Section 76 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
76. Additional Requirement for Multi-storeyed and Special Buildings.
(1)Service plan showing the following details of private water, sewerage disposal system and building services where required by the Authority shall be made available on scale not less than 1:100 and it shall also include the following:-(i)for outlet from the soak-pit to municipal drain if provided an intermediate treatment chamber shall be installed details of which is to be shown in service plan subject to the approval of Authority and provision made under these rules where ever required;(ii)garbage vent;(iii)organised open space as specified in these rules;(iv)details of building services including,-(a)air conditioning system, if any;(b)detail of exist including provisions of ramps, etc. for hospital and special risk building;(c)location of generator, transformer and switch gear;(d)smoke exhauster system and fire alarm, if any;(e)location of centralized control of all fire alarm systems, if any;(f)location and dimension of static water storage and pump house;(g)location of fire protection installation, sprinklers, wetrisers, etc, if any(N.B.- These shall generally be as per specifications of National Building Code 2005)(h)size (width) of main and alternate staircase along with balcony approach, corridor and ventilated lobby approach;(i)in case of nursing homes and hospitals, detail of incinerator for treatment of hospital waste is to be submitted and clearance from appropriate Authority under the Assam Health Establishment Act 1993 and the rules framed there under shall be required; and(j)detail provision made of conservation and harvesting of rain water to be provided as provided in these rules.(v)(a)NOC from the District Fire Service shall be required for building above the height of 15.8 m.(b)In addition to this NOC, it shall be mandatory to provide all provisions of Part (4) of NBC 2005, for fire and life safety in the building.(2)General specifications of the proposed construction giving type and grade of material of public use along with soil testing report and structural details as given in Forms 20, 21 and 22 duly signed by architect / engineer / supervisor / group shall accompany the application for buildings above three storey.(3)The structural design, constructional standard etc. of all multi storeyed buildings are required to be supervised during construction at three stages at (1) foundation (2) plinth / ground floor (3) upper floor in the manner described below:-(i)the individual / promoter is required to get their construction checked at mentioned three stages of construction through licensed technical empanelled persons before proceeding with next stage of construction failing which the Authority may revoke the permission;(ii)the supervision under this sub-rule shall be done by the concerned empanelled technical persons;(iii)the individual Promoter / Developer is required to employ technical personnel of suitable competence for daily supervision of construction work.(4)Engineers Group, Structural Engineers, Geo Technical Engineers / Consultants, Supervisors shall be licensed / enrolled by Authority as competent to do various works as specified in these rules as Architects registered by the Council of Architecture under the Architect Act 1972, are not required to be registered if they provide satisfactory proof of their valid Registration under the said Act.(5)The Authority under the provisions of the Assam Town and Country Planning Act, 1959 shall take penal action for violation of Master Plan / Zoning Regulations or Rules as prescribed therein the Act.(6)For construction of any public and apartment building of height above 12.0 m,-(i)the structural design is required to be done as per IS code of practice by a licensed Structural Engineering consultant and the structural calculations, designs and drawings and specifications are certified by this consultant;(ii)the soil testing report on which the design is based is required to be obtained from a licensed Geo technical consultant;(iii)for public buildings and apartments, permission for construction shall not be granted unless ,--(a)The builder submits detailed calculations of structural design along with copies of structural drawings and specifications certified by the structural engineering consultants;(b)Provision is made for appropriate treatment of septic tank effluent, sullage water, garbage and drainage of waste water;(c)Authority may go for proof checking of structure design through a structural designs review panel to be setup by the Authority.(iv)record of construction progress be intimated to the Authority and stage for recording progress certificate (format to be given by Authority) and checking is given below:--(a)plinth in case of basement before casting of basement slab;(b)first storey;(c)middle storey if in case of multistoried building;(d)last storey;(v)the progress certificate in Form no. 6, 7, 8 and 9 as the case maybe is to be signed by owner / developers / builders.(vi)the progress certificate shall not be necessary in the following cases:-- Alteration in building not involving the structural part of the building.- Extension of existing residential building on the ground floor upto maximum 15sq m in area.(7)Availability of source of water supply is to be ensured by the builder and permission to be submitted, before the Authority grants permission for construction of a multi-storied building. Report of test boring and other study to ascertain the availability of ground water may be called for if the source of water is groundwater.(8)Electrical installation, proper location and space for electrical facilities as per Indian Electricity Rules1965 is be provided in all buildings above 15 m height and all works of lift installation must comply with requirement of B.I.S. codes of practice and relevant provisions of Indian Electricity Rules and shall be approved by the Chief Electrical Advisor, Government of Assam.(9)Improvement of drains up to the nearest outlet point is to be made as directed by Authority, with additional 25% of the cost of improvement is not done as directed by Authority.(10)Provisions of National Building Code 2005 shall apply in case of those provisions, which are not specified in these rules.(11)All other regulations not specifically mentioned here shall be applicable as per the provision of zoning regulations.(12)Authority may ask for any other information considering special nature of building and location of the plot.
