Section 84 in West Bengal Municipal (Building) Rules, 2007
84. Power to Municipal Authority to ask for sufficient means of exits.
Where on the basis of the report of the Director of Fire Services of the Government or any other officer specially empowered by him, the Municipal Authority is of 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 of the Government or any other officer specially empowered by him, determine.
