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State of Tamilnadu - Section

Section 59 in Tamil Nadu Combined Development and Building Rules, 2019

59. Boiler Room.

- The following aspects may be taken into account in the location of Boiler or Boiler Room:
(a)The boiler shall not be allowed in sub-basement but be allowed in the first basement away from the escape routes.
(b)The boilers shall be installed in a fire resisting room of 4 hours fire resistance rating, and this room shall be situated on the periphery of the basement. Catch pit shall be provided at the low level. Entry to this room may be provided with a composite door of two hour fire resistance.
(c)The boiler room shall be provided with fresh air inlets and smoke exhausts directly to the atmosphere.
(d)Foam inlets shall be provided on the external walls of the building at the ground floor level to enable the fire services to use foam in case of fire.
(e)The furnace oil tank for the boiler, if located in the adjoining room shall be separated by fire resisting wall of 4 hour rating. Entry to this room shall be provided with a composite door of 2 hour fire resistance. A curb of suitable height shall be provided at the entrance in order to prevent the flow of oil into the boiler room in case of tank rupture.