Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Haryana - Subsection

Section 53(3) in The Haryana New Mandi Townships Building Rules, 1967

(3)The minimum width of any lobby, corridors, passage or balcony in a public building or warehouse and industrial building to be used by the public shall be 1.40 metres (4'-7.1184") provided that in the case of buildings where more than 20 persons are likely to work or assemble the minimum width shall be -
(a) Number of users from 20 to 100 1.85 metres (6'-0695")
(b) Number of users from 101 to 200 2.30 metres (7'-6.508")
(c) Walls and roofs shall be of fire-resisting materials andshall be carried on supports of fire-resisting materials.