Section 449 in Greater Hyderabad Municipal Corporation Act, 1955
449. Provision of sufficient means of egress.
- Where the Commissioner is of opinion that the means of egress from any building are insufficient to allow of a safe exit in the event of fire, he may, with the approval of the Standing Committee, 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.
