Section 2005 in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
2005.
)| Yes| No||-| *2.12.6| Whether compartmentation is proposed to be done toconfine the fire/smoke to the area where fire incident hasoccurred (Cl C.9 Annexure C, Part 4, NBC, 2005)| Yes| No||-| *2.12.7| Whether smoke mangement is strictly ensured, sothat exit route is free from smoke logging in case of fire (Cl3.4.8, 3.4.9, 3.4.12, 4.2.9, 4.10 Part 4 NBC, 2005)| Yes| No||-| 2.13| Fire pumps (Refer Table 23 of Part 4 of NBC, 2005)|-| *2.13.1| Whether estimates for Fire Safety System (certifiedby the architect) submitted?| Yes| No||-| *2.13.2| Whether 15% of the estimates of Fire Safety Systemas Bank Guarantee is submitted?| Yes| No||-| *2.13.3| Whether challan copy submitted?| Yes| No||-| *2.13.4| Whether Undertaking on Rs. 100/-Stamp papersubmitted?| Yes| No||-| *2.14| Provide name, address, licence No., signature oftechnical staff||||-|| Name| Phone Number (Land line/ Mobile) Licence No.Signature||||-| Builder||| Yes| No||-| Architect||| Yes| No||-| Structural Engineer||| Yes| No||-| Electrical Contractor||| Yes| No||-| Fire Safety Systems Contractor||| Yes| No||-| III| Explanatory Notes|-||| 3a.1| "NBC"—National Building Code ofIndia (as amended in 2005 and) "PART 3"/" PART 4",''VPART 2" etc. refer to parts of NBC.||||-| 3a.2| I.E.R. refers to Indian electrical rules|-| 3a.3| S.P. 30-1984 is the National Electrical Code|-| 3a.4| I.S. refers to Indian Standard|-| 3b| NBC-Part 4-appdx-D, is mandatory for bldgs. 15 mts.and above. However, may be referred to for other buildings Also,depending on the degree of compliance with applicable rules orlocal conditions, as determined by the fire department|-| 3c| Each of the rules is sufficient provided all othersare followed. Hence, inadequate compliance with one rule maywarrant enhanced stress on others, as consented to by firedepartment|-| 3d| Brief descriptions are given for each item. Thereferred rules give details|-| 3e| Considering the safety scenario in most high-risebldgs., the unreliability of power supply, and the high incidenceof elec. shorts circuits, etc., resulting in fires, the manualand automatic fire-alarm are preferred for all high-rise bldgs.For the same reasons and because delays in firereporting/quenching is often causing avoidable loss of lives andproperty. Hence automatic sprinklers, which have proven costeffective, are preferred for such bldgs.|-| 3f| In the pre construction design provisions andcommitments can be evaluated but all columns can not be filled indetail. In this case brief description with applicable I.S. canbe given. However, in the post construction stage, specificdetails of installations, corrections in approved drawings toreflect "as-built" situations, and certificates etc.,duly signed by technical persons, should be submitted and allcolumns filled up, to facilitate inspection, functional checksand issuance of final NOC required for occupancy certificate fromMunicipal authorities.|-| 3g| NOC is valid for the particulars provided in theapplication. For any charge of class of occupancy, fresh NOC foroccupancy will be required. (NBC-Part 4-3.1.12 & 3.1.14 &NBC-Part 2 c1-13.2.f & B-4.2.Part 3-b)|-| 3h| Most of the facilities, in fire incidents are dueto(a)Unrestrained and avoidable spreading ofSmoke/fumes due to insufficient smoke Sealing/exhaustarrangements(b)Smoke in escape route and in stairs make themDifficult to use(c)Inadequate aggregate width of stairs withinsufficient ventilations If smoke exclusion from exit stair caseis not ensured, then larger aggregate width of stairs would berequired to ensure evacuation of inmates of affected floorswithin two and half minutes stipulated in NBC Part 4-cl-8.4|-| 3j| In each specific case, the fire department maystipulate additional measures, as being necessary for ensuringfire safety of building inmates and public (Section 12 of A.P.Fire Service Act, 1999|-| 3k| The architect and the owner of the building shallsign the checklist and plans|-| 3l| This checklist does not cover cinema occupancy(sub-occupancy type 01 & 02).|}Form - 17[See Rule 15(1)(d)]Undertaking on Rs. 100/- stamp paper format(To be typed on Rs. 100/- Stamp Paper)UndertakingThis letter of undertaking is executed by ........................................................................................................................................... in favour of the Director General, Fire and Emergency Services, BRKR Government , Offices/Complex, Tank Bund Road, Hyderabad-500063
