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State of Punjab - Section

Section 28 in Punjab Urban Planning and Development Building Rules, 2018

28. Occupant Load.

- The occupant load of any building shall be calculated as under, namely: -
[Table 32: Occupant Load [Substituted by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).]
S. No. Type of occupancy Occupant load factor (sq.m per person)
I. Residential 12.50
II. Educational 4.00
III. Institutional  
  Indoor patient area 15.00
  Outpatient area 10.00
IV. Assembly:  
  Concentrated use without fixed seating 0.65
  Less concentrated use without fixed seating 1.40
  Fixed seating Multiplying the number of seats by 1.2.
  Dining areas and restaurants with seating andtable 1.80
V. Mercantile:  
  Street floor and sales basement 3.00
  Upper sales floor 6.00
  Storage/warehouse,receiving and the like 20.00
VI. Business 10.00
VII. Industrial Calculated on the basis of Detailed ProjectReport (DPR) approved by labour Department plus 10% addition ofit.
VIII. Storage
IX. Hazardous
Notes. - (a) Gross area shall be the floor area as defined in clause (78) of subrule (1) of rule 2 of these rules. All factors expressed are in gross area unless marked net.
(b)Occupant load in dormitory portions of homes for the aged, orphanages, insane asylums, etc, where sleeping accommodation is provided, shall not be calculated at less than 7.5 m2 gross floor area/ person.
(c)For the purpose of public health facilities like W.C., urinal, washbasin, drinking water fountain, ablution tabs etc., occupant load shall be calculated on floor area ratio.]