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State of Haryana - Section

Section 33 in Faridabad Complex Administration Building Rules, 1989

33. Staircase. Sections 43(2), 57(2)(m).

- No room containing water-closet shall be used for any other purposes except as lavatory and no such room shall open directly into any kitchen or cooking space by a door, window or another opening. Every room containing water-closet shall have a door completely closing the entrance to it-33 (1). Every building more than one storey hight intended to be used as a single family or two family residential building, shall be provided at least with one staircase having a minimum clear width of 0.8 metre constructed of fire resisting materials throughout.
(2)Every building intended to be used as a multiple residential building or commercial or public or industrial building shall be provided with at least one staircase, extending from ground floor level to the highest floor having a minimum clear width as laid down below :-
(i) number of users upto 100 1.2 metres
(ii) for every additional 50 personsor part thereof width shall be increased by 0.1 metre until a maximum of 2.75metres is reached.
Single staircase of the width mentioned above may be replaced by two or more staircases provided none of the substitute staircases shall be less than 1.2 metres in width. In addition to the above, if a service or a spiral staircase is provided its width shall not be less than 80 centimetres.Note. - For the purpose of these rules, each 5 square metres of floor space in the case of non-residential building and 10 square metres of floor space in the case of residential building shall be deemed to be occupied by one person.
(3)No staircase, in a residential building shall have riser of more than 20 centimetres and a tread of less than 22.5 centimetres. No staircase in a commercial, public or industrial building shall have a riser of more than 18 centimetres and a tread of less than 27 centimetres. Notwithstanding anything contained in sub-rule (2), the staircases in the private portion of a public building and industrial building not open to the general public may be of the sizes mentioned for residential building.
(4)The minimum clear head room in any staircase shall be 2.10 metres measured from top of the riser to the lowest point of the ceiling above.
(5)Treads and risers of each flight of a staircase or of several flights in the same staircase in any building shall be of uniform width and height. The maximum number of steps in a flight shall be 14. Winders shall be allowed in residential building provided they are not at the head of downward flight. In every staircase at least one hand rail shall be provided. Where are provided from the ground to the building hand, rail may not be provided if the steps do not go above 1.5 metres in height and are not less than 1 metre in width.
(6)Where the staircase is in a residential building and is not otherwise ventilated to the minimum extent of 1.2 metres in each flight, it shall be ventilated at the top by means of a window or a ventilator or skylight of an area not less than 1/3rd of the area of the sat staircase roof.
(7)No part of the second or any higher storey of any building shall be more than 30 metres from the staircase of a camp leading to the ground floor.