Section 101 in Andhra Pradesh Fire Prevention And Safety Measures For High-Rise Hospital Buildings Rules, 2011
101. Section 18.5.4.
(i)The covers on breaker panels and face plates shall be kept in good condition.(ii)The appliance cords shall be kept in good condition.(iii)The appliance cords shall be protected against mechanical injury.(iv)Only approved metal containers shall be used for all oily waste, polishing or cleaning materials.(v)Combustible liquids shall be kept in approved metal cans.(vi)The refuse should be removed from the premises or burned daily.(vii)The sprinkler heads shall be unobstructed and adequate clearances maintained.(viii)All employees shall be made aware of the location of fire extinguishers and be trained in its use and operation.(ix)The fire alarm devices on each floor shall be maintained in good working condition.(x)The signs giving location of pull stations should be properly maintained.(xi)The pull stations shall be unobstructed and plainly marked.(xii)The plan for evacuation of patients shall be prepared and displayed at appropriate places.20.10Fire Alarm System Sequence of Operation - Operation of any manual pull station, automatic smoke detector, heat detector, and duct mounted smoke detector or water flow switch shall cause the following actions and indications:(a)The system common alarm LED on the CPU shall flash. The internal audible device shall sound.(b)The 80 character backlit alphanumeric display, shall display the device type, device location, time and date of alarm and a unique custom message.(c)Transfer common alarm contacts for sending an alarm signal to an approved central station. (Two dedicated telephone lines, connection and service by owner).(d)Activate the fire alarm audio/visual signals throughout the facility.(e)Shutdown all AHUs over 2000 cfm.Operation of any operating room ceiling mounted smoke detector or return air duct smoke detector shall cause the following actions and indications:(a)Return air damper shall transfer to fully closed.(b)Outside air damper shall transfer to fully open.(c)Exhaust damper shall transfer to fully open and activate exhaust fan.Operation of outside air or supply air duct smoke detector unit shall shut down. Exhaust damper shall remain in full open position or transfer to that position and activate exhaust fan.21.0Fire Management - (a) Fire Control Room:- Fire control room shall be established on the ground floor, near the entrance and shall be manned round the clock.[Prior to its substitution it read as below:"Fire Station: The builder shall provide a Fire Station on a suitable plot measuring 1000sq.y with (i) onetime Non-Recurring cost of Building, Water Tender & Equipment and a Hydraulic platform with 54.0 meters. Working height and (ii) Recurring cost of salaries, POL, etc., for 5 years as processing fee".[(b) (i) The world class integrated building management system (BMS) shall have to be established with most modern automatic fire safety and life safety systems and equipments.(ii)The builder has to contribute 25% cost of the establishment and strengthening of the jurisdiction of Fire station under private and public partnership model.(iii)The Fire Service and Disaster Management Department will evolve a public private model code within 2 months on ratification by the Government of Andhra Pradesh it will be part of this clause and will be binding on all Hospitals.](c)Fire Officer and Crew:- A Fire Officer with experience of not less than 3 years in Government / public Sector undertakings / corporate Sector in the rank of Station Fire Officer or above shall be available on the premises along with security personnel trained in firefighting and rescue for purposes of maintaining fire safety systems in trim working condition at all times and to conduct training in first aid firefighting and fire drills. The Fire Officer with trained fire personnel shall respond to all emergency calls in the Hospital round the clock(d)Fire Safety Plan:- (NFPA 101 (18.7.2.1) - Fire Safety plan should be developed by the management and should be approved by the Director General of Fire and Emergency Services before occupancy. The following shall be provided in the written Fire safety Plan to train response teams, maintenance staff, nursing staff and fire wardens.(i)The use of alarms(ii)Staff response to alarms(iii)Fire Confinement(iv)Occupant evacuation of the immediate area(v)Occupant evacuation of Individual smoke compartment(vi)Total building evacuation(vii)Fire extinguishment.(e)Building Evacuation Supervisor:- The Owner/Occupier shall appoint a Building Evacuation Supervisor for conducting and documenting results of periodical Fire Drills for compliance of timed egress provisions in the NBC.(f)Fire Drills:- Fire drills shall be conducted once in every month and shall include the employees and staff members of all shifts. Fire Drills shall include assignment of staff to close doors where necessary to prevent spread of smoke or fire, to search the lavatories or other rooms, to account for all occupants, to achieve prompt, quiet, orderly evacuation of the building or relocation to area of refuge, (refer Annexure - E part - 4 of NBC of India, 2005).22.0Other Stipulations(Reproducing as provisioned in department draft guidelines)Inspection: Inspections shall be undertaken at periodic intervals as below:The inspection of High Rise Building shall be conducted once in a year for the issuance of renewal of No Objection Certificate for occupancy. A certificate to the effect that all the required fire safety measures are provided and functioning satisfactorily shall be enclosed to the application duly signed by the Fire Protection Engineer for considering the renewal of No Objection Certificate for occupancy. Random checks will be done by the State Disaster Response & Fire Services Department.Periodical Inspection by the officers of State Disaster Response & Fire Services Department shall be once in six months after receipt of certificate as above and it is the responsibility of the Management to ensure that all fire prevention and Safety Systems installed are maintained in good working condition.Insurance: The builder shall duly insure all the occupiers (i.e., Doctors, Nurses, employees, patients, visitors attendants and emergency service personnel etc.) of High Rise Hospital including Building and equipment against all Disasters after obtaining No Objection Certificate for Occupancy from Fire Services Department.(a)Maintenance & Management: Such High Rise Hospital Building shall be under the overall control and management of a single management body who shall be responsible for the fire and life safety. Maintenance shall comply with applicable standards and NFPA.(b)Penalties: The owner/firm or occupier and Fire Protection Engineer of the premises who contravenes these stipulations shall be guilty of an offence and is liable for penal action under Section 31 of the A.P. Fire Service Act, 1999 and other relevant laws.23.0Planning and Execution - (i) The Fire Prevention and Life safety requirements shall be met by engaging the services of an experienced engineering firm with a track record of having designed and executed minimum five such Buildings of similar in height as per NFPA. Apart from providing facilities for undertaking external firefighting measures, internal fire safety and protection measures are required to be provided and maintained as given in these stipulations. (NFPA-1-17.8.4.5, NFPA-1031-5.7)(ii)The designer shall ascertain local conditions like availability of Water, reliable power, material and equipment certified to be fit for fire service, maintenance resources, traffic conditions, communications, record of compliance of similar hospitals and any additional information provided by the Department. He shall be familiarized with nature of occupants including non-patients who would have to be safely exited in emergencies. He shall confirm and explain how the above have been factored in the design.(iii)Adverse local conditions, known to have contributed to poor compliance with fire safety shall have mandatory to be factored in by stipulating possible compensative measures to ensure effective compliance, enforcement and provide for human errors, duly considering local constraints, so that safety is not compromised and INTENT of any code provision is not violated. The above is in line with, sec.13 of AP Fire Act, CL.10 part-2 of NBC and NFPA-1.(iv)Intelligent Smoke management to ensure safe evacuation and non-erasable record of alarm to monitor integrity of critical safety equipment like Sprinkler system, Public Address system and emergency generators shall be provided.[Substituted by G.O.Ms. No. 205, MA & UD (M1) Department , dated 14-5-2012. ] [[Substituted by G.O.Ms. No. 205, MA & UD (M1) Department , dated 14-5-2012. Prior to its substitution it read as below:'5.3.4. Ramps- Ramp (a) from Ground floor to the critical areas (b) from terrace to the refuge floor shall be provided.The open external ramp with fire doors on each floor in the mandatory side and rear open space may also be considered after leaving clear 7.0 meters driveway.']]
