Section 124 in Kolkata Municipal Corporation Building Rules, 2009
124. General exit requirements.
(1)The following general requirement shall apply to all exits:(a)exit may be both horizontal and vertical and shall be free from any obstruction,(b)no building shall be altered so as to reduce the number, width or protection of exits to less than what is required under these rules,(c)exits shall be clearly visible and routes to reach exit shall be clearly marked,(d)all exits shall be properly illuminated,(e)fire fighting equipments shall, where provided along exits, be suitably located and clearly marked so as not to obstruct the exit way and there shall be clear indication about its location from either side of the exit,(f)alarm devices shall be installed to ensure prompt evacuation through exits,(g)all exits shall provide continuous means of egress to the exterior of a building or to an exterior open space of the premises leading to a street or means of access,(h)exits shall be so arranged that they may be reached without passing through another occupied unit.(2)An exit shall be a door-way of a room, corridor, passage-way to staircase, ramp or a verandah or terrace which has access to the street or to the roof of a building. An exit may also include a horizontal exit leading to an adjoining building at the same level.(3)Lifts and escalators shall not be considered as exits. However, if the lift lobby and shaft is recommended as per requirement of West Bengal Fire Services Act, 1950 it may be considered as fire escape route.(4)All basements shall have a minimum of two exits. Ramps to the basement shall also be considered as exits.
