the minimum requirements of these bye-laws.21.1.3All exits shall be free of obstructions.21.1.4No building shall be altered so as to reduce the number, and size of exits to less than that required.21.1.5Exits shall be clearly visible Routes to reach the exits shall be clearly marked and signs posted so as to guide the persons using each floor.21.1.6Wherever necessary, adequate and continuous illumination shall be provided for exits.21.1.7Fire fighting equipment shall be suitably located and clearly marked.21.1.8Alarm devices shall be installed to ensure prompt evacuation of the persons concerned.21.1.9All exits shall provide continuous means of egress to the exterior of buildings or to the exterior open space leading to a street.21.1.10Exits shall be so arranged that they may be reached without passing through another occupied unit.
