Section 48 in Kerala Municipality Building Rules, 1999
48. Lift.
(1)Every building exceeding 3 storeys (excluding sunken floors) in the case of hospitals/medical occupancy and 4 storeys (excluding sunken floors) in the case of other occupancies having plinth area more than 2500 sq. metres shall be provided with one lift for every 2500 sq. metres or part thereof exceeding first 2500 sq. metres, in addition to the required number of staircases as per rule 39.(2)The planning, design and installation of lifts shall be in accordance with Part VIII, Building services, Section 5, Lift, Elevators and Escalators in National Building Code of India, 1983.(3)Whenever more than one lift is required as per sub rule(1) or byelaws made under the Act, at least one lift shall be a higher capacity lift that can carry a stretcher
