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State of Madhya Pradesh - Section

Section 82 in The M.P. Bhumi Vikas Rules, 1984

82. Exit Requirements.

- (1) General. - The following general requirements shall apply to exits :-(a)every building meant for human occupancy shall be provided with exits sufficient to permit safe escape of occupants in case of fire or other emergency;(b)in every building exits shall comply with the minimum requirements of this part except those not accessible for general public use;(c)all exits shall be free of obstruction;(d)no building shall be altered so as to reduce the number, width or protection of exits to less than that required;(e)exits shall be clearly visible and the routes to reach the exit shall be clearly marked and sign posted to guide the population of floor concerned;(f)all exit ways shall be properly illuminated;(g)fire fighting equipment, where provided along exits, shall be suitably located and clearly marked but must not obstruct the exit way and yet there should be clear indication about its location from either side of the exit way;(h)alarm devices shall be installed to ensure prompt evacuation of persons inside through the exits;(i)all exits shall provide continuous means of access to the exterior of a building or to an exterior open space leading to a street; and(j)exits shall be so arranged that they may be reached without passing through another occupied unit, except in the case of residential buildings.
(2)Types of Exits. - (a) Exits shall be either of horizontal or vertical type. An exit may be doorway, corridor, passageway to an internal staircase or external staircase, ramps or to a verandah and/or terraces which have access to the street or to roof of a building. An exit may also include a horizontal exit leading to an adjoining building at the same level.
(b)Lifts and escalators shall not be considered as exits.
(3)Number and size of Exits. - The requisite number and size of various exits shall be provided, based on the number of persons occupying or visiting each room, area of floor based on the occupant load, capacity of exits, travel distance and height of buildings as per provisions of clauses (i) to (iii) below :-
(i)Arrangement of Exit. - Exits shall be so located that the travel distance on the floor shall not exceed 22.5 metres for residential, educational, institutional and hazardous occupancies and 30 metres for assembly, business, mercantile, industrial and storage occupancies. Whenever more than one exit is required for a floor of a building, exits shall be placed as remote from each other as possible. All the exits shall be accessible from the entire floor area at all floor levels.
(ii)Occupant Load. - The population in rooms, areas of floors shall be calculated based on the occupant load given in Table 9 :
Table 9Occupant Load[Rule 82]
S. No. Group of Occupancy Occupant load Gross Area* in square metresper person
1. Residential 12.5
2. Educational 4
3. Institutional 15#
4. Assembly-  
  (a) with fixed or loose seats and dance floor 0.6$
  (b) without seating facilities including dining rooms 1.5$
5. Mercantile-  
  (a) street floor and sales basement 3
  (b) upper sale floors 6
6. Business and Industrial 10
7. Storage 30
8. Hazardous 10
* The gross area shall mean plinth area or covered area.# Occupant load in dormitory portions of homes for the aged, orphanages, insane asylums and the like, where sleeping accommodation is provided, shall be calculated at not less than 7.5 square metres gross area/person.$ The gross area shall include, in addition to the main assembly room or space, any occupied connecting room or space in the same storey or in the storeys above or below, where entrance is common to such rooms and spaces and they are available for use by the occupants of the assembly place. No deductions shall be made in the gross area for corridors, closets or other sub-divisions, and area shall include all space serving the particular assembly occupancy.
(iii)Capacity of Exits. - The capacity of exits (doors and stairways) indicating the number of persons that could be safely evacuated through a unit exit width of 50 centimetres shall be as given in Table 10 :
Table 10[Rule 82 (3)(iii)]
S. No. Group of occupancy Number of occupants
Stairways Doors
1. Residential 25 75
2. Educational 25 75
3. Institutional 25 75
4. Assembly 60 90
5. Business 50 75
6. Mercantile 50 75
7. Industrial 50 75
8. Storage 50 75
9. Hazardous 25 40
(iv)Number of staircases. - For all other buildings excepting single and multi-family dwellings below 15 metres in height, there shall be a minimum of two stairways and one of them shall be an enclosed stairway and the other shall be on the external wall of building and shall open directly to the exterior, interior open space or to any open place of safety.
(v)Minimum width for stairways. - Notwithstanding the detailed provision for exits as per clause (i) to (iii) above the provisions of sub-rule (2) of Rule 77 will govern the width of stairways.
(4)Other requirements of individual exits. - The detailed requirements of individual exits are given in clauses (i) to (ix) below:-
(I)Doorways-
(a)Every exit doorway shall open into an enclosed stairway, a horizontal exit, or a corridor or passage way providing continuous and protected means of egress.
(b)No exit doorway shall be less than 100 centimetres in width. Doorway, shall be not less than 200 centimetres in height. Doorways for bathrooms, water closet or stores shall not be less than 75 centimetres.
(c)Exit doorways shall, as far as possible, open outwards, that is, away from the room but shall not obstruct the travel along any exit. No door, when opened, shall reduce the required width of stairway or landing to less than 90 centimetres over head or sliding doors shall not be installed.
(d)Exit door shall not open immediately upon a flight of stairs; a landing equal to at least the width of the door shall be provided in the stairway at each doorway level of landing shall be the same as that of the floor which it serves.
(e)Exit doorways shall be openable from the side which they serve without the use of a key.
(II)Revolving Doors :-
(a)Revolving doors shall not be used as required exits except in residential, business and mercantile occupancies, but shall not constitute more than half the total required door width.
(b)When revolving doors are considered as required exit way the following assumptions shall be made
(i)each revolving door shall be credited one half a unit exit width;
(ii)revolving doors shall not be located at the foot of a stairway. Any stairway served by a revolving door shall discharge through a lobby or foyer.
(III)Stairways. - Subject to the provision of Rule 77-
(a)interior stairs shall not be constructed of ordinarily combustible materials throughout.
(b)interior staircase shall be constructed as a self-contained unit with at least one side adjacent to an external wall. Wherever a building is not identified by clause (ii) of sub-rule (6) of Rule 17 exceeds 10.5 metres in height and is served by a staircase the same shall be of enclosed type.
(c)A staircase shall not be arranged round a lift shaft unless the latter if entirely enclosed by a material of fire resistance rating as that for type of construction itself. For buildings more than 15 metres in height, the staircase location shall be to the satisfaction of the competent fire Authority as approved by the Government.
(d)The minimum width of treads shall be governed by sub-rule (4) of Rule 77. The treads shall be constructed and maintained in a manner to prevent slipping.
(e)The maximum height of riser shall be governed by sub-rule (5) of Rule 77.
(f)Handrails shall be provided with a minimum height of 90 centimetres from the centre of the tread.
(g)The minimum headroom in a passage under the landing of a staircase and under the staircase shall be governed by sub-rule (6) of Rule 77.
(h)No living space, store or other fire risk shall open directly into the staircase.
(i)External exit door of staircase enclosure at ground level shall open directly to the open spaces or can be reached without passing through any door other than a door provided to form a drought lobby.
(j)In the case of assembly, institutional residential hotels and business buildings the exit sign with arrow indicating the way to the escape route shall be provided at a height of 0.5 metre from the floor level on the wall and shall be illuminated by electric light connected to corridor circuits. All exits way marking signs should be flush with the wall and so designed that no mechanical damage shall occur to them due to moving of furniture or other heavy equipments. Further all landings of floor shall have floor indication boards indicating the number of floor as defined in Rule 2 (28). The floor indication board shall be placed on the wall immediately facing the flight of stairs and nearest to the landing. It shall be of size not less than 0.5 X 0.5 metre.
(k)In case of single staircase it shall terminate at the ground floor level and the access to the basement shall be by a separate staircase. Wherever the building is served by more than one staircase one of the staircase may lead to basement level provided the same is separated at ground level by either a ventilated lobby with the discharge points at two different ends or through enclosure.
(IV)Fire Escape or External Stair-
(a)Fire escapes shall not be taken into account in calculating the evacuation time of a building.
(b)All fire escape shall be directly connected to the ground.
(c)Entrance to fire escape shall be separate and remote from the internal staircase.
(d)The route to fire escape shall be free from obstructions at all times, except a doorway leading to the fire escape which shall have the required fire resistance.
(e)Fire escape shall be constructed of non-combustible materials.
(f)Fire escape stairs shall have straight flight not less than 75 centimetres wide with 15 centimetres treads and risers not higher than 19 centimetres. The number of risers shall be limited to 16 per flight.
(g)Handrails shall be of a height not less than 90 centimetres.
(V)Spiral Stairs (fire escape). -
(a)The use of spiral staircase shall be limited to low occupant load and to a building of height of 9 metres unless they are connected to platforms, such as balconies and terraces to allow escapes to pause.
(b)A spiral fire escape shall be not less than 150 centimetres in diameter and shall be designed to give adequate headroom.
(VI)Roof Exit. - Where roofs are used as roof gardens or for other habitable purposes, sufficient stairways shall e extended to it to provide the necessary exit facilities required for such occupancy.
(VII)Ramps. -
(a)Ramps with a slope of not more than 1 in 40 may be permitted for and shall comply with all the applicable requirements of required stairways as to enclosure, capacity and limiting dimensions, Ramps shall be surfaced with approved non-slipping material.
(b)The minimum width of the ramps in hospitals shall be 2.25 metres.
(c)Handrails shall be provided on both side of the ramp.
(d)Ramps shall lead directly to outside open space at ground level of courtyards or safe place.
(VIII)Corridors. -
(a)The minimum width of a corridor shall be 1.0 metre.
(b)For building more than 15 metres in height the interconnecting corridor between staircases shall be provided with at least one smoke stop door across the corridor or enclosed space between the doors in the enclosing walls of any two staircases.
(IX)Refuge areas. -
(a)For all buildings exceeding 15 metres in height excepting multi-family building, one refuge area on the floor immediately above 18 metres shall be provided.
(b)Refuge area shall be provided on the external walls as cantilever projections or in any other manner (which will not be covered in floor area ratio) with a minimum area of 15 square metres and to be calculated based on the population on each floor at the rate of 1 square metres per person.
(X)Fire and Structural Safety and Services