Section 28 in Bangalore Mahanagara Palike Building Bye-laws 2003
28. ALTERNATE MATERIALS, METHODS OF DESIGN AND CONSTRUCTION.
Methods:28.1The provisions of bye-laws 22, 24, 25 and 26 and other provisions of the bye-laws are not intended to prevent use of any material or method of construction not specifically prescribed in these bye-laws provided such a work has been approved by the Authority.28.2The Authority may approve any such alternative, provided it is found that the proposed alternative is satisfactory and conforms to the provisions of the relevant parts regarding materials, design and construction, method of work offered for the purpose intended, atleast equivalent to that prescribed in the bye-law in quality, strength, compatibility, effectiveness, fire, water and sound resistance, durability and safety.28.3Tests – Whenever there is insufficient evidence of compliance with the provisions of these bye-laws or evidence that any material or method of design or construction, does not conform to the requirement of the bye-laws or in order to substantiate claim for alternative materials, design or methods of construction, the Authority may require tests sufficiently in advance as proof of compliance. These tests shall be made by an approved agency at the expense of the owner. This clause does not apply to materials with I.S.I. Certificate.28.3.1Test methods shall be as per the relevant I.S. Codes.28.3.2Copies of the results of all such tests shall be retained by the Authority for a period of not less than 2 years after the acceptance of the alternative materials.Note: All references of clauses of the National Building Code in these bye-laws is referred to the publication of the National Building Code of India 1983. If these numbers are changed in subsequent additions, corresponding numbers shall be substituted.28.4Provision of chutes: In all multistoreyed/highrise residential and commercial buildings, refuse chutes shall be provided in each floor and in specific area within the premises/compound of the building, for garbage collection. Such chutes shall be located away from the staircase and lift and shall not be at the core of the building.28.5Provision of letter or mail box: In all multistoried/high-rise buildings, the letter/mail box of appropriate dimensions shall be provided on the ground floor of residential and commercial buildings to meet the requirement of postal authorities.28.6Facilities at the construction premises – Temporary lavatories shall be provided for the use of workers within the construction premises where the floor area is more than 250 sqm.
