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State of Jharkhand - Section

Section 49 in Jharkhand Building Byelaws 2016

49. Provision of Lift.

- 49.1 For Residential49.1.1For no. of flats more than 8 and up to 18, one lift of the capacity of 6 passengers will be mandatory for G+4 and above.49.1.2For every 16 flats and part thereof one lift of the capacity of 6 passengers shall be provided for residential buildings up to G+4 or of the height of 12 meters and above.49.1.3However in case, where part thereof is less than 50%, then the requirement can be met by increasing the passenger capacity of lift.49.1.4If the number of flats in a multi-storied residential building is more than 12, the provision of lift will be compulsory for G+3, even if the height of the building is less than 12meters. The capacity and no. of lifts shall be as mentioned above.49.1.5Provision of lift should be made for residential buildings of more than G+3 storied or buildings having the height of 12 meters , whichever is lower49.1.6Provision of one stretcher lift every building more than 6 storey height49.1.7Every lift should have Provision of automatic rescue device, door sensor and automatic fire proof door.
49.2For Non-Residential:
49.2.1Building above ground + 2 floor
49.2.2I person capacity per 500 sqm. or fraction thereof of built-up area excluding ground floor and covered parking area
49.2.3Minimum number of lifts to be 2 for all non-residential building above ground + 3 and the minimum capacity shall be 6 persons per floor.
Note:- 1. All the lift requirements shall be subject to fire requirement.