Section 76(1) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
(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.
