Section 130 in Kolkata Municipal Corporation Building Rules, 2009
130. Power to Municipal Commissioner to ask for sufficient means of exits.
- Where on the basis of the report of the Director of Fire Services or any other officer specially empowered by him the Municipal Commissioner is of the opinion that the means of exit from any building is insufficient to allow safe exit in the event of fire, or the in-built fire protection measures are inadequate he may by written notice require the owner or occupier of the building to alter or reconstruct any existing staircase in such manner, or to provide such additional or emergency staircases as he may determine, or such fire protection measures, as he may, in consultation with the Director of Fire Services or any other officer specially empowered by him or otherwise, suo moto, determine.
