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 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(1) in The Chennai City Corporation Building Rules, 1972

(1)Every building, having five or more storeys including the ground floor shall, in addition to the stair case, be provided with lift or lifts, depending on the number of persons using each floor and which shall be installed at such places and at such distance as shall be approved by the Engineer. Ordinarily, the lifts shall be accessible to the occupants within a distance of not less than twenty-five metres.