Section 30(17) in Punjab Urban Planning and Development Building Rules, 2018
(17)Ramps. - (i) Ramp requirement for pedestrians, differently-abled, elderly and children. - [(a) Ramp(s) shall be compulsory in educational building (upto high/ secondary school level), In-patient Medical facilities and shall go up to the highest floor. However, it shall not be mandatory for higher level educational institute building. Minimum width of the ramp shall be as per the provisions of the sub-rule (16) of rule 30 of these rules and its gradient shall not be less than 1:12. Other provisions of the ramp shall be as per National Building Code of India, 2016: [Substituted by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).]Provided that in higher level educational institute building, the elevator for physically handicapped person shall be provided in accordance with the provisions of the Rights of Persons With Disabilities Act, 2016, Harmonised Guidelines and Space Standards for Barrier-Free Built Environment for persons with Disability, 2016 and Elderly Persons and provide special arrangement for differently-able persons in fire exit staircase as per the National Building Code of India, 2016.] ; and(b)For physically challenged/ old persons, the provision of ramp upto the plinth level shall be as per the National Building Code of India, 2016.(ii)Ramp requirement for vehicular movement.-(a)Open Ramps with minimum width of 6m may also be provided in the setbacks which can be sloped considering unhindered movement of fire engine and in no case, the gradient shall be less than 1:10.(b)The ramp to basement and parking floors shall not be less than 7.2 m wide for two way traffic and 4 m wide for one way traffic, provided with gradient of 1:8 for cars and 1:15 for heavy vehicles. At curved portions of the ramp or for circular ramps, the slope should not be more than 1:12.(c)After a 40 m length of continuous ramp, a flat surface of minimum 6.0 m length shall be provided.(d)All and structural design/ safety aspects as per latest Bureau of Indian Standard Codes and the National Building Code of India, 2016 shall be complied along with consideration of weight of Fire Engine and its maneuverings.
