Gujarat Fire Prevention And Life Safety Measures Regulations, 2023

 

[11th December 2023]

WHEREAS the circumstances exist which renders it necessary to repeal the Gujarat Fire Prevention and Life Safety Measures Regulations, 2016;

NOW THEREFORE in exercise of the powers conferred by sub-section (2) of section 18 of the Gujarat Fire Prevention and Life Safety Measures Act, 2013, the Government of Gujarat hereby makes the following regulations, namely: -

CHAPTER 1 PRELIMINARY

Regulation - 1. Short title, Extent and Commencement

1.1. :-

These regulations may be called the Gujarat Fire Prevention and Life Safety Measures Regulations, 2023.

1.2. :-

It extends to the whole of the State of Gujarat.

1.3. :-

They shall come into force on the date of its publication in the Official Gazette.

Regulation - 2. Applicability

2.1. :-

These regulations shall be applicable for the buildings listed in THIRD SCHEDULE of the Gujarat Fire Prevention and Life Safety Measures (Amendment) Rules, 2021.

Regulation - 3. Repeal and saving

3.1. :-

The Fire Prevention and Life Safety Regulations, 2016 and subsequent notifications thereunder, is hereby repealed.

3.2. :-

Notwithstanding such repeal, anything done or any action taken under the repealed regulations shall be deemed to be valid and continue to be so valid.

3.3. :-

All existing orders and directions that are in conflict or inconsistent with these regulations shall stand modified to the extent of the provisions of these regulations.

3.4. :-

In case where construction has commenced as per valid development permission granted prior to coming into force of these regulations, the fire safety certificate may be issued as per the repealed regulations, if fire safety plan is approved before coming into force of this regulations.

Regulation - 4. Definitions

4.1. :-

ln these Regulations, unless the context otherwise requires: -

(a)      "Act" means the Gujarat Fire Prevention & Life Safety Measures Act, 2013 (Guj. Act No. 11 of 2013) along with its amendment;

(b)      "applicant" means an owner or occupier intending to make an application for development under section 26 of the Gujarat Town Planning and Urban Development Act, 1976;

(c)      "appropriate authority" means an appropriate authority as defined under clause (iii) of section 2 of the Gujarat Town Planning and Urban Development Act, 1976;

(d)      "competent authority" means any person or persons or Authority or Authorities authorized by the Urban Development Authority or the Area Development authority as the case may be, to perform such functions as may be specified;

(e)      "enclosed Staircase" means a staircase separated by fire resistant walls and doors from the rest of the building;

(f)       "erector of pandal" means a person or an association of persons, whether corporate or otherwise, who erects or makes a pandal or any structure for occupation of people on a regular or temporary basis;

(g)      "escalator" means a power driven inclined continuous stairway used for raising or lowering passengers;

(h)     "external wall" means an outer wall of a building not being a partition wall and also means a wall abutting on an interior open space of any building;

(i)       "exit" means a passage, channel or means of egress from any building, storey or floor area to a street or other open space of safety;

(j)       "fire authority" means the Director or the Regional Fire Officer or the Chief Fire Officer or his nominee or any other person authorized by the competent authority;

(k)      "fire drenchers" means system of water heads used for the fire protection on the exterior of a building tend to be positioned on roofs and over windows and external openings and where nozzles are activated simultaneously;

(l)       "fire and/or emergency alarm system" means an arrangement of call points or detectors, sounders and other equipment for the transmission and indication of alarm signals working automatically or manually in the event of fire;

(m)    "fire pump" means a machine, driven by external power for transmitting energy to fluids by coupling the pump to a suitable engine or motor, which may have varying outputs/capacity but shall be capable of delivering a pressure of 3.5 kg/cm2 at the topmost level of multistory or high rise building;

(n)     "fire safety certificate" means the fire safety certificate issued under sub-rule (1) of Rule 23;

(o)      "fire safety certificate renewal" means the fire safety certificate renewal issued under Rule 25;

(p)      "fire safety executive" means a person appointed under regulation No.27 for specific buildings;

(q)      "fire safety officer" means a person or an association of persons appointed under section 12 of the Act as the Fire Safety Officer by the owners and occupiers of certain premises and buildings as prescribed in this behalf for fire safety certificate renewal and such other related activities required to be carried out under this Act;

(r)      "fire safety plan" means a plan showing the minimum requirement, capacity and location of fire prevention, life safety and fire protection measures;

(s)      "fire service inlet" means a connection provided at the base of a building for pumping up water through-in-built fire-fighting arrangements by fire service pumps in accordance with the recommendation of the Regional Fire Officer or the Chief Fire Officer;

(t)       "fire staircase" means an enclosed staircase which can only be approached from the various floors through landings or lobbies separated from both the floor area and the staircase by fire resisting doors;

(u)     "fuel station" means a place of retails business engaged in supplying and dispensing of fuel products to consumers essential for the normal operation of automobiles;

(v)      "hazardous material" means materials as defined in National building code of India (Part 4) and also includes radioactive substances;

(w)     "lift /elevators" means a mechanically guided car, platform or transport for persons and materials between two or more levels in a vertical or substantially in a vertical direction;

(x)      "lift well" means unobstructed space within an enclosure provided for the vertical movement of the lift car(s) and any counter weight(s), including the lift pit and the space for top clearance, and maintenance;

(y)      "non-combustible" means not liable to burn or add heat to a fire when tested for non-combustibility in accordance with the "IS :3808 Method of test for non- combustibility of building materials";

(z)      "pandal" means a temporary structure with roof or walls made of straw, hay, ulu grass, golpatta, hogla, darma, mat, canvas, cloth or other like material which is not adopted for permanent or continuous occupancy;

(aa) "permanent open air space" means air space permanently open;

(bb) "Rules" means the Gujarat Fire Prevention & Life Safety Measures Rules, 2014 along with its amendment;

(cc) "smoke-stop door" means a door for preventing or checking the spread of smoke from one area to another;

(dd) "stair cover" means a structure with a covering roof over a staircase and its landing built to enclose only the stairs for the purpose of providing protection from the weather, and not to be used for human habitation;

(ee) "temporary structure" means structures erected for temporary purpose or ceremonial occasions such as tents, hutments, shamiyana, pandals, etc.

4.2. :-

The words and expressions not defined in this section shall have the meaning as defined in the Act, Rules, National building code of India (Part 4 Fire and Life Safety), IS 8757:1999 (Glossary of terms associated with fire safety) and IS7673:2004 (Fire Fighting Equipment - Glossary of Terms) as amended from time to time.

4.3. :-

The meaning of words and expressions defined in these regulations shall prevail over the meaning of words and expressions if the same is defined in the CGDCR made under the provisions of the Gujarat Town Planning and Urban Development Act, 1976.

4.4. :-

Wherever the words "the Regional Fire Officer or the Chief Fire Officer" or "the Chief Fire Officer or the Regional Fire Officer" appear in these regulations, it shall mean "the Regional fire Officer or the Chief Fire Officer or any other officer authorized by the Director".

CHAPTER 2 ISSUANCE OF FIRE SAFETY CERTIFICATE AND ITS RENEWAL

Regulation - 5. Procedure for obtaining fire safety plan approval

5.1. :-

Any applicant seeking the development permission under the Gujarat Town Planning and Urban Development Act, 1976 in any Fire Region, with regard to any building or premises mentioned in Third Schedule of the Rules, shall make an application as per ANNEXURE 1 to the Regional Fire Officer or the Chief Fire Officer, as the case may be, for obtaining the Fire Safety Plan Approval with requisite fees as may be prescribed, the required documents and building plans showing the minimum requirement, capacity and location of fire prevention, life safety and fire protection measures. The application shall be countersigned by the owner / builder/ developer and the Licensed Agency/ architect on record / engineer on record / structural engineer on record.

5.2. :-

On receipt of the application made under regulation No. 5.1, the Regional Fire Officer or the Chief Fire Officer as the case may be shall, within a period of 21 days, scrutinize the same and on being satisfied that for the development proposed, the minimum requirement and location of fire prevention, life safety and fire protection measures as required under these regulations are shown in the fire safety plans, shall issue "Fire Safety Plan Approval" (FSPA) letter as per ANNEXURE 2. The fire safety plan may be rejected as per ANNEXURE 3 mentioning the reasons thereof. On the basis of this "Fire Safety Plan Approval" letter, the competent authority may grant the development permission under the provisions of the Gujarat Town Planning and Urban Development Act, 1976.

5.3. :-

Prior to occupancy or use of any building specified in regulation No. 5.1, the owner / builder/ developer and the Licensed Agency / architect on record / engineer on record / structural engineer on record shall make an application for obtaining fire safety certificate to the Regional Fire Officer or the Chief Fire Officer, as the case may be, in "FORM-B14" of the Rules, along with the requisite fees as may be prescribed, for certifying that the completed construction complies with the minimum requirement and location of fire prevention, life safety and fire protection measures as required under these regulations and as shown in the fire safety plans on basis of which the "Fire Safety Plan Approval" certificate was issued.

Following self-certifications shall be submitted along with the application for Fire Safety Certificate Approval;

(a)      Self-certification by the Owner/ Occupier/ Builder/ Developer for maintaining fire prevention, life safety and fire protection measures as per approved fire safety certificate and doing no alteration of any part of the building without approval of the competent authority (ANNEXURE 13)

(b)      Self-certification by the Owner/ Occupier/ Builder/ Developer having done Annual Maintenance Contract (AMC) for fire protection equipment and system installed in the building/ premise (ANNEXURE 14)

(c)      Self-certification by owner/ occupier/ builder/developer regarding safe electrical installations inside building or premise (ANNEXURE 15)

When applying for fire safety certificate, in case there is a deviation from approved fire safety plan with regard to requirement and locations of fire prevention, life safety and fire protection measures, the fire safety plan has to be approved again as per the fire prevention, life safety and fire protection measures actually provided in the building / premises, after paying prescribed fee for fire safety plan approval (ANNEXURE 8), and then only application can be processed for the fire safety certificate.

5.4. :-

On receipt of the application made under clause 5.3, the Regional Fire Officer or the Chief Fire Officer as the case may be shall, within a period of 21 days, scrutinize the same and after making such inquiry as it may deem fit, including the site visit, inspection, testing and on being satisfied that the construction completed fulfills the minimum requirements for fire prevention, life safety and fire protection measures, as required under these regulations, shall issue the fire safety certificate(FSC) in the prescribed "FORM-B13" of the Rules.

5.5. :-

The Regional Fire Officer or the Chief Fire Officer as the case may be, may reject the application for issuance of fire safety certificate and inform the owner / builder/ developer and the Licensed Agency / architect on record / engineer on record / structural engineer on record as per ANNEXURE 4 by mentioning the reasons thereof.

5.6. :-

In case of rejection of application for grant of fire safety certificate under regulation No. 5.5, a fresh application shall be made by the owner or occupier under regulation No. 5.3 duly complying with the requirements as communicated under regulation No. 5.5.

5.7. :-

This fire safety certificate shall be valid for a period of three years from the date of issue unless cancelled by the Regional Fire Officer or the Chief Fire Officer after recording the reasons thereof.

5.8. :-

The buildings or premises that have already been issued No Objection Certificate for the occupancy of the building or premises shall deemed to have been issued Fire Safety Certificate under Rule 23 subject to verification of compliance of fire prevention, life safety and fire protection measures on which the No Objection Certificate was issued on the last occasion.

5.9. :-

The procedure of obtaining fire safety plan approval, issuance of fire safety certificate, uploading the required documents and plans, payment of requisite fees as may be prescribed, etc. need to be done on the Web portal https://gujfiresafetycop.in.

Regulation - 6. Enrolment of fire safety officer (FSO)

6.1. :-

The Director shall issue the enrolment certificate to the fire safety officer in "Form-B12" of the Rules, after their successful completion of the training prescribed in the Rules and shall upload their details on the Web portal https://gujfiresafetycop.in.

6.2. :-

The fire safety officer so enrolled can work anywhere in the State of Gujarat.

6.3. :-

Any company wishing to enroll as fire safety officer must have a minimum of three fire safety officers which include at least one fire safety officer of Specialist grade.

6.4. :-

The duties of fire safety officer shall be as prescribed in the FOURTH SCHEDULE of the Rules.

6.5. :-

Fire safety certificate renewal shall be processed by the fire safety officers of different Grade for the type of buildings or premises, as specified in the FOURTH SCHEDULE of the Rules.

6.6. :-

The owner or occupier shall appoint a fire safety officer who has no conflict of interest i.e., the appointed fire safety officer shall not have been involved in installation of fire protection and life safety measures in the same building/ premise for which he/ she has been appointed as fire safety officer. He/she shall not, in any case, issue fire safety certificate renewal for the building/ premises where he/she is employed/ engaged.

6.7. :-

Licensed Agency cannot work as fire safety officer for the building/ premises for which owner or occupier has engaged it as a Licensed Agency.

Regulation - 7. Procedure for renewal of fire safety certificate

7.1. :-

To get the fire safety certificate renewed (FSCR), every owner or occupier of the building or premises mentioned in THIRD SCHEDULE of the Rules and has been issued the fire safety certificate, shall appoint a fire safety officer from the list of fire safety officer enrolled by the Director, the details of which, shall be available on the Web portalhttps://gujfiresafetycop.in.

7.2. :-

The owner or occupier shall appoint fire safety officer within two months prior to expiry of the validity of fire safety certificate issued under regulation No. 5.4 and upload the details on the Web portal https://gujfiresafetycop.in.

7.3. :-

However, in case where validity of the fire safety certificate of the existing building or premises mentioned in THIRD SCHEDULE of the Rules has expired on the date of coming into force of these regulations, the owner or occupier shall appoint fire safety officer as per regulation No. 6.0 and get the fire safety certificate renewed (FSCRe) for such existing building or premises through such appointed fire safety officer but not later than 90 days from coming into force of these regulations. In case fire safety certificate is not renewed within the said time limit, the fire safety certificate shall be treated as null and void; renewal shall not be permitted and In case, Fire Safety certificates is not obtained within the timelines defined above, the owner or occupier shall apply for the fire safety certificate again with penalty charges in the online system.

7.4. :-

In case of a vacancy of the fire safety officer appointed under regulation No. 6.2 or 6.3, either on resignation or otherwise, the owner or occupier individually or jointly, as the case may be, shall immediately appoint the fire safety officer. In case of failure to do so, the Regional Fire Officer or the Chief Fire Officer may issue the notice for appointment of fire safety officer as per ANNEXURE 5.

7.5. :-

The fire safety officer so appointed, shall inspect the building or premises for which he or she is appointed, to verify the compliance of relevant Rules and these regulations and on satisfaction that fire prevention, life safety and fire protection measures are in good repair and efficient operational condition and self certifications as mentioned in Regulations No. 5.3 have been submitted, may issue a Fire Safety Certificate Renewal (FSCR) in "Form-B13.3" of the Rules, valid for a period of two years from the date of issue and for the same period thereafter.

7.6. :-

After inspection of the building or premises, the appointed fire safety officer on being satisfied that owner or occupier has failed to ensure the compliance of relevant Rules and regulations and the provisions as laid down in the fire safety certificate or has change the use of building or premises or its part, shall reject the fire safety certificate renewal as per ANNEXURE 6 and inform the owner / occupier and the concerned Regional Fire Officer or the Chief Fire Officer as the case may be.

7.7. :-

In case of fire safety officer rejecting the fire safety certificate renewal under regulation No. 6.6, the owner or occupiers individually or jointly shall comply immediately with the requirements as communicated under regulation No.6.6.

7.8. :-

In case of failure to appoint a fire safety officer as specified in regulation No. 6.2 or 6.3, the Regional Fire Officer or the Chief Fire Officer shall take appropriate action and/or communicate to the concerned competent authority to take appropriate action for the discontinuance of the use or closure of the building or premises or part thereof, as the case may be.

Regulation - 8. Annual and Bi-annual Declarations and Mock Drills

8.1. :-

During the period of validity of the Fire Safety Certificate i.e. from the date of issuance till the first renewal of the same, the Licensed Agency shall give an annual declaration in "Form-B2" of the Rules, stating that the fire prevention, life safety and fire protection measures provided in the building or premises are operational, in good repair and efficient condition as specified in sub-section (2) of section 29 of the Act. This declaration shall be submitted to the Regional Fire officer or the Chief Fire officer not later than 15 days every year on completion of first and second year from the date of issue of fire safety certificate and it shall be uploaded on the Web portal https://gujfiresafetycop.in.

8.2. :-

In case of Licensed Agency is not appointed, annual declarations in "Form-B2"of the rules, shall be given by the owner or occupier individually or jointly or by the developer as provided for in regulation No. 8.1.

8.3. :-

The fire safety officer appointed as per regulation No. 6.2 or 6.3, after inspection of the building or premises shall declare every six months from the date of issue of fire safety certificate renewal (FSCR/FSCRe) in "Form-B15" of the Rules that fire prevention, life safety and fire protection measures provided in the building or premises are operational, in place and in best repairs.

8.4. :-

The six-monthly declaration cum inspection report as per regulation No. 5.3 shall be uploaded on the Web portal https://gujfiresafetycop.in by the fire safety officer within stipulated time. Failure to do so may attract penalty as mentioned in regulation 11.

8.5. :-

The fire safety officer shall also perform bi-annual emergency mock drills along with inspection of the fire safety measures and give declaration and maintain record of the same. Refer ANNEXURE 11 for checklist of mock fire and emergency drill and ANNEXURE 12 for the building/premise Inspection Checklist.

Regulation - 9. Check Lists

9.1. :-

The details of Form Code of checklist, which is a part of the application form, specifying mandatory requirement for fire protection measures in the building/ premises based on building occupancies and categories, for Fire Safety Plan Approval (FSPA), Fire Safety Certificate Approval (FSCA) and Fire Safety Certificate Renewal (FSCR) are as mentioned in the TABLE-1 and for Fire Safety Certificate Renewal of the fire safety certificate issued prior to coming into force of these regulations (FSCRe) are as mentioned in TABLE-2.

Refer National building code of India- Part 4 for understanding the categorization of occupancy sub-type which is mentioned within brackets in Column 2 of the said TABLE 1 Irrespective of what is mentioned in FOURTH SECHEDULE of the amended Rules, 2021, for the purpose of FSCRe, the classification of buildings/ premises for appointment of FSOs for renewal of FSCRe, the grade of FSO shall be as mentioned in column 6 of TABLE 2 below.

9.2. :-

The Checklists for various building categories are as per ANNEXURE 7.1 to 7.183of these regulations. The checklists are available on the web portal https://gujfiresafetycop.in. For convenience of citizens and users, commonly used nomenclature may have been used in the Checklists on the web portal.

 

TABLE 1: Details of Form Code for referring the checklists related to FSPA, FSCA & FSCR

 

TABLE 2: Details of Form Code for referring the checklists and grade of FSO for FSCRe

Note: 1. The Checklist for building occupancies covered under THIRD SCHEDULE of the amended Rules, 2021 but not mentioned specifically in this table shall be filled by FSO-Specialist.

2. * FSO- Fire safety officer; *Grade of FSOs: G=General; A=Advance; S=Specialist.

Regulation - 10. Application fees

Application Fees for Fire Safety Plan Approval (FSPA), Fire Safety Certificate Approval (FSCA) and Fire Safety Certificate Renewal (FSCR) shall be paid to concerned Regional Fire Officer or the Chief Fire Officer as per ANNEXURE 8. Application Fees for Fire Safety Plan Renewal of existing building with FSC (FSCRe) shall be as per ANNEXURE 9.

Regulation - 11. Penalty and Appeal

11.1. Penalty :-

Penalties to be paid by owner / occupier to the Regional Fire officer or the Chief Fire officer for not submitting the annual declaration, bi-annual declaration, non-renewal of fire safety certificate within prescribed time and for making application for re-issue of the cancelled / rejected FSC shall be as shown in the TABLE-3 below.

 

Table 3: Penalties

11.2. Appeal :-

Any appeal against Rejection of an FSPA, FSCA, FSCRe and FSCR application shall lie with the Director, Gujarat State Fire Prevention Services whose decision shall be final. Appeal shall be made in the Web portal https://gujfiresafetycop.in within 15 days of the rejection of the relevant application by paying a fee equivalent to 50% of the respective FSPA, FSCA, FSCRe and FSCR application fee to the Director, Gujarat State Fire Prevention Services. In case of failure to make an appeal in this stipulated time, a fresh application needs to be made by the applicant by paying the fees.

Regulation - 12. Clarification and interpretation of the regulations

The Municipal Commissioner in Municipal Corporation area and the Director in other areas of the State shall clarify or interpret provisions of these regulations where it is alleged that there is an error in any order, requirement, decision or determination of fire protection measures made by any Chief Fire Officer or the Regional Fire Officer.

Clarifications or interpretations made by the Municipal Commissioner or the Director, as the case may be, shall be final and binding.

CHAPTER 3 PROVISIONSFOR TEMPORARY STRUCTURES AND PANDALS

Regulation - 13. GENERAL

13.1. :-

Every owner or occupier of such temporary premises or erectors of pandals, to take such fire prevention, fire safety and fire protection measures as may be required under these regulations shall be deemed to be self-regulators for taking fire prevention, fire safety and fire protection measures.

13.2. :-

The erector shall display a declaration to the effect that he or she has taken all the prescribed fire prevention, fire safety and fire protection measures in the "Form C1" of the Rules under his/her own signature at a prominent place in the premises, not less than 48 hours before starting to use the premises.

The checklist as per ANNEXURE 10 needs to be filled in the https://gujfiresafetycop.in portal by paying the fee of Rs. 2000/- online.

13.3. :-

The fire authority can enter and inspect any temporary structure or pandal about the correctness of the declaration, point out the shortcomings, if any, with directions to remove them within a specified time.

13.4. :-

If the directions of the fire authority are not complied within the time so given, the fire authority may seal the temporary structure or pandal or dismantle such structure or pandal and costs incurred shall be recovered from such defaulter. If the owner or the occupier continues to disobey the directions, the fire authority, may fine the owner or occupier of such temporary premises or erector of pandal up to Rs. 1,00,000/- and for continuing the offence, further fine of Rs. 1,000/- per day.

13.5. :-

Any false declaration filled in form of an online checklist shall be deemed to be a criminal offence punishable under the Indian Penal Code.

13.6. :-

Minimum standards and the measures to be taken for fire prevention and life safety in temporary structures and pandals shall be as per Rules 27 and 31 and as per regulation No. 13 & 14.

13.7. :-

In case where the use of the temporary structure or pandal is meant to attract public gathering, then the owner or the occupier of temporary structure or the erector of the pandal shall submit to the Regional fire Officer or the Chief Fire Officer:-

(a)      a layout plan indicating access to the temporary structure or panda I,

(b)      the location, dimensions and area of stalls, sanitary facilities and other uses,

(c)      the plans showing the construction at the sites, if any,

(d)      a certificate with photograph from a registered electrical engineer to ensure proper load distribution and wiring in case of the temporary structure or pandal having size more than 500sq.mt.,

(e)      any other plans or documents as may be directed by the Regional fire Officer or the Chief Fire Officer.

Regulation - 14. Fire Prevention, Life Safety And Fire Protection Measures

14.1. Basic Requirements :-

(a)      If a temporary structure and pandal is constructed then it shall be of fire resistant material and be open from two sides or provide two emergency exits marked "EMERGENCY EXIT".

(b)      Minimum height of the ceiling of the temporary structure and pandal should not be less than 3.00 meters.

(c)      No structure shall be erected under any live electrical line. It shall be minimum 15 mts away from the railway lines, electrical sub stations, furnaces and other hazardous places. If required, the distance may be increased as directed by the Regional fire Officer or the Chief Fire Officer.

(d)      4.5 mts margins shall be kept on all sides. Minimum width of the exits of the temporary structure and pandal shall be 2.5 mts.

(e)      All the space used in and outside the public gathering place shall be made into a flat surface and entry/exit shall have a leveled surface without obstruction.

(f)       Kitchens, if any shall be constructed 15 meters away from the temporary structure or pandal and be built by using tin sheets.

(g)      No combustible material like wood shavings, straw, highly inflammable and explosive chemicals and similar materials should be permitted to be stored in the vicinity or inside the temporary structure and pandal.

(h)     No fireworks display with open flames of any kind should be permitted close to the temporary structure and pandal.

(i)       Every security guard and other supporting staff shall have a torch and shall ready all the time during dark hours of operation.

14.2. First-aid firefighting arrangements :-

(a)      A 200 liter water barrel along with water buckets/sand buckets shall be placed not more than 50 mts distance.

(b)      Water type, Dry chemical powder and C02 type fire extinguishers shall be placed in required numbers at strategic locations.

14.3. Electrical Wiring :-

(a)      Electrical wires should pass through PVC conduits and not contact any flammable material. No loose wiring shall be allowed and all ends shall be properly taped and insulated.

(b)      Big lights (halogen/halides) shall be at least 60cms, away from the rides or any metal structure temporarily constructed.

(c)      Heavy cable connections shall be connected by ceramic connectors and then insulated along with the fuses. Power control switches, MCB or ELCB shall be installed for each specific use.

(d)      All light fittings and lamps installed shall not be in contact with cloth or any other flammable material.

(e)      Standby generators of appropriate capacities shall be kept ready at the site in case of pandal having size more than 500sq.mt

14.4. :-

Code of Practice for fire precautionary measures in construction of temporary structures and pandals shall be followed as provided in the IS No. 8758:2013

14.5. :-

Maintaining the minimum standards and to follow the measures to be taken for fire prevention, life safety and fire protection in temporary structures and pandals shall be the liability of every owner or occupier of temporary premises or erectors of pandals.

CHAPTER 4 PROVISIONS RELATING FIRE PREVENTION AND LIFE SAFETY MEASURES IN BUILDINGS

Regulation - 15. Fire Prevention and Life safety measures in buildings

Requirement of Fire prevention and Life Safety measures in buildings have been specified in checklist. In case of buildings or premises specified in Third Schedule of the Gujarat Fire Prevention & Life Safety Measures Rules 2014 & subsequent amendments but not specifically mentioned in Table-1 of the regulation No. 9.1, the Regional Fire Officer or the Chief Fire Officer may direct to provide these requirements as per the closest building category with such additional equipment and / or specific fire prevention and life safety measures which they deem necessary.

15.1. General requirements :-

15.1.1. :-

The parameters related to Fire prevention and life safety measures i.e., margins, open spaces, staircases, etc. for the buildings/ premises shall be as specified in this regulation and CGDCR 2017 as amended from time to time

15.1.2. :-

For high rise building above 15 meters the open space required shall be as per CGDCR.

15.1.3. :-

No building shall be erected so as to deprive any other building of the means of access.

15.1.4. :-

All fire tender access should be free of encumbrance and shall be motorable.

15.1.5. :-

The approach road and open spaces shall be of hard surface capable of taking the weight of Fire engine, weighing upto 22 tons for building less than 15m height, upto 45 tons for building up to 60 m in height and upto 80 tons for building above 60 m in height.

15.2. Construction :-

15.2.1. Types of Construction :-

The types of construction according to fire resistance shall be classified in to four Categories, namely, Type 1 construction, Type 2 construction, Type 3 construction and Type 4 construction as per National Building Code of India. The Fire resistance test for structural elements shall be done in accordance with IS-3808. The fire resistance rating of various building components such as wall, columns, beams, floors, etc. shall be as per National Building Code of India.

15.2.2. Steel Framed Constructions :-

Load bearing steel beams and columns of buildings having total covered area of 500 m2 and above shall be protected against failure/ collapse of structure in case of fire. This could be achieved by covering the exposed steel supporting members by suitable fire resistance rated materials like concrete, vermiculite (Hydrous silicate of Aluminum, Magnesian or Iron) etc. as per IS-15103.

15.3. Electrical Installations for fire purposes :-

15.3.1. :-

Electric cable/wires used shall be of 700 volt grading with Mechanical circuit breaker and earth Leak Circuit Breaker (MCB and ELCB).

15.3.2. :-

Electrical Installations from fire safety point of view shall comply with IS-1646. Use of fire resistance cables and wires. Subject to any of the above regulations every person who undertakes construction of a building and/ or who designs the structural member of the building shall comply with the provisions of National Building Code, Central electricity act prevailing at the relevant time or the provisions of the Indian Standard Specifications published from time to time.

15.3.3. :-

Separate uninterrupted standalone power supply shall be provided directly from the main switch gear panel with circuits laid in separate conduit pipes for emergency services, which include fire pump, sprinkler pump, fire lift and stair case lighting, etc.

15.3.4. :-

Every person who undertakes the construction work on a building or directs or supervises such work shall be responsible and shall ensure use of sound and good quality building materials, properly put together for optimum safety. He shall be liable for all consequences arising out of breach of these regulations.

15.4. Elevators (Lifts)/Escalators :-

15.4.1. :-

Lift shall be provided in all buildings as prescribed hereunder

15.4.2. :-

The planning and design of lifts including their number, type and capacity depending on the occupancy of the building, the population on each floor based on the occupant load and the building height shall be in accordance with the National building code of India.

15.4.3. :-

In case of Building having height more than 13.0 mts from ground level, lift shall be provided. Lift shall have all the provision of fire life as specified in the National building code of India.

15.4.4. :-

In case of building with 21 meters or more in height, at least two lifts shall be provided. From these lifts at least one of them shall be designed as fire lift as specified in National building code of India.

15.4.5. :-

Lift shall be provided at the rate of one lift for 30 dwelling units of all the floors, or part thereof for residential buildings and at the rate of one lift per 1200.00 Sq.mts. or part thereof of builtup area for non-residential buildings.

15.4.6. :-

The tenement and built-up area on ground floor and two upper floors shall be excluded in computing the above requirement.

15.4.7. :-

Lift shall be provided from ground floor or lower level and shall have minimum capacity of six persons. On the basis of detailed calculations based on the relevant provisions of National Building Code, the number of lifts can be varied.

15.4.8. :-

Minimum internal dimensions for passenger lifts shall be 1500 mm x 1500mm. A clear landing area in front of the lift doors shall be 1800mm x 1800mm and clear opening width of the doors shall be of minimum 900 mm. A handrail of 600 mm length at 1000 mm height from the floor shall be provided.

15.4.9. :-

The time of an automatically closing door should be minimum 5 seconds and the closing speed should not exceed 0.25 m/sec. The interior of the cage shall be provided with a device that audibly indicates the floor the cage has reached and indicates that the door of the cage for entrance/exit is either open or closed.

15.4.10. Maintenance :-

(a)      The lift installation should receive regular cleaning, lubrication adjustment and adequate servicing by authorized competent persons at such intervals as the type of equipment and frequency of service demand. In order that the lift installation is maintained at all times in a safe condition, a proper maintenance schedule shall be drawn up in consultation with the lift manufacturer and rigidly followed. A log book to record all items relating to general servicing and inspection shall be maintained.

(b)      The electrical circuit diagram of the lift with the sequence of operation of different components and parts shall be kept readily available for reference by persons responsible for the maintenance and replacement, where necessary, to the satisfaction of the competent authority.

(c)      Any accident arising out of operation of maintenance of the lifts shall be duly reported to the competent authority.

15.5. Exit Requirements :-

15.5.1. General Exit Requirements :-

(a)      An exit may be a door way, corridor, passageway(s) to an internal staircase, or external staircase, or to a veranda or terrace(s), which have access to the street, or to roof of a building or a refuge area. An exit may also include a horizontal exit leading to an adjoining building at the same level.

(b)      Lifts and escalators shall not normally be considered as exits.

(c)      Every exit, exit access or exit discharge shall be continuously maintained free of all obstructions or impediments for full use in the case of fire or other emergency.

(d)      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.

(e)      In every building or structure, exits shall comply with the minimum requirements of this part, except those not accessible for general public use.

(f)       No building shall be so altered as to reduce the number, width or protection of less than that required.

(g)      Exits shall be clearly visible and the route to reach the exits shall be clearly marked and signs posted to guide the occupants of the floor concerned. Signs shall be illuminated and wired to an independent electrical circuit on an alternative Source of supply. The color of the exit signs shall be green.

(h)     The floors of area covered for the means of exit shall be illuminated to values not less than 1 ft candle (10 lux) at floor level. In auditoriums, theatres, concert halls and such other places of assembly, the illumination of floor exit/ access may be reduced during period of performances to value not less than 1/5 ft candle (2 lux)

(i)       Fire doors with 2-hour fire resistance shall be provided at appropriate places along the escape route and particularly at the entrance to lift lobby and stairwell where a funnel or flue effect may be created, inducing an upward spread of fire and smoke.

(j)       All exits shall provide continuous means of egress to the exterior of a building or to an exterior space leading to a street.

(k)      Exits shall be arranged that they may be reached without passing through another occupied unit.

15.5.2. Illumination of means of Exit :-

(a)      Staircase and corridor light shall confirm to the following:

(b)      The staircase and corridor lighting shall be the separate circuits and shall be independently connected so that they could be operated by one switch installation on the ground floor easily accessible to firefighting staff at any time irrespective of the position of the individual control of the light points, if any. It should be miniature circuit breaker type of switch so as to avoid replacement of fuse in case of crisis.

(c)      Staircase and corridor lighting shall also be connected to alternative supply. The alternative source of supply may be provided by battery continuously trickle charged from the electric mains; and

(d)      Suitable arrangement shall be made by installing double throw switches to ensure that the lighting installed in the staircase and the corridor does not get connected. Double throw switch shall be installed in the service room for tenanting the stand- by supply.

15.5.3. External Stairs :-

(a)      An external staircase is desirable to be provided for high rise buildings and special buildings, if the safe travel distance for exit not maintained. External stairs, when provided shall comply with the following:

(b)      External stairs shall always be kept in sound operable conditions.

(c)      All external stairs shall be directly connected to the ground.

(d)      Care shall be taken to ensure that no wall opening or window opens on to an external stair.

(e)      The route to the external stairs shall be free of obstructions at all time.

(f)       The external stairs shall be constructed of non- combustible materials and any doorway leading to it shall have the required fire resistance.

(g)      No external staircase, used as a fire escape, shall be inclined at an angle greater than 45° from the horizontal.

(h)     External stairs shall have straight flight not less than 1250 mm wide with 250 mm treads and risers not more than 190 mm. The number of risers shall be limited to 15 per flight.

(i)       Handrail s shall be of height not less than 700 mm and not exceeding 850 - 900 mm. There shall be provisions of balusters with maximum gap of 150 mm.

15.5.4. Horizontal Exits :-

(a)      The width of horizontal exit shall be same as for the exit doorways.

(b)      A horizontal exit shall be equipped with at least one fire/smoke door of minimum 2- hour fire resistance of self-closing type. Further, it should have direct connectivity to the fire escape staircase for evacuation.

(c)      Where there is a difference in level between connected areas for horizontal exits, ramps, not more than 1 to 10 slope shall be provided, steps shall not be used.

(d)      Doors in horizontal exits shall be open able at all times from both sided.

15.6. Fire Access Stair cases :-

15.6.1. :-

Staircases to abut on outer wall or be external part of to the building are naturally cross ventilated.

15.6.2. :-

The stairs should not have opening to any part of the building. At least one staircase shall be on external walls of building and shall open directly to the exterior, interior open space or to an open plan of safety. Further, the provision or otherwise of alternative staircases shall be subject to the requirements of travel distance being complied with. It shall be 20 mt. for hazardous use,25 mt for residential use and 25 mt. for non-residential use.

15.7. Doorways :-

15.7.1. :-

Every exit doorway shall open into an enclosed stairway compartmented from rest of building or a horizontal exit of a corridor or passageway providing continuous and protected means of egress.

15.7.2. :-

No exit doorway shall be less than 1000 mm in width except assembly buildings where door width shall be not less than 2000 mm All doorways shall be not less than 2000 mm in height.

15.7.3. :-

Exit doorways shall 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 900 mm. Overhead or sliding doors shall not be installed.

Note: In the case of building where there is a central corridor, the doors of rooms shall open outward and flush to the wall to permit smooth flow of traffic in the corridor.

15.7.4. :-

Exit door shall not open immediately upon a flight of stairs. A-landing equal to at least the width of the door (not less than 900mm) shall be provided in the stairway at each doorway, The level of landing shall be the same as that of floor, which it serves. Manual door should incorporate kick plate 300 mm high to withstand impact of wheelchair footrest where doors are glazed. Door handle and locks should be positioned between 900-1000 mm from floor level.

15.7.5. :-

Exit doorways shall be open able from the side, which they serve without the use of a key (panic bar).

15.7.6. :-

Mirrors shall not be placed in exit doors to avoid confusion regarding the direction of exit.

15.8. Corridors and passageways & Stairs :-

15.8.1. Flight :-

No flight shall contain more than 12 to 16 risers, but in residential buildings, in narrow plots and in high density Housing a single flight staircase may be permitted.

15.8.2. Risers :-

The maximum height of a riser shall be 19cm. in a residential building and 16 cm. in any other occupancy. However, on an internal stairway within a dwelling unit a riser may be 25 cm high.

15.8.3. Treads :-

The minimum width of the tread without nosing shall be 25 cm. for staircase of a residential building, other than fire escapes. In other occupancies the minimum width of the tread shall be 30 cm. It shall have a non-slippery finish and shall be maintained in that fashion.

15.8.4. Head room :-

The minimum head room in a passage under the landing of a staircase under the staircase shall be 2.2 m.

15.8.5. Floor indicator :-

The number of each floor shall be conspicuously painted in figures at least 15 cm large on the wall facing the fight of a stairway or at such suitable place as is distinctly visible from the fights.

15.8.6. Hand Rail :-

Hand rail a minimum height of 0.9 m. from the center of the tread shall be provided.

15.8.7. :-

For all residential and non-residential building except individual detached building minimum clear width of lobbies or corridor shall be as per CGDCR.

15.8.8. :-

In case of any building having height more than 15.0mt and no provision of natural ventilation on either side of corridor, in such building, smoke exhaust system having make-up air and exhaust air system or alternatively, pressurization system with supply air system shall be required for the exit access corridors.

15.9. Internal/additional staircases :-

15.9.1. :-

Additional stairs shall be constructed of non-combustible materials throughout.

15.9.2. :-

A staircase shall not be provided around a lift shaft unless provided with fire stop door of 1 hour rating at every floor level and no other openings in the inside walls

15.9.3. :-

Hollow combustible construction shall not be permitted.

15.9.4. :-

No gas piping, electrical panels& appliances or AC ducts shall be allowed in the stairway. However, service shafts/ ducts may be permitted. Electrical Shafts/ ducts shall have not less than2-hour fire resistance. For other service shafts/ ducts, the fire resistance shall be not less than 1 hour.

15.9.5. :-

Electric meters shall not be located below the staircase or along the exit route. Electric meters room shall be adequately ventilated & easily accessible.

15.9.6. :-

Notwithstanding the detailed provision for exits, the following minimum width shall be provided for staircases

15.9.7. :-

The minimum width of tread without nosing shall be 250 mm for internal staircase of residential buildings, other than fire escapes. This shall be 300 mm for assembly, hotels, educational, institutional, business and other buildings. The treads be constructed and maintained in a manner to prevent slipping.

15.9.8. :-

The maximum height of riser shall be 190 mm for residential buildings and 160 mm for other buildings and the number shall be limited to 12 per flight.

15.9.9. :-

Continuous handrails shall be provided on both sides including the wall (if any) at two levels: upper at 850 mm - 900 mm and lower at 700 mm to be measured from the base of the middle of the treads to the top of handrails. Balusters/ Railing shall be provided in such a way that the width of staircase does not reduce. The maximum gap between balusters shall be 150 mm.

15.9.10. :-

All steps, edges must have a contrasting color band of 50 mm width stretched entirely across the step width for uses other than residential use.

15.9.11. :-

Soffit (underside /open area under the stairs) of the stairs and ramps should be enclosed or protected with rails or raised curbs or marked with a tactile surface

15.9.12. :-

The design of staircase shall also take into account the following:

(a)      The minimum headroom in a passage under the landing of a staircase and the stair shall be 2.2 m.

(b)      No living space, store or other fire risk shall open directly into the staircase or staircases.

(c)      External exit door of staircase enclosure at ground level shall open directly to the open spaces.

(d)      The main and external staircases shall be continuous from ground floor to the terrace level.

(e)      Lifts shall not open in staircase.

(f)       No combustible material shall be used for decoration/ wall paneling in the staircase.

15.9.13. :-

Beams/ columns and other building features shall not reduce the head room/ width of the staircase.

15.9.14. :-

The exit way with arrow indicating the way to the escape route shall be provided at a height of 1.8 m from the floor level on the wall and shall be illuminated by electric light connected to corridor circuits. All exit 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 - equipment. Further, all landings of floor shall have floor indicating the number of floors as per byelaws. 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 m x 0.5 m.

15.9.15. :-

Individual floors shall be prominently indicated on the wall facing the staircases.

15.9.16. :-

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.

15.10. Cellar :-

15.10.1. :-

In a building unit, the cellar may be permitted on the following conditions:

(a)      Clear width of the stair leading to the cellar shall not be less than the width of the regular staircase leading to upper floors.

(b)      No stairs to be constructed under these regulations shall consist of any wooden material.

(c)      Adequate opening for ventilation should be provided as directed by Competent Authority. The materials of the construction and fixtures of the cellar should be of fire resisting nature and in no case; wood shall be used as structural part of the cellar or any fixtures thereof. The extent of ventilation shall be the same as required by the particular occupancy for which the basement is used. Any deficiency must be made well by resort to a mechanical system, viz. blowers, exhaust fans, air conditioning system, according to the standards in National Building Code of India.

15.10.2. Uses Permitted :-

(a)      For all buildings: Parking, safe deposit vault, A.C. Plant, Grey water treatment plant, Sewage Treatment Plant, water tank, storage other than inflammable material, nonhabitable use.

(b)      For Hospitals exceeding 2000 Sq.mts of built-up area - As mentioned in (a) above, Radiation-production device, Radiation Therapy room, MRI or X-Ray room, laundry and housekeeping.

(c)      For Malls and/or exceeding 2000 Sq.mts of built-up area - As mentioned in (a) above, Security Cabin, Electric Cabin, General room, boiler room, laundry, housekeeping, store, lockers, rest room and communication room separated by brick masonry walls of at least 230 cm.

Note: Total cumulative built-up area for above listed usage shall not exceed 25% of the basement area. However, no kind of any transformer shall be permitted in cellar / basement or within the building.

(d)      Staircase at a distance of different occupancies shall have to be provided to reach the lower most floor of the cellar.

(e)      Stairs in the basement shall only lead to the ground or first floor. It shall not lead to upper floors so that it becomes a part of the staircase leading to the terrace of the building.

(f)       In a building unit where more than two lifts are required to-be-provided as per this regulation, minimum two lifts shall be provided to reach the lower most level of the cellar.

15.11. Ramps :-

15.11.1. Ramp for basement or storied parking :-

For parking spaces in a basement and upper at least two ramps of adequate width and slope shall be provided preferably at the opposite end. Such ramps may be permitted in the side and rear marginal open spaces, after leaving sufficient space for movement of firefighting equipment.

15.11.2. :-

Ramp shall be 1:15 gradient.

15.11.3. :-

Minimum outer turning Radius shall be 12 mt. and minimum inner turning radius shall be 8.5 mt. as per below given table:

15.12. Ramp for Fire Tender :-

15.12.1. :-

For parking except basement/s, hollow plinth at ground level and ramp leading to parking above ground level at any floor shall be permissible in side/rear margin are subject to any site/building unit which fulfills following minimum requirement in case of building height exceeds 25 mt.

15.12.2. Turning Facilities :-

Length of fire appliance accessway at dead-ends shall not exceed 45mt and shall not be less than 15mt. If exceeding 45mt, then turning facilities at the dead end (a turning circle or a hammerhead) must be - provided as shown in Figure below.

15.12.3. :-

The outer radius for turning in an access way and fire appliance access road shall comply with the requirements noted in Figure below.

(a)      Turning facility for fire appliance

(b)      U-turn facility for fire appliance

xxx

15.13. Loft :-

The loft at a minimum height of 2.1 mts. from floor level not exceeding 30% floor area of the room may be allowed in any room.

15.14. Control of development on terrace and basement/cellar :-

15.14.1. :-

No development, including use, shall be permitted on the terrace & basement space which is located at egress of the stair leading to terrace should be kept open. Storage in such space either temporary or permanent shall not be permitted

15.14.2. Uses permitted :-

parking, safe deposit vault, A.C. Plant, storage other than inflammable material. MRI or X-Ray room in hospital.

15.14.3. For all buildings :-

Parking, safe deposit vault, A.C. Plant, Grey water treatment plant, Sewage Treatment Plant, water tank, storage other than inflammable material, non-habitable use.

15.14.4. :-

For Hospitals exceeding 2000 Sq.mts of built-up area - As mentioned above, Radiation production device, Radiation Therapy room, MRI or X-Ray room, laundry and housekeeping.

15.14.5. :-

For Malls and/or exceeding 2000 Sq.mts of built-up area - As mentioned above, Security Cabin, Electric Cabin, General room, boiler room, laundry, housekeeping, store, lockers, rest room and communication room separated by brick masonry walls of at least 230 cm. Total cumulative built-up area for above listed usage shall not exceed 25% of the basement area. However, no kind of any transformer shall be permitted in cellar / basement or within the building.

15.15. Emergency and escape lighting :-

15.15.1. :-

The emergency lighting shall be provided to be put on within 5 second of the failure if the normal lighting supply and shall be of independent of main supply.

15.15.2. :-

Escape lighting luminaries should be sited to cover the following locations:

(a)      At each exit door,

(b)      Near each staircase so that each flight of stairs receives direct light,

(c)      Near any other change of floor level,

(d)      Outside each final exit and close to it,

(e)      Near each fire alarm call point,

(f)       Near firefighting equipment and,

(g)      To illuminate exit and safety signs as required by the enforcing authority.

Note: * For the purpose of this clause near is normally considered to be within 2m measured horizontally.

15.15.3. :-

Emergency lighting systems shall be designed to ensure that a fault or failure in any one luminary does not further reduce the effectiveness of the system.

15.15.4. :-

The luminaries shall be mounted as low as possible, but at least 2m above the floor level.

15.15.5. :-

Sign are required at all exits, emergency exits and escape routes, which should comply with the graphic requirements of the relevant Indian standards.

15.15.6. :-

Emergency lighting luminaries and their fitting shall be fire resistance type.

15.15.7. :-

It is essential that the wiring and installation of the emergency lighting systems are of high quality so as to ensure their perfect serviceability at all times.

15.15.8. :-

The emergency lighting system shall be capable of continuous operation for a minimum duration of 1 hour and 30 minutes.

15.15.9. :-

The emergency lighting system shall be well maintained by periodical inspections and tests so as to ensure their perfect serviceability at all times.

15.15.10. :-

Electric supply for fire pump/fire lift shall be provided separately and not get switched off along with the main supply of building.

15.15.11. Electrical services :-

(a)      These shall conform to those given in Part 4 NBC and the IS:1646 and particular attention is drawn to the following:

(b)      The electric distribution cable/wiring shall be laid in a separate duct. The duct shall be sealed at every floor with non-combustible materials having the same fire resistance as that of the duct. Low and medium voltage wiring running in shaft and in false ceiling shall run in separate conduits.

(c)      Separate circuits for firefighting pumps, lifts, staircases, corridor lighting and blowers for pressurizing system shall be provided directly from the main switch gear panel and these circuits shall be laid in separate conduit pipes, so that fire in one circuit will not affect the others. Such circuits shall be protected at origin by an automatic circuit breaker with its no- volt coil removed. Master switches controlling essential service circuits shall be clearly labelled.

(d)      An independent and well-ventilated electrical service room shall be provided on the ground level or first basement with direct access from outside or from the corridor for the purpose of termination of electric supply from the licensees service and alternative supply cables. The doors provided for the service room shall have fire resistance of not less than 2 hours.

Note: If service room is located at the first basement, it should have automatic fire extinguishing system

(e)      Suitable circuit breakers shall be provided at the appropriate points.

15.15.12. :-

Emergency Power Supply Emergency power supply shall be as per National Building code of India.

15.16. Lighting / Electrical Protection :-

15.16.1. :-

The lighting protection for buildings shall be provided as given in National Building Code of India.

15.16.2. :-

The lighting protection for buildings shall be provided as given in National Building Code of India.

15.16.3. :-

A lightening arrester should also be installed and be properly earthed to prevent damage to the building when the lightning strikes.

15.17. Smoke & Fire venting :-

15.17.1. :-

The provisions for smoke and fire venting for industrial buildings with large floor areas shall conform to regulations given in Part4 National Building Code of India, shall be provided for special buildings and for hotel and hospital building more than 25 m height.

15.17.2. :-

The provisions for smoke and fire venting for industrial buildings with large floor areas shall conform to regulations given in Part 4 National Building Code of India.

15.18. Ventilation :-

15.18.1. :-

All enclosures should have openable windows and vents to be opened in case of fire or smoke accumulation.

15.18.2. :-

If the floor or the building is centrally air-conditioned then a provision to stop the air handling unit should be provided and it shall be blocked by a damper and the same air duct should act as smoke extractors with the extraction fan switching on automatically, if a fire or smoke is detected.

15.18.3. Ventilation from the Top and Skylight etc :-

Where an open well for light and ventilation, within the space enclosed by a stairway and its landings, is proposed to be provided, the least horizontal dimensions of which are equal to two times the width of the staircase. A ventilating skylight with provided fixed or movable louvers to the satisfaction of the competent Authority.

The glazed roof of the skylight shall not be less than 3.7 sq. mts. in area. No lift or any other fixture shah be erected in such staircase well.

15.18.4. Ventilation in staircase :-

All the stair cases should have openings in a manner that appropriate cross ventilation on each floor is maintained. No such ventilation shall be covered by facade which would obstruct the ventilation. Specifically, when glass facade is provided, they shall be provided in such a manner that the cross ventilation is available.

15.18.5. :-

The provisions for ventilation shall conform to requirements given in Part 4 National Building Code of India

15.19. Evacuation Route Plan :-

15.19.1. :-

Applicant shall, along with the application for development permission, submit the plan showing the evacuation route comprising of following: -

(a)      Route for vertical and horizontal movement.

(b)      Width of the Corridor, Stair, provided that, flight length calculated in each number of steps, width and length of landing shall comply these regulations.

(c)      Staircase details showing the ventilation for air movement and illumination complying the provisions of these regulations.

(d)      Exit Plan as per exit requirements under these regulations.

(e)      Emergency exit route plan framed in glass case shall be displayed in the common corridor, cross passages, staircase/lift lobbies of each floor level.

15.20. Service Ducts/Shafts :-

15.20.1. :-

Electrical shafts/ducts shall have not less than 2hours fire resistance and for other services shafts/ducts, the fire resistance shall be not less than 1 hour. All such ducts/ shafts shall be properly sealed and fire stopped at all floor levels.

15.20.2. :-

A vent opening at the top of the service shaft shall be provided having between one - fourth and one- half of the area of the shaft.

15.20.3. :-

Refuse chutes shall have opening at least 1 m above roof level for venting purpose and they shall have an enclosure wall of non-combustible material with fire resistance of not less than 2 hours. They shall not be located within the staircase enclosure or service shafts, or air conditioning shafts. Inspection panel and doors shall be tight fitting with1 hour fire resistance; the chutes should be as far away as possible from exits.

15.21. Air Conditioning :-

15.21.1. :-

Escape routes like staircases, common corridors, lift lobbies, etc., shall not be used as return air passage.

15.21.2. :-

The ducting shall be constructed of substantial gauge metal as per IS: 655- Specification for Metal Air Ducts.

15.21.3. :-

Wherever the ducts pass through firewalls or floors, the opening around the ducts shall be sealed with materials having fire resistance rating of the compartment.

15.21.4. :-

The materials used for insulating the duct system (inside or outside) shall be of noncombustible material. Glass wool shall not be wrapped or secured by any material of combustible nature.

15.21.5. :-

The air-handling units shall be separate for each floor and air ducts for every floor shall be separate and in no way interconnected with the ducting of any other floor.

15.21.6. :-

If the air-handling unit serves more than one floor, the conditions given below shall be complied in addition to the recommendations above.

15.21.7. :-

Proper arrangements by way of automatic fire dampers, working on fusible link/or smoke detector principle for isolating all ducting at every floor from the main riser, shall be made.

15.21.8. :-

When the automatic fire alarm operates, the respective air-handling units of the air conditioning system shall automatically be switched off.

15.21.9. :-

Where plenum is used for return air passage, ceiling and its fixtures shall be of noncombustible material.

15.21.10. :-

The provisions for Air conditioning shall conform to requirements given in Part 4 National Building Code of India

15.22. Compartmentation :-

As far as Compartmentation in the buildings/ premises is concern, the provisions of National Building Code of India (Part 4) shall be considered.

15.23. Sub-stations :-

15.23.1. :-

The sub-station shall have separate fire resisting walls/surroundings and shall necessarily be located at the periphery of the floor having separate access preferably from fire escape staircase.

15.23.2. :-

The outside walls, ceiling and floor including doors and windows to the sub-station area shall be of 2 hours fire rating.

15.23.3. :-

A sub-station or a switch-station with oil- filled equipment must not be located in the building. When housed inside the building, The transformer shall be of premises by walls/doors/cut outs having fire resistance rating of 4 hours.

15.23.4. :-

The Sub-Station area needs to be maintained at negative air pressure and area in substation shall not be used as storage/dump areas.

15.23.5. :-

No transformer shall be allowed inside the building.

15.23.6. :-

Substation to be provided at rear corner of a building unit after leaving enough open space around the building for firefighting requirements.

15.24. Boilers and Boiler Rooms :-

15.24.1. :-

The boiler shall be installed in a fire resisting room of 4 hours fire resistance rating, and this room shall be situated on the periphery of the building and in no case in basement, dyke shall be provided at the lower level.

15.24.2. :-

Fire brigade inlets shall be provided on the external walls of the building near the ground level to enable the fire services.

15.25. Fire Control Room :-

15.25.1. :-

For building height having more than 45m and floor area 3000 sq.mt and more on each floor, there shall be a control room on the entrance floor of the building with communication system (suitable public address system) to all floors and facilities for receiving the message from different floors. Details of all floor plans along with the details of firefighting equipment and installations shall be displayed in the fire control room. The fire control room shall also have facilities to detect the fire on any floor through indicator boards connection; fire detection and alarm system on all floors. The fire staff in charge of the fire control room shall be responsible for maintenance of the various services and the firefighting equipment and installations in coordination with security, electrical and civil staff of the building.

15.25.2. :-

In case of Institutional building, Fire Control room shall be provided for height more than 15 meters.

15.26. Fire Lifts :-

15.26.1. :-

Each building should have at least one lift as a Fire- lift and if the building is divided into two or more parts then each part should have a Fire-lift.

15.26.2. :-

Lift-well should have blowers to pressurize the lift-well so connected that it will automatically operate when alarm call point is operated, so that it prevents the lift well getting smoke logged.

15.26.3. :-

To enable fire services personnel to reach the upper floors with the minimum delay, one fire lift per 1200 m2 of floor area shall be provided and shall be available for the exclusive use of the firemen in an emergency.

15.26.4. :-

The life shall have a floor area of not less than 1.4 m2. It shall have loading capacity of not less than 545 KG (8 persons lift) with automatic closing doors of minimum 0.8m width.

15.26.5. :-

The electric supply shall be on a separate service from electric supply mains in a building and the cables run in a route safe from fire, that is, within the lift shaft. Lights and fans in the elevators having wooden paneling or sheet steel construction shall be operated on 24-volt supply.

15.26.6. :-

Firefighting lift should be provided with a ceiling hatch for use in case of emergency.

15.26.7. :-

In case of failure of normal electric supply, it shall automatically change over to alternate supply. For apartment houses, this changeover of supply could be done through manually operated changeover switch. Alternatively, the lift shall be so wired that in case of power failure, it comes down at the ground level and comes to stand-still with door open.

15.26.8. :-

The operation of fire lift should be by a simple toggle or two -button switch situated in glass fronted box adjacent to the lift at the entrance level. When the switch is on, landing call points will become inoperative and the lift will be on car control only or on a priority control device. When the switch is off, the lift can be used by the occupants in normal times.

15.26.9. :-

The words Fire Lift shall be conspicuously displayed in fluorescent paint on the lift landing door at each floor level.

15.26.10. :-

The speed of the fire lift shall be such that it can reach the top floor from ground level within one minute.

15.27. Refuge Area :-

15.27.1. :-

Following provisions shall apply:

(a)      Refuge area shall be provided on the external walls/ periphery of the floor preferably on a cantilever projection, open to air at least on one side, protected with suitable railings and shall have direct access to fire ladder.

(b)      Minimum area of 15 m2 on external wall with minimum width of 0.75 m at every 18 m height; for floor area up to 1000 m2

(c)      If floor areal 1000 m2, another Refuge Area on another end of the floor.

(d)      For floors above 25 m and up to 39m-One refuge area on the floor immediately above 25 m.

(e)      For floors above 39 m -One refuge area on the floor immediately above 39 m and so on after every 15 m.

Note:- Residential flats in multistoried buildings with balcony need not be provided with refuge area, however flats without balcony shall be provided with refuge area as given above.

15.28. Basement :-

15.28.1. :-

These shall conform to those given in Part 4 National Building Code of India and particular attention is drawn to the following:

15.28.2. :-

The staircase of basements shall be of enclosed type having fire resistance of not less than 2 hours and shall be situated at the periphery of the basement to be entered at ground level only from the open air and in such position that smoke from any fire in the basement shall not obstruct any exit serving the ground and upper storey of the building. It shall communicate with basement through a lobby provided with fire resisting self-closing doors of one hour resistance. If the travel distance exceeds the desired level, additional staircases shall be provided at proper places. The basement shall not open in to the staircase or lift well directly. If so then it has to be protected by 2 hours fire resistant self-closing doors,

15.28.3. :-

The basement shall be provided with natural ventilations and more than one basement shall have mechanical extractors for smoke venting shall be designed to permit 6 changes per hour in case of fire or distress call. For normal operations, air changes schedule shall be as per National Building Code of India.

15.28.4. :-

Discharge apparatus of all natural draft smoke vents shall be so arranged as to be readily accessible for opening by fire service personnel.

15.28.5. :-

Use of basement for kitchen shall not be permitted. Building services such as, boiler rooms in basement shall comply with the provisions of the IE Act/ Rules.

15.28.6. :-

The basement of 200 sq. meters or more shall be protected with provisions of Part 4 National Building Code of India

15.28.7. :-

Each basement shall be separately ventilated. First basement to be naturally ventilated @ 2.5% of the ceiling area. Other basements shall be mechanically ventilated.

15.29. Terrace drainage :-

In all non-residential buildings for the effective drainage of water which is likely to accumulate when the event of fire the drainage should be design for double the capacity what would have been required as per the CGDCR.

15.30. Materials for interior decoration :-

Only material s conforming to class 1 flame spread classification as per IS 12777 shall be used. Materials which are combustible in nature and may spread toxic fumes/gases shall not be used for interior decoration/furnishings etc.

15.31. Electrical installations :-

15.31.1. :-

The planning, design and installation of electrical installation, air-conditioning and heating work shall conform to the provisions of National building code of India.

15.31.2. :-

Separate uninterrupted standalone power supply shall be provided for emergency services, which includes fire pump, sprinkler pump, fire lift, staircase lighting.

15.32. Fire Check Floor/ Fire Cut off Floor :-

15.32.1. :-

A high-rise building having height more than 70 m shall be provided with fire check floor (entire floor) above 70 m at immediate habitable floor level.

15.32.2. :-

The fire check floor shall not be used for any purpose and it shall be the responsibility of the owner/occupier/ registered society to maintain the same clean and free of encumbrances and encroachments at all times. Drinking water facility and toilet facility shall be provided.

15.32.3. :-

Periphery of the Fire Check floor shall not be enclosed.

15.32.4. :-

Fire Drenchers shall be provided at the periphery of each fire check floor externally.

15.32.5. :-

Fire Check Floor/ Fire Cut off Floor shall be free of FSI.

15.33. Glass facades :-

15.33.1. :-

In addition to the National building code of India (Part 4), following regulations shall also be applicable;

15.33.2. :-

No glass facades shall be permitted in School and Hospital buildings.

15.33.3. :-

The distance between building structure and glass facade must not be more than 300 mm.

15.33.4. :-

To restrict spread of fire, there must be an automatic water curtain system on each floor.

15.33.5. :-

Each ceiling must have a pop-up vent, which can be easily reached from the floor, to be integrated with the smoke detection system.

15.33.6. :-

All glass walls must not have any coating of combustible materials like plastic, and must be designed to resist fire for at least 2 hours.

15.33.7. :-

The glazing used for the facade shall be of toughened (tempered) safety glass as per IS:2553.

15.33.8. :-

No glass façade shall be permitted at the external face of the staircase.

15.33.9. :-

Every floor must have a two-way opening measuring 1.5m×1.5m in the wall, as access points for rescue workers. They must properly label as "Emergency Exit.

15.33.10. :-

Glass facade for high rise building shall be of 1 hour fire resistance.

CHAPTER 5 SPECIAL PROVISIONS RELATING TO FIRE PREVENTION AND LIFE SAFETYMEASURES FOR SPECIAL BUILDINGS

Regulation - 16. General

The building with height restriction under the National Building code of India but is permissible under the CGDCR may be permitted subject to the permission of the High-Level Technical Committee (HLTC) constituted by the Government. The FSPA shall be issued only after the recommendations of the HLTC.

Regulation - 17. Buildings of Height more than 15 meters up to 25 meters (From ground level to top floor ceiling height)

17.1. Staircase :-

17.1.1. :-

If the lifts and staircase from higher floors go directly to the basement then this area shall be protected by 1 hour fire resistance construction including fire doors subject to opinion and requirement of local fire authority in specially designed building have to be considered and observed.

17.1.2. Staircase :-

For above 15 meters up to 25 meters height (excluding parapet wall, lift and stair cabin, OH tank)

17.1.3. Width of staircase :-

1.5 meter clear inside to inside

17.1.4. :-

If a centrally located staircase is provided with pressurization and fire-resistant doors, the central staircase shall be in addition to the ventilated staircases require for the floor area, maintaining the travel distance.

17.2. Electrical duct :-

Electrical duct should have sealed metal doors with metal frame or fire rated doors at each floor level. Opening of the duct shall be from basement to terrace level.

17.3. Hollow plinth :-

Hollow plinth parking shall be protected with sprinklers as per Indian standard IS 15105.

17.4. Margins :-

All margins shall be as per CGDCR.

17.5. Ramp :-

Ramps shall be provided as per CGDCR.

Regulation - 18. Buildings of Height more than 25 meters up to 45 meters (From ground level to top floor ceiling height)

18.1. Staircase :-

18.1.1. :-

For Buildings up to 45 meters (excluding parapet wall, lift and stair cabin, OH tank) & each floor area more than 3000 sq. meters- ventilated from two sides/cross ventilated/external staircases connected through a lobby-travel distance not to exceed 25 meters.

18.1.2. :-

If a centrally located staircase is provided with pressurization and fire-resistant doors, the central staircase shall be in addition to the ventilated staircases require for the floor area, maintaining the travel distance.

18.1.3. :-

Width of staircase shall be 2 meters width for all buildings.

18.1.4. :-

If the lift and staircase from higher floors go directly to the basements then this area shall be protected by 2 hours fire resistant construction including fire doors.

18.2. Lift :-

One Fire lift for each 1200 Sq. meters of floor area on each level.

18.3. Electrical duct :-

Electrical duct should have sealed metal doors with metal frame or fire rated doors at each floor level. Opening of the duct shall be from basement to terrace level.

18.4. Hollow plinth :-

Hollow plinth parking shall be protected with sprinklers as per Indian standard IS 15105.

18.5. Margins :-

All margins shall be as per CGDCR.

18.6. Ramp :-

Ramps shall be provided as per CGDCR.

18.7. Refuge area :-

Refuge area shall be provided as per CGDCR.

Regulation - 19. Buildings of Height more than 45 meters up to 70 meters (From ground level to top floor ceiling height)

19.1. Staircase :-

19.1.1. :-

For more than 45 meters (excluding parapet wall, lift and stair cabin, OH tank) & each floor area more than 3000 sq. meters- ventilated from two sides/cross ventilated/external staircases connected through a lobby-travel distance not to exceed 25 meters.

19.1.2. :-

If a centrally located staircase is provided with pressurization and fire-resistant doors, the central staircase shall be in addition to the ventilated staircases require for the floor area, maintaining the travel distance.

19.1.3. :-

Width of staircase shall be 2 meters width for all buildings.

19.1.4. :-

The staircase shall be of RCC construction & ventilated and shall be kept open except the parapet wall, all the space above the parapet wall shall be kept open.

19.1.5. :-

The staircase shall be designed/ located at the exterior part of the building. If the staircase is in the center of the building and is not ventilated then a fire escape staircase (fire tower) has to be installed on either side of the building with travel distance not more than 30 meters.

19.2. Lift :-

If the lift and staircase from higher floors go directly to the basements then this area shall be protected by 2 hours fire resistant construction including fire doors.

19.3. Fire lift :-

19.3.1. :-

One fire lift for each 1200 sq. meter area of floor area on each level (Fire lift otherwise can be used as a common passenger lift).

19.3.2. :-

All lifts of the building shall be Fire lifts and shall have a provision to ground in case of electrical failure and shall be installed with a panic button and a talk-back system. The lift shall not be installed in the center of the building and the lift shaft shall be ventilated from the top with smoke extractors. The lift for the higher floors shall end at the ground level and not go to the basement

19.4. Electrical duct :-

Electrical duct should have sealed metal doors with metal frame or fire rated doors at each floor level. Opening of the duct shall be from basement to terrace level.

19.5. Hollow plinth :-

Hollow plinth parking shall be protected with sprinklers as per Indian standard IS 15105.

19.6. Margins :-

All margins shall be as per CGDCR.

19.7. Ramp :-

Ramps shall be provided as per CGDCR.

19.8. Refuge area :-

Refuge area shall be provided as per CGDCR.

19.9. Electric supply :-

19.9.1. :-

Electric supply to the Fire pumps, fire lift all shall be supplied parallel (standalone) to the building supply and should not get cut- off if the supply to the building is switched off.

19.9.2. :-

All the electric wiring used shall be of 900 volt grading and connected to each enclosure through a MCB for a particular load.

19.10. Auto glow signage :-

All exits, corridors and staircase shall have auto glow signs for people to escape in case of fires in darkness. Even the floors shall have guide marks guiding towards the staircase.

19.11. Ventilation :-

19.11.1. Ventilation of stair-cases :-

Every stair case provided under the foregoing clauses shall be lighted and ventilated to the satisfaction of the Authority from an open-air space not less than 1 sq.mt.

19.11.2. Windows in stair-case Bay :-

There shall be provided a window or windows of an aggregate area of at least 1.2 sq. meters on each storey in such of the wall of the stair-case room which abuts on such 1 sq.mt. open air space to right and ventilate such staircase.

19.12. Skip floor/Refuge area :-

Skip floor/Refuge area shall be provided as per CGDCR.

Regulation - 20. Buildings of Height more than 100 meters (From ground level to top floor ceiling height)

The Fire prevention, Life safety and Fire protection measures shall be provided as per this regulation and CGDCR 2017 along with the subsequent notifications.

Regulation - 21. Mixed Occupancy

CGDCR shall be followed for the provisions related to Fire prevention and life safety measures in addition to the provisions under the regulations.

Regulation - 22. Institutional buildings

22.1. :-

CGDCR shall be followed for the provisions related to Fire prevention and life safety measures in addition to the provisions under the regulations.

22.2. :-

In case of standalone institutional buildings/ premises minimum two staircases with width not less than 2 m shall be provided.

Regulation - 23. Storage Buildings

23.1. :-

These shall conform to those given in Part 4 of National Building Code of India.

23.2. :-

Storage Buildings beyond 15 meters height shall not be permitted. However, building used for Car Park may be permitted beyond 15 meters.

Regulation - 24. Hazardous Building

24.1. :-

These shall conform to those given in Part 4 of National Building Code of India.

24.2. :-

Hazardous Buildings beyond 15 meters height shall not be permitted. However, building used for Car Park may be permitted beyond 15 meters.

Regulation - 25. Assembly Building

25.1. :-

Railway station including Metro stations buildings, bus stations building, sea port building, Airport building and other public gathering buildings shall be considered as an assembly building according to the national building code of India and provisions related to fire prevention, life safety and fire protection, shall follow as per this regulation, CGDCR, their respective govt. norms.

25.2. :-

Beam smoke detectors installed across the assembly building.

25.3. :-

The material used for seats and lining shall be of Fire-resistant material.

25.4. :-

The foyer and the halls shall have emergency lights operating automatically in case of electricity failure.

25.5. :-

The projection room shall have suitable Fire extinguishers and shall have doors on two extreme sides.

CHAPTER 6 PROVISIONS RELATING FIRE PROTECTION MEASURES IN BUILDINGS

Regulation - 26. Applicability of National Building code of India (Part 4) and CGDCR

26.1. :-

Fire Protection measures for the buildings/ premises specified in Third Schedule of the Gujarat Fire Prevention & Life Safety Measures Rules 2014 & subsequent amendments, shall be regulated as per the National Building Code of India (Part 4 Fire & Life Safety) and accordingly the Checklists are prepared as mentioned in regulation no. 9. Relevant Checklist as per the occupancy type needs to be filled in the web portal https://gujfiresafetycop.in at the time of making application.

26.2. :-

Requirement of hydrants, wet riser, sprinkler system and special fire protection system have been specified in checklists. In case of buildings or premises specified in Third Schedule of the Gujarat Fire Prevention & Life Safety Measures Rules 2014 & subsequent amendments but not specifically mentioned in Table-1 of the regulation No. 9.1, the Regional Fire Officer or the Chief Fire Officer may direct to provide these requirements as per the closest building category with such additional equipment and / or specific fire protection systems which they deem necessary.

26.3. :-

The Fire protection systems shall be designed, installed and maintained as per the relevant Indian Standards and amendments issued time to time. An indicative not comprehensive list of Indian standards is as follow:

(1)     IS 3844- Code of practice for installation and maintenance of internal fire hydrants and hose reels on premises

(2)     IS 13039- External hydrant systems - provision and maintenance - Code of practice

(3)     IS 15105- Design and Installation of Fixed Automatic Sprinkler Fire Extinguishing Systems - Code of Practice

(4)     IS 2189- Selection, Installation and Maintenance of Automatic Fire Detection and Alarm System Code of Practice

(5)     IS 2190- Selection, installation and maintenance of first-aid fire extinguishers - code of practice

(6)     IS 15683- Portable fire extinguishers - Performance and construction

(7)     IS 15325- Design and Installation of Fixed Automatic High and Medium Velocity Water Spray System - Code of Practice

(8)     IS 884- First-Aid Hose Reel for Fire Fighting

(9)     IS 15301- Installation and Maintenance of Fire Fighting Pumps - Code of Practice

(10)   IS 5290- Landing valves

CHAPTER 7 APPOINTMENT OF FIRE SAFETY EXECUTIVE

Regulation - 27. Appointment of Fire Safety Executive

27.1. :-

A qualified Fire Safety Executive with experience of not less than 3 years in providing and maintaining the fire prevention, life safety and fire protection measure shall be appointed by the owner / occupier / developer who will be available on the premises, for:

(a)      educational buildings with height 15 m and above or having students enrolled more than 5000,

(b)      business buildings with height 30 m and above,

(c)      residential building with height 60 m and above,

(d)      institutional buildings of 15 m and above,

(e)      starred hotels (hotels duly approved by the concerned authorities as Five Star and above hotels),

(f)       buildings of 15 m and above or having built-up area of more than 10,000sqmt for assembly of people provided with multiple services / facilities like shopping, cinema theatres, multiplexes, restaurants / food court,

(g)      Hazardous and storage (below 15 mtrs, ground plus one or more floors), category buildings/premises (not covered under the factory act 1948) and Multi level car parking.

(h)     open stadia with seating capacity more than 50,000 persons and indoor stadia with seating capacity more than 25,000 persons, and.

(i)       public and semi-public buildings like large surface and sub-surface railway stations, interstate bus terminus, airports, amusements parks and other similar buildings

27.2. :-

The Fire Safety Executive shall,

(a)      maintain the firefighting equipment in good working condition at all times.

(b)      prepare fire orders and fire operational plans and get them promulgated.

(c)      impart regular training to the occupants of the buildings in the use of firefighting equipment provided on the premises and keep them informed about the fire emergency evacuation plan.

(d)      keep proper liaison with the nearby fire station.

(e)      ensure that all fire precautionary measures are observed at all the times.

27.3. :-

On the advice of the Director, State Fire Prevention Services, the Competent Authority in their jurisdiction may direct appointment of Fire Safety Executive in case of buildings which do not fall under Regulation No. 27.

CHAPTER 8 MISCELLANEOUS PROVISIONS

Regulation - 28. Safety and Maintenance of Buildings

28.1. :-

It shall be the duty of owner or the occupiers to maintain and keep in perfect working order, at all times, all the fire prevention, life safety and fire protection measures provided in the building and shall make arrangements to impart the operational knowledge to all the occupiers and the supportive staff at regular intervals and shall also conduct the fire drill at regular intervals. Owner or occupiers may take help of fire safety officer in this regard.

28.2. :-

All staff members of all kind of occupancies which requires fire safety certificate, should be trained for firefighting and evacuations by the Fire Safety officers/Fire safety executive.

28.3. :-

It shall be the responsibility of the owner / occupier/ builder/ developer to maintain and operate the electrical installations in a condition free from danger and as recommended by the manufacturer or by the relevant codes of practice of the Bureau of Indian Standards. The copy of self-certification with regard to same as contemplated in regulation No. 5A and 30 of the Central Electricity Authority (Measures relating to Safety and Electric Supply) Amendment Regulations, 2015 in the format at ANNEXURE 15 shall be invariably submitted at the time of seeking fire safety certificate and at the time of its renewal.

Regulation - 29. Fire protection requirements during construction of buildings

During the construction of any building/s or for development on the site, minimum safety measures, as specified in National Building Code of India.

Regulation - 30. Use of web portal

All the application for fire safety plan approval (FSPA), fire safety certificate approval (FSCA), fire safety certificate renewal (FSCR/FSCRe) for new as well as existing buildings already having fire safety certificate (earlier known as fire NOC/opinion) shall necessarily be made on the web portal https://gujfiresafetycop.in. In case of difference in the format / content of annexure attached with these regulations and also various Forms of the Rules with the format / contents of said web portal, the format / contents mentioned in the web portal https://gujfiresafetycop.inshall prevail.

Regulation - 31. Effect of other laws

31.1. :-

With regard to the manner of application, the documents to be submitted along with the applications, the protocols of drawings to be submitted, etc. unless otherwise prescribed, the provisions of CGDCR shall apply mutatis mutandis.

31.2. :-

Notwithstanding anything contained in regulations of any relevant law, for the purpose of fire prevention, life safety and fire protection measures, these regulations shall be applicable.

31.3. :-

Having obtained fire safety certificate or fire safety plan approval under these regulations, shall not be deemed to have obtained permissions under other relevant law.

31.4. :-

Wherever reference of National Building Code is mentioned in the Gujarat Fire Prevention and Life Safety Measures Regulations, 2023 shall be read as National Building Code of India - latest edition.

Similarly, in case of Indian Standard/ BIS code, the revised or latest Indian standard/ BIS code for the relevant subject matter shall be followed.

Regulation - 32. Overriding Effect

32.1. :-

In case, where these regulations are not in sync with the regulations made under any other act then the regulations under Fire Act shall prevail.

32.2. :-

In case, where these regulations pertaining to Fire prevention and life safety measures are not in sync with the GIFT area development control regulations, 2011 and subsequent amendments, the GIFT area development control regulations shall prevail.

 

ANNEXURE 1

APPLICATION FOR FIRE SAFETY PLAN APPROVAL (FSPA)

(See Regulation 5.1)

No.

To,

The Regional Fire Officer / Chief Fire Officer

__________________________________

__________________________________

Subject: Application for Fire Safety Plan Approval (FSPA)

Sir/Madam,

The applicant is the Owner/Developer/Builder of the building/ premise ...................... (name of the Building/Project) as per details below: -

Postal Address:

TP Number:

FP Number:

Survey Number and Village Name:

Part A

Height of Building (In Meter):

Site Area/Plot Area (In Sq.Meters):

Total Floor Area (In Sq.Meters):

Total Covered Area (In Sq.Meters):

Total Built-up area (In Sq.Meters):

No. of Floors (Including Basement Floors):

To undertake the construction of the aforesaid building/ premises, a Fire Safety Plan has been prepared, consisting of below mentioned drawings/ documents, which have been duly certified by Licensed Agency (LA) / Architect on Record (AoR) / Engineer on Record (EoR) / Structural Engineer on Record (SEoR) as prescribed in the GFP&LSM Act-2013, GFP&LSM Rules-2014, GFP&LSM Regulations-2023 and CGDCR, as amended from time to time, relevant for the purpose, and is submitted for your review:

Layout plan (showing Fire Vehicle Access)

Elevation

AA section (indicating design, height of each floor, total height of building)

Typical floor plans of each type of floor (with Occupant Load, Exit Capacity, Travel Distances, Compartmentation and line drawing of fire protection systems clearly marked)

Checklist for Fire Protection Measures (Type ___)

You are requested to kindly examine the above and accord Fire Safety Plan Approval, for construction of the building/premises with the adequate measures.

Place :

Date :

Signature of Applicant

Name of the Owner / Developer / Builder:

............................................

Address: ......................

Tel: No......................

Mobile No......................

Email ID......................

Part B

I certify that information provided in Part A is correct to the best of my knowledge.

I also certify that the design of the above building project meets all relevant requirements of GFP&LSM Act-2013, GFP&LSM Rules-2014, GFP&LSM Regulations-2023 and CGDCR, as amended from time to time.

Place: Place:

Date: Date:

Licensed Agency (LA)Architect on Record (AoR)/ (Registration No. & Stamp) Engineer on Record (EoR)/ Structural Engineer on Record (SEoR)

(Registration No. & Stamp)

 

ANNEXURE 2

FIRE SAFETY PLAN APPROVAL (FSPA)

(See Regulation 5.2)

No.

To,

Name of the Applicant: .........................

Address: .........................

Tel: No.........................Mobile No.........................Email ID.........................

This has reference to your Application No. .........................dated .........................for Fire Safety Plan Approval (FSPA) for the building/ premise ......................... (name of the Building/ Project), as per details below:-

TP Number: FP Number:

Survey Number: Village Name:

Name of Block(s):

Your documents and information submitted on the www.gujfiresafetycop.in were reviewed, examined and were found in compliance with the requirements of GFP&LSM Act-2013, GFP&LSM Rules-2014, GFP&LSM Regulations2023 and CGDCR as amended from time to time.

It shall be the responsibility of the applicant builder/ owner/ developer and the architect/engineer on record to comply with all relevant statutory requirements for fire protection as stated in the GFP&LSM Act-2013, GFP&LSM Rules-2014, GFP&LSM Regulations-2023 and CGDCR, as amended from time to time, and to also comply all such conditions as described in the Fire Safety Plan application itself. The applicant builder/ owner/ developer have to also comply with conditions which are annexed with this Fire Safety Plan Approval certificate.

Accordingly, Fire Safety Plan is hereby approved.

Place:

Date:

Signature

(Name, Designation & Stamp of the Authorized Signatory)

CC to - Town Planning Dept.

Office Copy

 

ANNEXURE 3

FIRE SAFETY PLAN REJECTION

(See Regulation 5.2)

No.

To,

Name of the Applicant:.....................

Address: .....................

Tel: No.....................Mobile No.....................Email ID.....................

This has reference to your Application No. .....................dated .....................for Fire Safety Plan Approval (FSPA) for the building/ premise ..................... (name of the Building/ Project), as per details below: -

TP Number: FP Number:

Survey Number: Village Name:

Name of Block(s):

The owner is required to address the following comments and re-apply for Fire Safety Plan Approval (FSPA).

Fire Department Comments:

a)

b)

Based on scrutiny of submitted documents, the applicant has not provided all the documents in accordance with the requirements stated, and/or Fire Safety Plan does not comply with GFP&LSM Act-2013, GFP&LSM Rules2014, GFP&LSM Regulations-2023 and CGDCR, as amended from time to time.

Accordingly, the submitted Fire Safety Plan is, therefore, rejected and the applicant is instructed to resubmit the application for Fire Safety Plan Approval (FSPA).

Place:

Date:

Signature

(Name, Designation & Stamp of the Authorized Signatory)

CC to - Town Planning Dept.

- Office Copy

 

ANNEXURE 4

REJECTION OF FIRE SAFETY CERTIFICATE

(See Regulation 5.5)

No.

To,

Name of the Applicant:......................

Address: ......................

Tel: No......................Mobile No......................Email ID......................

This has reference to your Application No. ...................... dated ...................... for Fire Safety Certificate for the building/ premise ......................(name of the Building/ Project), as per details below mentioned details:-

TP Number: FP Number:

Survey Number: Village Name:

Name of Block(s):

Based on scrutiny of submitted documents, the applicant has not provided all the documents in accordance with the requirements stated, and/or Fire Safety Certificate application does not comply with GFP&LSM Act-2013, GFP&LSM Rules-2014, GFP&LSM Regulations-2023 and CGDCR, as amended from time to time. The Fire Safety Certificate is, therefore, rejected.

The Applicant is required to address the following comments and reapply for Fire Safety Certificate Approval, after re-payment of Fees.

Reason for Rejecting FSC Application -

a)

b)

Place:

Date:

Computer Id.: Signature

(Name, Designation & Stamp of the Authorized Signatory)

CC to - Town Planning Dept.

- Office Copy

 

ANNEXURE 5

NOTICE FOR APPOINTMENT OF FIRE SAFETY OFFICER UNDER SECTION 12 OF THE ACT

(See Regulation 7.4)

WHEREAS the building or premises named as .......................................... located at.................... ...................... is comprised of .......................................... and is covered under Third Schedule of the Rules.

AND WHEREAS the owner/occupier/an association of such owners and occupiers were required to appoint a Fire Safety Officer under section 12 of the Act.

NOW THEREFORE, I ..........................................on behalf of Director/Nominated Authority appointed under the Act, call upon you to appoint a Fire Safety Officer under sub-section (1) of section 12 of the Act within ..........................................days failing which the owner or occupier or an association of such owners and occupiers shall be deemed to be in default jointly and severally and penal action shall be initiated without any further notice or opportunity.

Signature

(Name)

Regional Fire officer/

Chief Fire Officer

Place:

Date:

To

The owner/occupier/an association of such owners and occupiers

 

ANNEXURE 6

REJECTION OF FIRE SAFETY CERTIFICATE RENEWAL

(See Regulation 7.6)

No.

To,

Name of the Applicant:..................

Address: ..................

Tel: No..................Mobile No..................Email ID..................

This has reference to your Application No. .................. dated .................. for Fire Safety Certificate Renewal - New Building (FSCR)/ Existing Building (FSCRe) for the building/ premise .................. (name of the Building/ Project), as per details below mentioned details;

TP Number: FP Number:

Survey Number: Village Name:

Name of Block(s):

The building/premises was inspected by me on .................. (Date of inspection) and it was observed that there are major non-compliances in the building/ premises as stated in comments below, which according to me, impact the fire and life safety hazards in the building/ premises.

Non-Compliances Observed:

(a)      Non-compliance No. 1

(b)      Non-compliance No. 2

The Fire Safety Certificate is therefore NOT RENEWED and you are requested to contact the Regional Fire Officer .................. (Fire Service/ Region) to resolve the matter.

Place:

Date:

Signature of FSO

FSO Name & Registration No.

CC - Regional Fire Officer/ Chief Fire Officer

- Town Planning Office

 

ANNEXURE 7

CHECKLISTS TO BE ATTACHED WITH APPLICATION FORMS

(see regulation No. 9.2)

NOTE

(1)     Total of 183 checklists each for different category of occupancies of the building / premises is uploaded on the web portal https://gujfiresafetycop.in.

(2)     Contents of checklist in the web portal https://gujfiresafetycop.in shall be treated as final.

(3)     Item No. A, B and C of each of the 183 checklists being same hence not repeated in all the checklists.

(4)     References related to National Building Code of India in the checklists for Fire Prevention and Life Safety for Item No. A, B and C are non-mandatory. However, it is recommended to adhere to them to the best extent possible as a good practice.

 

ANNEXURE 8

APPLICATION FEES FOR FSPA, FSCA AND FSCR

(See Regulation 5.3 & 10)

(Requisite fees shall be as may be prescribed by the Government from time to time.)

 

ANNEXURE 9

APPLICATION FEES FOR FSCRe

(See Regulation 10)

(Requisite fees shall be as may be prescribed by the Government from time to time.)

 

ANNEXURE 10

DECLARATION CUM CHECKLIST - FIRE SAFETY PERMISSION FOR TEMPORARY STRUCTURE (PANDAL)

(See Regulation 13.2)

 

 

ANNEXURE 11

(See Regulation 8.5)

CHECKLIST FOR MOCK FIRE AND EMERGENCY DRILL

 

 

 

ANNEXRE 12

(See Regulation 8.5)

INSPECTION CHECKLIST FOR FSO

 

ANNEXURE 13

SELF-CERTIFICATION FOR MAINTAINING FIRE SAFETY MEASURES

(See Regulation 2.3)

Self-certification by the Owner/ Occupier/ Builder/ Developer for maintaining fire prevention, life safety and fire protection measures as per approved fire safety certificate and doing no alteration of any part of the building without approval of the competent authority

 

CERTIFICATE

Certified that I/We .........................(Name of the owner/ occupier/ builder/ developer) have provided the necessary measures related to fire prevention, life safety and fire protection in the following building/ premise, as required under the provisions of the GFP&LSM Act-2013, GFP&LSM Rules-2014, GFP&LSM Regulations-2023 and CGDCR, as amended from time to time.

I/We ......................... (Name of the owner/ occupier/ builder/ developer) confirm that no alteration has been done on any part of the building without approval of the competent authority for the building as mentioned below: -

Postal Address:

TP Number:

FP Number:

Survey Number:

Village Name:

Name of Block(s):

Place. :

Date. :

(Signature)

Name and address of the

Owner/ occupier/ builder/ developer

 

ANNEXURE 14

SELF-CERTIFICATION FOR ANNUAL MAINTENANCE CONTRACT

(See Regulation 2.3)

Self-certification by the Owner/ Occupier/ Builder/ Developer having done Annual Maintenance Contract (AMC) for fire protection equipment and system installed in the building/ premise

 

CERTIFICATE

I/We ..................(Name of Owner/ Occupier/ Builder/ Developer) hereby certify that an Annual Maintenance Contract has been done for Fire Protection Equipment and Systems installed in the building/ premise under the provisions of the GFP&LSM Act-2013, GFP&LSM Rules-2014, GFP&LSM Regulations-2023 and CGDCR, as amended from time to time.

I/We certify that ______________________(Name of the Agency) is providing Annual Maintenance Contract for Fire protection equipment and systems installed in the building or premise for a period of one year with effective from __________ (start date of agreement) till _____________(end date of agreement).

I/We .................. (Name of the owner/ occupier/ builder/ developer) confirm that all the Fire Protection Equipment & Systems installed are well maintained and in operational condition in the building/ premise as mentioned below: -

Postal Address:

TP Number: FP Number:

Survey Number: Village Name:

Name of Block(s):

Place. :

Date. :

(Signature)

Name and address of the

Owner/ occupier/ builder/ developer

[Note: For each building a separate certificate is necessary]

 

ANNEXURE 15

SELF-CERTIFICATION FOR ELECTRICAL INSTALLATIONS

(See Regulation 2.3)

Self-certification by owner / occupier / builder / developer regarding safe electrical installations inside building or premise

 

CERTIFICATE

I / We hereby certify that all the electrical installation inside the building or premise is conforming to the Central Electricity Authority (Measures relating to Safety & Electricity Supply) Regulation, 2010 and subsequent amendments for the below mentioned building or premises: -

Place:

Date:

(Signature)

Name of owner / occupier /

builder / developer

Mobile No.

(Signature)

Name of Chartered Electrical

Safety Engineer* / Electrical Inspector

Mobile No.

* Chartered Electrical Safety Engineer related provisions to come into force as and when notified by the Gujarat Government. Till then, this may be left blank and the certificate should be self-certified by the owner occupier.

[Note: For each building a separate certificate is necessary]

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Gujarat Fire Prevention And Life Safety Measures Regulations, 2023

 

[11th December 2023]

WHEREAS the circumstances exist which renders it necessary to repeal the Gujarat Fire Prevention and Life Safety Measures Regulations, 2016;

NOW THEREFORE in exercise of the powers conferred by sub-section (2) of section 18 of the Gujarat Fire Prevention and Life Safety Measures Act, 2013, the Government of Gujarat hereby makes the following regulations, namely: -

CHAPTER 1 PRELIMINARY

Regulation - 1. Short title, Extent and Commencement

1.1. :-

These regulations may be called the Gujarat Fire Prevention and Life Safety Measures Regulations, 2023.

1.2. :-

It extends to the whole of the State of Gujarat.

1.3. :-

They shall come into force on the date of its publication in the Official Gazette.

Regulation - 2. Applicability

2.1. :-

These regulations shall be applicable for the buildings listed in THIRD SCHEDULE of the Gujarat Fire Prevention and Life Safety Measures (Amendment) Rules, 2021.

Regulation - 3. Repeal and saving

3.1. :-

The Fire Prevention and Life Safety Regulations, 2016 and subsequent notifications thereunder, is hereby repealed.

3.2. :-

Notwithstanding such repeal, anything done or any action taken under the repealed regulations shall be deemed to be valid and continue to be so valid.

3.3. :-

All existing orders and directions that are in conflict or inconsistent with these regulations shall stand modified to the extent of the provisions of these regulations.

3.4. :-

In case where construction has commenced as per valid development permission granted prior to coming into force of these regulations, the fire safety certificate may be issued as per the repealed regulations, if fire safety plan is approved before coming into force of this regulations.

Regulation - 4. Definitions

4.1. :-

ln these Regulations, unless the context otherwise requires: -

(a)      "Act" means the Gujarat Fire Prevention & Life Safety Measures Act, 2013 (Guj. Act No. 11 of 2013) along with its amendment;

(b)      "applicant" means an owner or occupier intending to make an application for development under section 26 of the Gujarat Town Planning and Urban Development Act, 1976;

(c)      "appropriate authority" means an appropriate authority as defined under clause (iii) of section 2 of the Gujarat Town Planning and Urban Development Act, 1976;

(d)      "competent authority" means any person or persons or Authority or Authorities authorized by the Urban Development Authority or the Area Development authority as the case may be, to perform such functions as may be specified;

(e)      "enclosed Staircase" means a staircase separated by fire resistant walls and doors from the rest of the building;

(f)       "erector of pandal" means a person or an association of persons, whether corporate or otherwise, who erects or makes a pandal or any structure for occupation of people on a regular or temporary basis;

(g)      "escalator" means a power driven inclined continuous stairway used for raising or lowering passengers;

(h)     "external wall" means an outer wall of a building not being a partition wall and also means a wall abutting on an interior open space of any building;

(i)       "exit" means a passage, channel or means of egress from any building, storey or floor area to a street or other open space of safety;

(j)       "fire authority" means the Director or the Regional Fire Officer or the Chief Fire Officer or his nominee or any other person authorized by the competent authority;

(k)      "fire drenchers" means system of water heads used for the fire protection on the exterior of a building tend to be positioned on roofs and over windows and external openings and where nozzles are activated simultaneously;

(l)       "fire and/or emergency alarm system" means an arrangement of call points or detectors, sounders and other equipment for the transmission and indication of alarm signals working automatically or manually in the event of fire;

(m)    "fire pump" means a machine, driven by external power for transmitting energy to fluids by coupling the pump to a suitable engine or motor, which may have varying outputs/capacity but shall be capable of delivering a pressure of 3.5 kg/cm2 at the topmost level of multistory or high rise building;

(n)     "fire safety certificate" means the fire safety certificate issued under sub-rule (1) of Rule 23;

(o)      "fire safety certificate renewal" means the fire safety certificate renewal issued under Rule 25;

(p)      "fire safety executive" means a person appointed under regulation No.27 for specific buildings;

(q)      "fire safety officer" means a person or an association of persons appointed under section 12 of the Act as the Fire Safety Officer by the owners and occupiers of certain premises and buildings as prescribed in this behalf for fire safety certificate renewal and such other related activities required to be carried out under this Act;

(r)      "fire safety plan" means a plan showing the minimum requirement, capacity and location of fire prevention, life safety and fire protection measures;

(s)      "fire service inlet" means a connection provided at the base of a building for pumping up water through-in-built fire-fighting arrangements by fire service pumps in accordance with the recommendation of the Regional Fire Officer or the Chief Fire Officer;

(t)       "fire staircase" means an enclosed staircase which can only be approached from the various floors through landings or lobbies separated from both the floor area and the staircase by fire resisting doors;

(u)     "fuel station" means a place of retails business engaged in supplying and dispensing of fuel products to consumers essential for the normal operation of automobiles;

(v)      "hazardous material" means materials as defined in National building code of India (Part 4) and also includes radioactive substances;

(w)     "lift /elevators" means a mechanically guided car, platform or transport for persons and materials between two or more levels in a vertical or substantially in a vertical direction;

(x)      "lift well" means unobstructed space within an enclosure provided for the vertical movement of the lift car(s) and any counter weight(s), including the lift pit and the space for top clearance, and maintenance;

(y)      "non-combustible" means not liable to burn or add heat to a fire when tested for non-combustibility in accordance with the "IS :3808 Method of test for non- combustibility of building materials";

(z)      "pandal" means a temporary structure with roof or walls made of straw, hay, ulu grass, golpatta, hogla, darma, mat, canvas, cloth or other like material which is not adopted for permanent or continuous occupancy;

(aa) "permanent open air space" means air space permanently open;

(bb) "Rules" means the Gujarat Fire Prevention & Life Safety Measures Rules, 2014 along with its amendment;

(cc) "smoke-stop door" means a door for preventing or checking the spread of smoke from one area to another;

(dd) "stair cover" means a structure with a covering roof over a staircase and its landing built to enclose only the stairs for the purpose of providing protection from the weather, and not to be used for human habitation;

(ee) "temporary structure" means structures erected for temporary purpose or ceremonial occasions such as tents, hutments, shamiyana, pandals, etc.

4.2. :-

The words and expressions not defined in this section shall have the meaning as defined in the Act, Rules, National building code of India (Part 4 Fire and Life Safety), IS 8757:1999 (Glossary of terms associated with fire safety) and IS7673:2004 (Fire Fighting Equipment - Glossary of Terms) as amended from time to time.

4.3. :-

The meaning of words and expressions defined in these regulations shall prevail over the meaning of words and expressions if the same is defined in the CGDCR made under the provisions of the Gujarat Town Planning and Urban Development Act, 1976.

4.4. :-

Wherever the words "the Regional Fire Officer or the Chief Fire Officer" or "the Chief Fire Officer or the Regional Fire Officer" appear in these regulations, it shall mean "the Regional fire Officer or the Chief Fire Officer or any other officer authorized by the Director".

CHAPTER 2 ISSUANCE OF FIRE SAFETY CERTIFICATE AND ITS RENEWAL

Regulation - 5. Procedure for obtaining fire safety plan approval

5.1. :-

Any applicant seeking the development permission under the Gujarat Town Planning and Urban Development Act, 1976 in any Fire Region, with regard to any building or premises mentioned in Third Schedule of the Rules, shall make an application as per ANNEXURE 1 to the Regional Fire Officer or the Chief Fire Officer, as the case may be, for obtaining the Fire Safety Plan Approval with requisite fees as may be prescribed, the required documents and building plans showing the minimum requirement, capacity and location of fire prevention, life safety and fire protection measures. The application shall be countersigned by the owner / builder/ developer and the Licensed Agency/ architect on record / engineer on record / structural engineer on record.

5.2. :-

On receipt of the application made under regulation No. 5.1, the Regional Fire Officer or the Chief Fire Officer as the case may be shall, within a period of 21 days, scrutinize the same and on being satisfied that for the development proposed, the minimum requirement and location of fire prevention, life safety and fire protection measures as required under these regulations are shown in the fire safety plans, shall issue "Fire Safety Plan Approval" (FSPA) letter as per ANNEXURE 2. The fire safety plan may be rejected as per ANNEXURE 3 mentioning the reasons thereof. On the basis of this "Fire Safety Plan Approval" letter, the competent authority may grant the development permission under the provisions of the Gujarat Town Planning and Urban Development Act, 1976.

5.3. :-

Prior to occupancy or use of any building specified in regulation No. 5.1, the owner / builder/ developer and the Licensed Agency / architect on record / engineer on record / structural engineer on record shall make an application for obtaining fire safety certificate to the Regional Fire Officer or the Chief Fire Officer, as the case may be, in "FORM-B14" of the Rules, along with the requisite fees as may be prescribed, for certifying that the completed construction complies with the minimum requirement and location of fire prevention, life safety and fire protection measures as required under these regulations and as shown in the fire safety plans on basis of which the "Fire Safety Plan Approval" certificate was issued.

Following self-certifications shall be submitted along with the application for Fire Safety Certificate Approval;

(a)      Self-certification by the Owner/ Occupier/ Builder/ Developer for maintaining fire prevention, life safety and fire protection measures as per approved fire safety certificate and doing no alteration of any part of the building without approval of the competent authority (ANNEXURE 13)

(b)      Self-certification by the Owner/ Occupier/ Builder/ Developer having done Annual Maintenance Contract (AMC) for fire protection equipment and system installed in the building/ premise (ANNEXURE 14)

(c)      Self-certification by owner/ occupier/ builder/developer regarding safe electrical installations inside building or premise (ANNEXURE 15)

When applying for fire safety certificate, in case there is a deviation from approved fire safety plan with regard to requirement and locations of fire prevention, life safety and fire protection measures, the fire safety plan has to be approved again as per the fire prevention, life safety and fire protection measures actually provided in the building / premises, after paying prescribed fee for fire safety plan approval (ANNEXURE 8), and then only application can be processed for the fire safety certificate.

5.4. :-

On receipt of the application made under clause 5.3, the Regional Fire Officer or the Chief Fire Officer as the case may be shall, within a period of 21 days, scrutinize the same and after making such inquiry as it may deem fit, including the site visit, inspection, testing and on being satisfied that the construction completed fulfills the minimum requirements for fire prevention, life safety and fire protection measures, as required under these regulations, shall issue the fire safety certificate(FSC) in the prescribed "FORM-B13" of the Rules.

5.5. :-

The Regional Fire Officer or the Chief Fire Officer as the case may be, may reject the application for issuance of fire safety certificate and inform the owner / builder/ developer and the Licensed Agency / architect on record / engineer on record / structural engineer on record as per ANNEXURE 4 by mentioning the reasons thereof.

5.6. :-

In case of rejection of application for grant of fire safety certificate under regulation No. 5.5, a fresh application shall be made by the owner or occupier under regulation No. 5.3 duly complying with the requirements as communicated under regulation No. 5.5.

5.7. :-

This fire safety certificate shall be valid for a period of three years from the date of issue unless cancelled by the Regional Fire Officer or the Chief Fire Officer after recording the reasons thereof.

5.8. :-

The buildings or premises that have already been issued No Objection Certificate for the occupancy of the building or premises shall deemed to have been issued Fire Safety Certificate under Rule 23 subject to verification of compliance of fire prevention, life safety and fire protection measures on which the No Objection Certificate was issued on the last occasion.

5.9. :-

The procedure of obtaining fire safety plan approval, issuance of fire safety certificate, uploading the required documents and plans, payment of requisite fees as may be prescribed, etc. need to be done on the Web portal https://gujfiresafetycop.in.

Regulation - 6. Enrolment of fire safety officer (FSO)

6.1. :-

The Director shall issue the enrolment certificate to the fire safety officer in "Form-B12" of the Rules, after their successful completion of the training prescribed in the Rules and shall upload their details on the Web portal https://gujfiresafetycop.in.

6.2. :-

The fire safety officer so enrolled can work anywhere in the State of Gujarat.

6.3. :-

Any company wishing to enroll as fire safety officer must have a minimum of three fire safety officers which include at least one fire safety officer of Specialist grade.

6.4. :-

The duties of fire safety officer shall be as prescribed in the FOURTH SCHEDULE of the Rules.

6.5. :-

Fire safety certificate renewal shall be processed by the fire safety officers of different Grade for the type of buildings or premises, as specified in the FOURTH SCHEDULE of the Rules.

6.6. :-

The owner or occupier shall appoint a fire safety officer who has no conflict of interest i.e., the appointed fire safety officer shall not have been involved in installation of fire protection and life safety measures in the same building/ premise for which he/ she has been appointed as fire safety officer. He/she shall not, in any case, issue fire safety certificate renewal for the building/ premises where he/she is employed/ engaged.

6.7. :-

Licensed Agency cannot work as fire safety officer for the building/ premises for which owner or occupier has engaged it as a Licensed Agency.

Regulation - 7. Procedure for renewal of fire safety certificate

7.1. :-

To get the fire safety certificate renewed (FSCR), every owner or occupier of the building or premises mentioned in THIRD SCHEDULE of the Rules and has been issued the fire safety certificate, shall appoint a fire safety officer from the list of fire safety officer enrolled by the Director, the details of which, shall be available on the Web portalhttps://gujfiresafetycop.in.

7.2. :-

The owner or occupier shall appoint fire safety officer within two months prior to expiry of the validity of fire safety certificate issued under regulation No. 5.4 and upload the details on the Web portal https://gujfiresafetycop.in.

7.3. :-

However, in case where validity of the fire safety certificate of the existing building or premises mentioned in THIRD SCHEDULE of the Rules has expired on the date of coming into force of these regulations, the owner or occupier shall appoint fire safety officer as per regulation No. 6.0 and get the fire safety certificate renewed (FSCRe) for such existing building or premises through such appointed fire safety officer but not later than 90 days from coming into force of these regulations. In case fire safety certificate is not renewed within the said time limit, the fire safety certificate shall be treated as null and void; renewal shall not be permitted and In case, Fire Safety certificates is not obtained within the timelines defined above, the owner or occupier shall apply for the fire safety certificate again with penalty charges in the online system.

7.4. :-

In case of a vacancy of the fire safety officer appointed under regulation No. 6.2 or 6.3, either on resignation or otherwise, the owner or occupier individually or jointly, as the case may be, shall immediately appoint the fire safety officer. In case of failure to do so, the Regional Fire Officer or the Chief Fire Officer may issue the notice for appointment of fire safety officer as per ANNEXURE 5.

7.5. :-

The fire safety officer so appointed, shall inspect the building or premises for which he or she is appointed, to verify the compliance of relevant Rules and these regulations and on satisfaction that fire prevention, life safety and fire protection measures are in good repair and efficient operational condition and self certifications as mentioned in Regulations No. 5.3 have been submitted, may issue a Fire Safety Certificate Renewal (FSCR) in "Form-B13.3" of the Rules, valid for a period of two years from the date of issue and for the same period thereafter.

7.6. :-

After inspection of the building or premises, the appointed fire safety officer on being satisfied that owner or occupier has failed to ensure the compliance of relevant Rules and regulations and the provisions as laid down in the fire safety certificate or has change the use of building or premises or its part, shall reject the fire safety certificate renewal as per ANNEXURE 6 and inform the owner / occupier and the concerned Regional Fire Officer or the Chief Fire Officer as the case may be.

7.7. :-

In case of fire safety officer rejecting the fire safety certificate renewal under regulation No. 6.6, the owner or occupiers individually or jointly shall comply immediately with the requirements as communicated under regulation No.6.6.

7.8. :-

In case of failure to appoint a fire safety officer as specified in regulation No. 6.2 or 6.3, the Regional Fire Officer or the Chief Fire Officer shall take appropriate action and/or communicate to the concerned competent authority to take appropriate action for the discontinuance of the use or closure of the building or premises or part thereof, as the case may be.

Regulation - 8. Annual and Bi-annual Declarations and Mock Drills

8.1. :-

During the period of validity of the Fire Safety Certificate i.e. from the date of issuance till the first renewal of the same, the Licensed Agency shall give an annual declaration in "Form-B2" of the Rules, stating that the fire prevention, life safety and fire protection measures provided in the building or premises are operational, in good repair and efficient condition as specified in sub-section (2) of section 29 of the Act. This declaration shall be submitted to the Regional Fire officer or the Chief Fire officer not later than 15 days every year on completion of first and second year from the date of issue of fire safety certificate and it shall be uploaded on the Web portal https://gujfiresafetycop.in.

8.2. :-

In case of Licensed Agency is not appointed, annual declarations in "Form-B2"of the rules, shall be given by the owner or occupier individually or jointly or by the developer as provided for in regulation No. 8.1.

8.3. :-

The fire safety officer appointed as per regulation No. 6.2 or 6.3, after inspection of the building or premises shall declare every six months from the date of issue of fire safety certificate renewal (FSCR/FSCRe) in "Form-B15" of the Rules that fire prevention, life safety and fire protection measures provided in the building or premises are operational, in place and in best repairs.

8.4. :-

The six-monthly declaration cum inspection report as per regulation No. 5.3 shall be uploaded on the Web portal https://gujfiresafetycop.in by the fire safety officer within stipulated time. Failure to do so may attract penalty as mentioned in regulation 11.

8.5. :-

The fire safety officer shall also perform bi-annual emergency mock drills along with inspection of the fire safety measures and give declaration and maintain record of the same. Refer ANNEXURE 11 for checklist of mock fire and emergency drill and ANNEXURE 12 for the building/premise Inspection Checklist.

Regulation - 9. Check Lists

9.1. :-

The details of Form Code of checklist, which is a part of the application form, specifying mandatory requirement for fire protection measures in the building/ premises based on building occupancies and categories, for Fire Safety Plan Approval (FSPA), Fire Safety Certificate Approval (FSCA) and Fire Safety Certificate Renewal (FSCR) are as mentioned in the TABLE-1 and for Fire Safety Certificate Renewal of the fire safety certificate issued prior to coming into force of these regulations (FSCRe) are as mentioned in TABLE-2.

Refer National building code of India- Part 4 for understanding the categorization of occupancy sub-type which is mentioned within brackets in Column 2 of the said TABLE 1 Irrespective of what is mentioned in FOURTH SECHEDULE of the amended Rules, 2021, for the purpose of FSCRe, the classification of buildings/ premises for appointment of FSOs for renewal of FSCRe, the grade of FSO shall be as mentioned in column 6 of TABLE 2 below.

9.2. :-

The Checklists for various building categories are as per ANNEXURE 7.1 to 7.183of these regulations. The checklists are available on the web portal https://gujfiresafetycop.in. For convenience of citizens and users, commonly used nomenclature may have been used in the Checklists on the web portal.

 

TABLE 1: Details of Form Code for referring the checklists related to FSPA, FSCA & FSCR

 

TABLE 2: Details of Form Code for referring the checklists and grade of FSO for FSCRe

Note: 1. The Checklist for building occupancies covered under THIRD SCHEDULE of the amended Rules, 2021 but not mentioned specifically in this table shall be filled by FSO-Specialist.

2. * FSO- Fire safety officer; *Grade of FSOs: G=General; A=Advance; S=Specialist.

Regulation - 10. Application fees

Application Fees for Fire Safety Plan Approval (FSPA), Fire Safety Certificate Approval (FSCA) and Fire Safety Certificate Renewal (FSCR) shall be paid to concerned Regional Fire Officer or the Chief Fire Officer as per ANNEXURE 8. Application Fees for Fire Safety Plan Renewal of existing building with FSC (FSCRe) shall be as per ANNEXURE 9.

Regulation - 11. Penalty and Appeal

11.1. Penalty :-

Penalties to be paid by owner / occupier to the Regional Fire officer or the Chief Fire officer for not submitting the annual declaration, bi-annual declaration, non-renewal of fire safety certificate within prescribed time and for making application for re-issue of the cancelled / rejected FSC shall be as shown in the TABLE-3 below.

 

Table 3: Penalties

11.2. Appeal :-

Any appeal against Rejection of an FSPA, FSCA, FSCRe and FSCR application shall lie with the Director, Gujarat State Fire Prevention Services whose decision shall be final. Appeal shall be made in the Web portal https://gujfiresafetycop.in within 15 days of the rejection of the relevant application by paying a fee equivalent to 50% of the respective FSPA, FSCA, FSCRe and FSCR application fee to the Director, Gujarat State Fire Prevention Services. In case of failure to make an appeal in this stipulated time, a fresh application needs to be made by the applicant by paying the fees.

Regulation - 12. Clarification and interpretation of the regulations

The Municipal Commissioner in Municipal Corporation area and the Director in other areas of the State shall clarify or interpret provisions of these regulations where it is alleged that there is an error in any order, requirement, decision or determination of fire protection measures made by any Chief Fire Officer or the Regional Fire Officer.

Clarifications or interpretations made by the Municipal Commissioner or the Director, as the case may be, shall be final and binding.

CHAPTER 3 PROVISIONSFOR TEMPORARY STRUCTURES AND PANDALS

Regulation - 13. GENERAL

13.1. :-

Every owner or occupier of such temporary premises or erectors of pandals, to take such fire prevention, fire safety and fire protection measures as may be required under these regulations shall be deemed to be self-regulators for taking fire prevention, fire safety and fire protection measures.

13.2. :-

The erector shall display a declaration to the effect that he or she has taken all the prescribed fire prevention, fire safety and fire protection measures in the "Form C1" of the Rules under his/her own signature at a prominent place in the premises, not less than 48 hours before starting to use the premises.

The checklist as per ANNEXURE 10 needs to be filled in the https://gujfiresafetycop.in portal by paying the fee of Rs. 2000/- online.

13.3. :-

The fire authority can enter and inspect any temporary structure or pandal about the correctness of the declaration, point out the shortcomings, if any, with directions to remove them within a specified time.

13.4. :-

If the directions of the fire authority are not complied within the time so given, the fire authority may seal the temporary structure or pandal or dismantle such structure or pandal and costs incurred shall be recovered from such defaulter. If the owner or the occupier continues to disobey the directions, the fire authority, may fine the owner or occupier of such temporary premises or erector of pandal up to Rs. 1,00,000/- and for continuing the offence, further fine of Rs. 1,000/- per day.

13.5. :-

Any false declaration filled in form of an online checklist shall be deemed to be a criminal offence punishable under the Indian Penal Code.

13.6. :-

Minimum standards and the measures to be taken for fire prevention and life safety in temporary structures and pandals shall be as per Rules 27 and 31 and as per regulation No. 13 & 14.

13.7. :-

In case where the use of the temporary structure or pandal is meant to attract public gathering, then the owner or the occupier of temporary structure or the erector of the pandal shall submit to the Regional fire Officer or the Chief Fire Officer:-

(a)      a layout plan indicating access to the temporary structure or panda I,

(b)      the location, dimensions and area of stalls, sanitary facilities and other uses,

(c)      the plans showing the construction at the sites, if any,

(d)      a certificate with photograph from a registered electrical engineer to ensure proper load distribution and wiring in case of the temporary structure or pandal having size more than 500sq.mt.,

(e)      any other plans or documents as may be directed by the Regional fire Officer or the Chief Fire Officer.

Regulation - 14. Fire Prevention, Life Safety And Fire Protection Measures

14.1. Basic Requirements :-

(a)      If a temporary structure and pandal is constructed then it shall be of fire resistant material and be open from two sides or provide two emergency exits marked "EMERGENCY EXIT".

(b)      Minimum height of the ceiling of the temporary structure and pandal should not be less than 3.00 meters.

(c)      No structure shall be erected under any live electrical line. It shall be minimum 15 mts away from the railway lines, electrical sub stations, furnaces and other hazardous places. If required, the distance may be increased as directed by the Regional fire Officer or the Chief Fire Officer.

(d)      4.5 mts margins shall be kept on all sides. Minimum width of the exits of the temporary structure and pandal shall be 2.5 mts.

(e)      All the space used in and outside the public gathering place shall be made into a flat surface and entry/exit shall have a leveled surface without obstruction.

(f)       Kitchens, if any shall be constructed 15 meters away from the temporary structure or pandal and be built by using tin sheets.

(g)      No combustible material like wood shavings, straw, highly inflammable and explosive chemicals and similar materials should be permitted to be stored in the vicinity or inside the temporary structure and pandal.

(h)     No fireworks display with open flames of any kind should be permitted close to the temporary structure and pandal.

(i)       Every security guard and other supporting staff shall have a torch and shall ready all the time during dark hours of operation.

14.2. First-aid firefighting arrangements :-

(a)      A 200 liter water barrel along with water buckets/sand buckets shall be placed not more than 50 mts distance.

(b)      Water type, Dry chemical powder and C02 type fire extinguishers shall be placed in required numbers at strategic locations.

14.3. Electrical Wiring :-

(a)      Electrical wires should pass through PVC conduits and not contact any flammable material. No loose wiring shall be allowed and all ends shall be properly taped and insulated.

(b)      Big lights (halogen/halides) shall be at least 60cms, away from the rides or any metal structure temporarily constructed.

(c)      Heavy cable connections shall be connected by ceramic connectors and then insulated along with the fuses. Power control switches, MCB or ELCB shall be installed for each specific use.

(d)      All light fittings and lamps installed shall not be in contact with cloth or any other flammable material.

(e)      Standby generators of appropriate capacities shall be kept ready at the site in case of pandal having size more than 500sq.mt

14.4. :-

Code of Practice for fire precautionary measures in construction of temporary structures and pandals shall be followed as provided in the IS No. 8758:2013

14.5. :-

Maintaining the minimum standards and to follow the measures to be taken for fire prevention, life safety and fire protection in temporary structures and pandals shall be the liability of every owner or occupier of temporary premises or erectors of pandals.

CHAPTER 4 PROVISIONS RELATING FIRE PREVENTION AND LIFE SAFETY MEASURES IN BUILDINGS

Regulation - 15. Fire Prevention and Life safety measures in buildings

Requirement of Fire prevention and Life Safety measures in buildings have been specified in checklist. In case of buildings or premises specified in Third Schedule of the Gujarat Fire Prevention & Life Safety Measures Rules 2014 & subsequent amendments but not specifically mentioned in Table-1 of the regulation No. 9.1, the Regional Fire Officer or the Chief Fire Officer may direct to provide these requirements as per the closest building category with such additional equipment and / or specific fire prevention and life safety measures which they deem necessary.

15.1. General requirements :-

15.1.1. :-

The parameters related to Fire prevention and life safety measures i.e., margins, open spaces, staircases, etc. for the buildings/ premises shall be as specified in this regulation and CGDCR 2017 as amended from time to time

15.1.2. :-

For high rise building above 15 meters the open space required shall be as per CGDCR.

15.1.3. :-

No building shall be erected so as to deprive any other building of the means of access.

15.1.4. :-

All fire tender access should be free of encumbrance and shall be motorable.

15.1.5. :-

The approach road and open spaces shall be of hard surface capable of taking the weight of Fire engine, weighing upto 22 tons for building less than 15m height, upto 45 tons for building up to 60 m in height and upto 80 tons for building above 60 m in height.

15.2. Construction :-

15.2.1. Types of Construction :-

The types of construction according to fire resistance shall be classified in to four Categories, namely, Type 1 construction, Type 2 construction, Type 3 construction and Type 4 construction as per National Building Code of India. The Fire resistance test for structural elements shall be done in accordance with IS-3808. The fire resistance rating of various building components such as wall, columns, beams, floors, etc. shall be as per National Building Code of India.

15.2.2. Steel Framed Constructions :-

Load bearing steel beams and columns of buildings having total covered area of 500 m2 and above shall be protected against failure/ collapse of structure in case of fire. This could be achieved by covering the exposed steel supporting members by suitable fire resistance rated materials like concrete, vermiculite (Hydrous silicate of Aluminum, Magnesian or Iron) etc. as per IS-15103.

15.3. Electrical Installations for fire purposes :-

15.3.1. :-

Electric cable/wires used shall be of 700 volt grading with Mechanical circuit breaker and earth Leak Circuit Breaker (MCB and ELCB).

15.3.2. :-

Electrical Installations from fire safety point of view shall comply with IS-1646. Use of fire resistance cables and wires. Subject to any of the above regulations every person who undertakes construction of a building and/ or who designs the structural member of the building shall comply with the provisions of National Building Code, Central electricity act prevailing at the relevant time or the provisions of the Indian Standard Specifications published from time to time.

15.3.3. :-

Separate uninterrupted standalone power supply shall be provided directly from the main switch gear panel with circuits laid in separate conduit pipes for emergency services, which include fire pump, sprinkler pump, fire lift and stair case lighting, etc.

15.3.4. :-

Every person who undertakes the construction work on a building or directs or supervises such work shall be responsible and shall ensure use of sound and good quality building materials, properly put together for optimum safety. He shall be liable for all consequences arising out of breach of these regulations.

15.4. Elevators (Lifts)/Escalators :-

15.4.1. :-

Lift shall be provided in all buildings as prescribed hereunder

15.4.2. :-

The planning and design of lifts including their number, type and capacity depending on the occupancy of the building, the population on each floor based on the occupant load and the building height shall be in accordance with the National building code of India.

15.4.3. :-

In case of Building having height more than 13.0 mts from ground level, lift shall be provided. Lift shall have all the provision of fire life as specified in the National building code of India.

15.4.4. :-

In case of building with 21 meters or more in height, at least two lifts shall be provided. From these lifts at least one of them shall be designed as fire lift as specified in National building code of India.

15.4.5. :-

Lift shall be provided at the rate of one lift for 30 dwelling units of all the floors, or part thereof for residential buildings and at the rate of one lift per 1200.00 Sq.mts. or part thereof of builtup area for non-residential buildings.

15.4.6. :-

The tenement and built-up area on ground floor and two upper floors shall be excluded in computing the above requirement.

15.4.7. :-

Lift shall be provided from ground floor or lower level and shall have minimum capacity of six persons. On the basis of detailed calculations based on the relevant provisions of National Building Code, the number of lifts can be varied.

15.4.8. :-

Minimum internal dimensions for passenger lifts shall be 1500 mm x 1500mm. A clear landing area in front of the lift doors shall be 1800mm x 1800mm and clear opening width of the doors shall be of minimum 900 mm. A handrail of 600 mm length at 1000 mm height from the floor shall be provided.

15.4.9. :-

The time of an automatically closing door should be minimum 5 seconds and the closing speed should not exceed 0.25 m/sec. The interior of the cage shall be provided with a device that audibly indicates the floor the cage has reached and indicates that the door of the cage for entrance/exit is either open or closed.

15.4.10. Maintenance :-

(a)      The lift installation should receive regular cleaning, lubrication adjustment and adequate servicing by authorized competent persons at such intervals as the type of equipment and frequency of service demand. In order that the lift installation is maintained at all times in a safe condition, a proper maintenance schedule shall be drawn up in consultation with the lift manufacturer and rigidly followed. A log book to record all items relating to general servicing and inspection shall be maintained.

(b)      The electrical circuit diagram of the lift with the sequence of operation of different components and parts shall be kept readily available for reference by persons responsible for the maintenance and replacement, where necessary, to the satisfaction of the competent authority.

(c)      Any accident arising out of operation of maintenance of the lifts shall be duly reported to the competent authority.

15.5. Exit Requirements :-

15.5.1. General Exit Requirements :-

(a)      An exit may be a door way, corridor, passageway(s) to an internal staircase, or external staircase, or to a veranda or terrace(s), which have access to the street, or to roof of a building or a refuge area. An exit may also include a horizontal exit leading to an adjoining building at the same level.

(b)      Lifts and escalators shall not normally be considered as exits.

(c)      Every exit, exit access or exit discharge shall be continuously maintained free of all obstructions or impediments for full use in the case of fire or other emergency.

(d)      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.

(e)      In every building or structure, exits shall comply with the minimum requirements of this part, except those not accessible for general public use.

(f)       No building shall be so altered as to reduce the number, width or protection of less than that required.

(g)      Exits shall be clearly visible and the route to reach the exits shall be clearly marked and signs posted to guide the occupants of the floor concerned. Signs shall be illuminated and wired to an independent electrical circuit on an alternative Source of supply. The color of the exit signs shall be green.

(h)     The floors of area covered for the means of exit shall be illuminated to values not less than 1 ft candle (10 lux) at floor level. In auditoriums, theatres, concert halls and such other places of assembly, the illumination of floor exit/ access may be reduced during period of performances to value not less than 1/5 ft candle (2 lux)

(i)       Fire doors with 2-hour fire resistance shall be provided at appropriate places along the escape route and particularly at the entrance to lift lobby and stairwell where a funnel or flue effect may be created, inducing an upward spread of fire and smoke.

(j)       All exits shall provide continuous means of egress to the exterior of a building or to an exterior space leading to a street.

(k)      Exits shall be arranged that they may be reached without passing through another occupied unit.

15.5.2. Illumination of means of Exit :-

(a)      Staircase and corridor light shall confirm to the following:

(b)      The staircase and corridor lighting shall be the separate circuits and shall be independently connected so that they could be operated by one switch installation on the ground floor easily accessible to firefighting staff at any time irrespective of the position of the individual control of the light points, if any. It should be miniature circuit breaker type of switch so as to avoid replacement of fuse in case of crisis.

(c)      Staircase and corridor lighting shall also be connected to alternative supply. The alternative source of supply may be provided by battery continuously trickle charged from the electric mains; and

(d)      Suitable arrangement shall be made by installing double throw switches to ensure that the lighting installed in the staircase and the corridor does not get connected. Double throw switch shall be installed in the service room for tenanting the stand- by supply.

15.5.3. External Stairs :-

(a)      An external staircase is desirable to be provided for high rise buildings and special buildings, if the safe travel distance for exit not maintained. External stairs, when provided shall comply with the following:

(b)      External stairs shall always be kept in sound operable conditions.

(c)      All external stairs shall be directly connected to the ground.

(d)      Care shall be taken to ensure that no wall opening or window opens on to an external stair.

(e)      The route to the external stairs shall be free of obstructions at all time.

(f)       The external stairs shall be constructed of non- combustible materials and any doorway leading to it shall have the required fire resistance.

(g)      No external staircase, used as a fire escape, shall be inclined at an angle greater than 45° from the horizontal.

(h)     External stairs shall have straight flight not less than 1250 mm wide with 250 mm treads and risers not more than 190 mm. The number of risers shall be limited to 15 per flight.

(i)       Handrail s shall be of height not less than 700 mm and not exceeding 850 - 900 mm. There shall be provisions of balusters with maximum gap of 150 mm.

15.5.4. Horizontal Exits :-

(a)      The width of horizontal exit shall be same as for the exit doorways.

(b)      A horizontal exit shall be equipped with at least one fire/smoke door of minimum 2- hour fire resistance of self-closing type. Further, it should have direct connectivity to the fire escape staircase for evacuation.

(c)      Where there is a difference in level between connected areas for horizontal exits, ramps, not more than 1 to 10 slope shall be provided, steps shall not be used.

(d)      Doors in horizontal exits shall be open able at all times from both sided.

15.6. Fire Access Stair cases :-

15.6.1. :-

Staircases to abut on outer wall or be external part of to the building are naturally cross ventilated.

15.6.2. :-

The stairs should not have opening to any part of the building. At least one staircase shall be on external walls of building and shall open directly to the exterior, interior open space or to an open plan of safety. Further, the provision or otherwise of alternative staircases shall be subject to the requirements of travel distance being complied with. It shall be 20 mt. for hazardous use,25 mt for residential use and 25 mt. for non-residential use.

15.7. Doorways :-

15.7.1. :-

Every exit doorway shall open into an enclosed stairway compartmented from rest of building or a horizontal exit of a corridor or passageway providing continuous and protected means of egress.

15.7.2. :-

No exit doorway shall be less than 1000 mm in width except assembly buildings where door width shall be not less than 2000 mm All doorways shall be not less than 2000 mm in height.

15.7.3. :-

Exit doorways shall 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 900 mm. Overhead or sliding doors shall not be installed.

Note: In the case of building where there is a central corridor, the doors of rooms shall open outward and flush to the wall to permit smooth flow of traffic in the corridor.

15.7.4. :-

Exit door shall not open immediately upon a flight of stairs. A-landing equal to at least the width of the door (not less than 900mm) shall be provided in the stairway at each doorway, The level of landing shall be the same as that of floor, which it serves. Manual door should incorporate kick plate 300 mm high to withstand impact of wheelchair footrest where doors are glazed. Door handle and locks should be positioned between 900-1000 mm from floor level.

15.7.5. :-

Exit doorways shall be open able from the side, which they serve without the use of a key (panic bar).

15.7.6. :-

Mirrors shall not be placed in exit doors to avoid confusion regarding the direction of exit.

15.8. Corridors and passageways & Stairs :-

15.8.1. Flight :-

No flight shall contain more than 12 to 16 risers, but in residential buildings, in narrow plots and in high density Housing a single flight staircase may be permitted.

15.8.2. Risers :-

The maximum height of a riser shall be 19cm. in a residential building and 16 cm. in any other occupancy. However, on an internal stairway within a dwelling unit a riser may be 25 cm high.

15.8.3. Treads :-

The minimum width of the tread without nosing shall be 25 cm. for staircase of a residential building, other than fire escapes. In other occupancies the minimum width of the tread shall be 30 cm. It shall have a non-slippery finish and shall be maintained in that fashion.

15.8.4. Head room :-

The minimum head room in a passage under the landing of a staircase under the staircase shall be 2.2 m.

15.8.5. Floor indicator :-

The number of each floor shall be conspicuously painted in figures at least 15 cm large on the wall facing the fight of a stairway or at such suitable place as is distinctly visible from the fights.

15.8.6. Hand Rail :-

Hand rail a minimum height of 0.9 m. from the center of the tread shall be provided.

15.8.7. :-

For all residential and non-residential building except individual detached building minimum clear width of lobbies or corridor shall be as per CGDCR.

15.8.8. :-

In case of any building having height more than 15.0mt and no provision of natural ventilation on either side of corridor, in such building, smoke exhaust system having make-up air and exhaust air system or alternatively, pressurization system with supply air system shall be required for the exit access corridors.

15.9. Internal/additional staircases :-

15.9.1. :-

Additional stairs shall be constructed of non-combustible materials throughout.

15.9.2. :-

A staircase shall not be provided around a lift shaft unless provided with fire stop door of 1 hour rating at every floor level and no other openings in the inside walls

15.9.3. :-

Hollow combustible construction shall not be permitted.

15.9.4. :-

No gas piping, electrical panels& appliances or AC ducts shall be allowed in the stairway. However, service shafts/ ducts may be permitted. Electrical Shafts/ ducts shall have not less than2-hour fire resistance. For other service shafts/ ducts, the fire resistance shall be not less than 1 hour.

15.9.5. :-

Electric meters shall not be located below the staircase or along the exit route. Electric meters room shall be adequately ventilated & easily accessible.

15.9.6. :-

Notwithstanding the detailed provision for exits, the following minimum width shall be provided for staircases

15.9.7. :-

The minimum width of tread without nosing shall be 250 mm for internal staircase of residential buildings, other than fire escapes. This shall be 300 mm for assembly, hotels, educational, institutional, business and other buildings. The treads be constructed and maintained in a manner to prevent slipping.

15.9.8. :-

The maximum height of riser shall be 190 mm for residential buildings and 160 mm for other buildings and the number shall be limited to 12 per flight.

15.9.9. :-

Continuous handrails shall be provided on both sides including the wall (if any) at two levels: upper at 850 mm - 900 mm and lower at 700 mm to be measured from the base of the middle of the treads to the top of handrails. Balusters/ Railing shall be provided in such a way that the width of staircase does not reduce. The maximum gap between balusters shall be 150 mm.

15.9.10. :-

All steps, edges must have a contrasting color band of 50 mm width stretched entirely across the step width for uses other than residential use.

15.9.11. :-

Soffit (underside /open area under the stairs) of the stairs and ramps should be enclosed or protected with rails or raised curbs or marked with a tactile surface

15.9.12. :-

The design of staircase shall also take into account the following:

(a)      The minimum headroom in a passage under the landing of a staircase and the stair shall be 2.2 m.

(b)      No living space, store or other fire risk shall open directly into the staircase or staircases.

(c)      External exit door of staircase enclosure at ground level shall open directly to the open spaces.

(d)      The main and external staircases shall be continuous from ground floor to the terrace level.

(e)      Lifts shall not open in staircase.

(f)       No combustible material shall be used for decoration/ wall paneling in the staircase.

15.9.13. :-

Beams/ columns and other building features shall not reduce the head room/ width of the staircase.

15.9.14. :-

The exit way with arrow indicating the way to the escape route shall be provided at a height of 1.8 m from the floor level on the wall and shall be illuminated by electric light connected to corridor circuits. All exit 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 - equipment. Further, all landings of floor shall have floor indicating the number of floors as per byelaws. 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 m x 0.5 m.

15.9.15. :-

Individual floors shall be prominently indicated on the wall facing the staircases.

15.9.16. :-

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.

15.10. Cellar :-

15.10.1. :-

In a building unit, the cellar may be permitted on the following conditions:

(a)      Clear width of the stair leading to the cellar shall not be less than the width of the regular staircase leading to upper floors.

(b)      No stairs to be constructed under these regulations shall consist of any wooden material.

(c)      Adequate opening for ventilation should be provided as directed by Competent Authority. The materials of the construction and fixtures of the cellar should be of fire resisting nature and in no case; wood shall be used as structural part of the cellar or any fixtures thereof. The extent of ventilation shall be the same as required by the particular occupancy for which the basement is used. Any deficiency must be made well by resort to a mechanical system, viz. blowers, exhaust fans, air conditioning system, according to the standards in National Building Code of India.

15.10.2. Uses Permitted :-

(a)      For all buildings: Parking, safe deposit vault, A.C. Plant, Grey water treatment plant, Sewage Treatment Plant, water tank, storage other than inflammable material, nonhabitable use.

(b)      For Hospitals exceeding 2000 Sq.mts of built-up area - As mentioned in (a) above, Radiation-production device, Radiation Therapy room, MRI or X-Ray room, laundry and housekeeping.

(c)      For Malls and/or exceeding 2000 Sq.mts of built-up area - As mentioned in (a) above, Security Cabin, Electric Cabin, General room, boiler room, laundry, housekeeping, store, lockers, rest room and communication room separated by brick masonry walls of at least 230 cm.

Note: Total cumulative built-up area for above listed usage shall not exceed 25% of the basement area. However, no kind of any transformer shall be permitted in cellar / basement or within the building.

(d)      Staircase at a distance of different occupancies shall have to be provided to reach the lower most floor of the cellar.

(e)      Stairs in the basement shall only lead to the ground or first floor. It shall not lead to upper floors so that it becomes a part of the staircase leading to the terrace of the building.

(f)       In a building unit where more than two lifts are required to-be-provided as per this regulation, minimum two lifts shall be provided to reach the lower most level of the cellar.

15.11. Ramps :-

15.11.1. Ramp for basement or storied parking :-

For parking spaces in a basement and upper at least two ramps of adequate width and slope shall be provided preferably at the opposite end. Such ramps may be permitted in the side and rear marginal open spaces, after leaving sufficient space for movement of firefighting equipment.

15.11.2. :-

Ramp shall be 1:15 gradient.

15.11.3. :-

Minimum outer turning Radius shall be 12 mt. and minimum inner turning radius shall be 8.5 mt. as per below given table:

15.12. Ramp for Fire Tender :-

15.12.1. :-

For parking except basement/s, hollow plinth at ground level and ramp leading to parking above ground level at any floor shall be permissible in side/rear margin are subject to any site/building unit which fulfills following minimum requirement in case of building height exceeds 25 mt.

15.12.2. Turning Facilities :-

Length of fire appliance accessway at dead-ends shall not exceed 45mt and shall not be less than 15mt. If exceeding 45mt, then turning facilities at the dead end (a turning circle or a hammerhead) must be - provided as shown in Figure below.

15.12.3. :-

The outer radius for turning in an access way and fire appliance access road shall comply with the requirements noted in Figure below.

(a)      Turning facility for fire appliance

(b)      U-turn facility for fire appliance

xxx

15.13. Loft :-

The loft at a minimum height of 2.1 mts. from floor level not exceeding 30% floor area of the room may be allowed in any room.

15.14. Control of development on terrace and basement/cellar :-

15.14.1. :-

No development, including use, shall be permitted on the terrace & basement space which is located at egress of the stair leading to terrace should be kept open. Storage in such space either temporary or permanent shall not be permitted

15.14.2. Uses permitted :-

parking, safe deposit vault, A.C. Plant, storage other than inflammable material. MRI or X-Ray room in hospital.

15.14.3. For all buildings :-

Parking, safe deposit vault, A.C. Plant, Grey water treatment plant, Sewage Treatment Plant, water tank, storage other than inflammable material, non-habitable use.

15.14.4. :-

For Hospitals exceeding 2000 Sq.mts of built-up area - As mentioned above, Radiation production device, Radiation Therapy room, MRI or X-Ray room, laundry and housekeeping.

15.14.5. :-

For Malls and/or exceeding 2000 Sq.mts of built-up area - As mentioned above, Security Cabin, Electric Cabin, General room, boiler room, laundry, housekeeping, store, lockers, rest room and communication room separated by brick masonry walls of at least 230 cm. Total cumulative built-up area for above listed usage shall not exceed 25% of the basement area. However, no kind of any transformer shall be permitted in cellar / basement or within the building.

15.15. Emergency and escape lighting :-

15.15.1. :-

The emergency lighting shall be provided to be put on within 5 second of the failure if the normal lighting supply and shall be of independent of main supply.

15.15.2. :-

Escape lighting luminaries should be sited to cover the following locations:

(a)      At each exit door,

(b)      Near each staircase so that each flight of stairs receives direct light,

(c)      Near any other change of floor level,

(d)      Outside each final exit and close to it,

(e)      Near each fire alarm call point,

(f)       Near firefighting equipment and,

(g)      To illuminate exit and safety signs as required by the enforcing authority.

Note: * For the purpose of this clause near is normally considered to be within 2m measured horizontally.

15.15.3. :-

Emergency lighting systems shall be designed to ensure that a fault or failure in any one luminary does not further reduce the effectiveness of the system.

15.15.4. :-

The luminaries shall be mounted as low as possible, but at least 2m above the floor level.

15.15.5. :-

Sign are required at all exits, emergency exits and escape routes, which should comply with the graphic requirements of the relevant Indian standards.

15.15.6. :-

Emergency lighting luminaries and their fitting shall be fire resistance type.

15.15.7. :-

It is essential that the wiring and installation of the emergency lighting systems are of high quality so as to ensure their perfect serviceability at all times.

15.15.8. :-

The emergency lighting system shall be capable of continuous operation for a minimum duration of 1 hour and 30 minutes.

15.15.9. :-

The emergency lighting system shall be well maintained by periodical inspections and tests so as to ensure their perfect serviceability at all times.

15.15.10. :-

Electric supply for fire pump/fire lift shall be provided separately and not get switched off along with the main supply of building.

15.15.11. Electrical services :-

(a)      These shall conform to those given in Part 4 NBC and the IS:1646 and particular attention is drawn to the following:

(b)      The electric distribution cable/wiring shall be laid in a separate duct. The duct shall be sealed at every floor with non-combustible materials having the same fire resistance as that of the duct. Low and medium voltage wiring running in shaft and in false ceiling shall run in separate conduits.

(c)      Separate circuits for firefighting pumps, lifts, staircases, corridor lighting and blowers for pressurizing system shall be provided directly from the main switch gear panel and these circuits shall be laid in separate conduit pipes, so that fire in one circuit will not affect the others. Such circuits shall be protected at origin by an automatic circuit breaker with its no- volt coil removed. Master switches controlling essential service circuits shall be clearly labelled.

(d)      An independent and well-ventilated electrical service room shall be provided on the ground level or first basement with direct access from outside or from the corridor for the purpose of termination of electric supply from the licensees service and alternative supply cables. The doors provided for the service room shall have fire resistance of not less than 2 hours.

Note: If service room is located at the first basement, it should have automatic fire extinguishing system

(e)      Suitable circuit breakers shall be provided at the appropriate points.

15.15.12. :-

Emergency Power Supply Emergency power supply shall be as per National Building code of India.

15.16. Lighting / Electrical Protection :-

15.16.1. :-

The lighting protection for buildings shall be provided as given in National Building Code of India.

15.16.2. :-

The lighting protection for buildings shall be provided as given in National Building Code of India.

15.16.3. :-

A lightening arrester should also be installed and be properly earthed to prevent damage to the building when the lightning strikes.

15.17. Smoke & Fire venting :-

15.17.1. :-

The provisions for smoke and fire venting for industrial buildings with large floor areas shall conform to regulations given in Part4 National Building Code of India, shall be provided for special buildings and for hotel and hospital building more than 25 m height.

15.17.2. :-

The provisions for smoke and fire venting for industrial buildings with large floor areas shall conform to regulations given in Part 4 National Building Code of India.

15.18. Ventilation :-

15.18.1. :-

All enclosures should have openable windows and vents to be opened in case of fire or smoke accumulation.

15.18.2. :-

If the floor or the building is centrally air-conditioned then a provision to stop the air handling unit should be provided and it shall be blocked by a damper and the same air duct should act as smoke extractors with the extraction fan switching on automatically, if a fire or smoke is detected.

15.18.3. Ventilation from the Top and Skylight etc :-

Where an open well for light and ventilation, within the space enclosed by a stairway and its landings, is proposed to be provided, the least horizontal dimensions of which are equal to two times the width of the staircase. A ventilating skylight with provided fixed or movable louvers to the satisfaction of the competent Authority.

The glazed roof of the skylight shall not be less than 3.7 sq. mts. in area. No lift or any other fixture shah be erected in such staircase well.

15.18.4. Ventilation in staircase :-

All the stair cases should have openings in a manner that appropriate cross ventilation on each floor is maintained. No such ventilation shall be covered by facade which would obstruct the ventilation. Specifically, when glass facade is provided, they shall be provided in such a manner that the cross ventilation is available.

15.18.5. :-

The provisions for ventilation shall conform to requirements given in Part 4 National Building Code of India

15.19. Evacuation Route Plan :-

15.19.1. :-

Applicant shall, along with the application for development permission, submit the plan showing the evacuation route comprising of following: -

(a)      Route for vertical and horizontal movement.

(b)      Width of the Corridor, Stair, provided that, flight length calculated in each number of steps, width and length of landing shall comply these regulations.

(c)      Staircase details showing the ventilation for air movement and illumination complying the provisions of these regulations.

(d)      Exit Plan as per exit requirements under these regulations.

(e)      Emergency exit route plan framed in glass case shall be displayed in the common corridor, cross passages, staircase/lift lobbies of each floor level.

15.20. Service Ducts/Shafts :-

15.20.1. :-

Electrical shafts/ducts shall have not less than 2hours fire resistance and for other services shafts/ducts, the fire resistance shall be not less than 1 hour. All such ducts/ shafts shall be properly sealed and fire stopped at all floor levels.

15.20.2. :-

A vent opening at the top of the service shaft shall be provided having between one - fourth and one- half of the area of the shaft.

15.20.3. :-

Refuse chutes shall have opening at least 1 m above roof level for venting purpose and they shall have an enclosure wall of non-combustible material with fire resistance of not less than 2 hours. They shall not be located within the staircase enclosure or service shafts, or air conditioning shafts. Inspection panel and doors shall be tight fitting with1 hour fire resistance; the chutes should be as far away as possible from exits.

15.21. Air Conditioning :-

15.21.1. :-

Escape routes like staircases, common corridors, lift lobbies, etc., shall not be used as return air passage.

15.21.2. :-

The ducting shall be constructed of substantial gauge metal as per IS: 655- Specification for Metal Air Ducts.

15.21.3. :-

Wherever the ducts pass through firewalls or floors, the opening around the ducts shall be sealed with materials having fire resistance rating of the compartment.

15.21.4. :-

The materials used for insulating the duct system (inside or outside) shall be of noncombustible material. Glass wool shall not be wrapped or secured by any material of combustible nature.

15.21.5. :-

The air-handling units shall be separate for each floor and air ducts for every floor shall be separate and in no way interconnected with the ducting of any other floor.

15.21.6. :-

If the air-handling unit serves more than one floor, the conditions given below shall be complied in addition to the recommendations above.

15.21.7. :-

Proper arrangements by way of automatic fire dampers, working on fusible link/or smoke detector principle for isolating all ducting at every floor from the main riser, shall be made.

15.21.8. :-

When the automatic fire alarm operates, the respective air-handling units of the air conditioning system shall automatically be switched off.

15.21.9. :-

Where plenum is used for return air passage, ceiling and its fixtures shall be of noncombustible material.

15.21.10. :-

The provisions for Air conditioning shall conform to requirements given in Part 4 National Building Code of India

15.22. Compartmentation :-

As far as Compartmentation in the buildings/ premises is concern, the provisions of National Building Code of India (Part 4) shall be considered.

15.23. Sub-stations :-

15.23.1. :-

The sub-station shall have separate fire resisting walls/surroundings and shall necessarily be located at the periphery of the floor having separate access preferably from fire escape staircase.

15.23.2. :-

The outside walls, ceiling and floor including doors and windows to the sub-station area shall be of 2 hours fire rating.

15.23.3. :-

A sub-station or a switch-station with oil- filled equipment must not be located in the building. When housed inside the building, The transformer shall be of premises by walls/doors/cut outs having fire resistance rating of 4 hours.

15.23.4. :-

The Sub-Station area needs to be maintained at negative air pressure and area in substation shall not be used as storage/dump areas.

15.23.5. :-

No transformer shall be allowed inside the building.

15.23.6. :-

Substation to be provided at rear corner of a building unit after leaving enough open space around the building for firefighting requirements.

15.24. Boilers and Boiler Rooms :-

15.24.1. :-

The boiler shall be installed in a fire resisting room of 4 hours fire resistance rating, and this room shall be situated on the periphery of the building and in no case in basement, dyke shall be provided at the lower level.

15.24.2. :-

Fire brigade inlets shall be provided on the external walls of the building near the ground level to enable the fire services.

15.25. Fire Control Room :-

15.25.1. :-

For building height having more than 45m and floor area 3000 sq.mt and more on each floor, there shall be a control room on the entrance floor of the building with communication system (suitable public address system) to all floors and facilities for receiving the message from different floors. Details of all floor plans along with the details of firefighting equipment and installations shall be displayed in the fire control room. The fire control room shall also have facilities to detect the fire on any floor through indicator boards connection; fire detection and alarm system on all floors. The fire staff in charge of the fire control room shall be responsible for maintenance of the various services and the firefighting equipment and installations in coordination with security, electrical and civil staff of the building.

15.25.2. :-

In case of Institutional building, Fire Control room shall be provided for height more than 15 meters.

15.26. Fire Lifts :-

15.26.1. :-

Each building should have at least one lift as a Fire- lift and if the building is divided into two or more parts then each part should have a Fire-lift.

15.26.2. :-

Lift-well should have blowers to pressurize the lift-well so connected that it will automatically operate when alarm call point is operated, so that it prevents the lift well getting smoke logged.

15.26.3. :-

To enable fire services personnel to reach the upper floors with the minimum delay, one fire lift per 1200 m2 of floor area shall be provided and shall be available for the exclusive use of the firemen in an emergency.

15.26.4. :-

The life shall have a floor area of not less than 1.4 m2. It shall have loading capacity of not less than 545 KG (8 persons lift) with automatic closing doors of minimum 0.8m width.

15.26.5. :-

The electric supply shall be on a separate service from electric supply mains in a building and the cables run in a route safe from fire, that is, within the lift shaft. Lights and fans in the elevators having wooden paneling or sheet steel construction shall be operated on 24-volt supply.

15.26.6. :-

Firefighting lift should be provided with a ceiling hatch for use in case of emergency.

15.26.7. :-

In case of failure of normal electric supply, it shall automatically change over to alternate supply. For apartment houses, this changeover of supply could be done through manually operated changeover switch. Alternatively, the lift shall be so wired that in case of power failure, it comes down at the ground level and comes to stand-still with door open.

15.26.8. :-

The operation of fire lift should be by a simple toggle or two -button switch situated in glass fronted box adjacent to the lift at the entrance level. When the switch is on, landing call points will become inoperative and the lift will be on car control only or on a priority control device. When the switch is off, the lift can be used by the occupants in normal times.

15.26.9. :-

The words Fire Lift shall be conspicuously displayed in fluorescent paint on the lift landing door at each floor level.

15.26.10. :-

The speed of the fire lift shall be such that it can reach the top floor from ground level within one minute.

15.27. Refuge Area :-

15.27.1. :-

Following provisions shall apply:

(a)      Refuge area shall be provided on the external walls/ periphery of the floor preferably on a cantilever projection, open to air at least on one side, protected with suitable railings and shall have direct access to fire ladder.

(b)      Minimum area of 15 m2 on external wall with minimum width of 0.75 m at every 18 m height; for floor area up to 1000 m2

(c)      If floor areal 1000 m2, another Refuge Area on another end of the floor.

(d)      For floors above 25 m and up to 39m-One refuge area on the floor immediately above 25 m.

(e)      For floors above 39 m -One refuge area on the floor immediately above 39 m and so on after every 15 m.

Note:- Residential flats in multistoried buildings with balcony need not be provided with refuge area, however flats without balcony shall be provided with refuge area as given above.

15.28. Basement :-

15.28.1. :-

These shall conform to those given in Part 4 National Building Code of India and particular attention is drawn to the following:

15.28.2. :-

The staircase of basements shall be of enclosed type having fire resistance of not less than 2 hours and shall be situated at the periphery of the basement to be entered at ground level only from the open air and in such position that smoke from any fire in the basement shall not obstruct any exit serving the ground and upper storey of the building. It shall communicate with basement through a lobby provided with fire resisting self-closing doors of one hour resistance. If the travel distance exceeds the desired level, additional staircases shall be provided at proper places. The basement shall not open in to the staircase or lift well directly. If so then it has to be protected by 2 hours fire resistant self-closing doors,

15.28.3. :-

The basement shall be provided with natural ventilations and more than one basement shall have mechanical extractors for smoke venting shall be designed to permit 6 changes per hour in case of fire or distress call. For normal operations, air changes schedule shall be as per National Building Code of India.

15.28.4. :-

Discharge apparatus of all natural draft smoke vents shall be so arranged as to be readily accessible for opening by fire service personnel.

15.28.5. :-

Use of basement for kitchen shall not be permitted. Building services such as, boiler rooms in basement shall comply with the provisions of the IE Act/ Rules.

15.28.6. :-

The basement of 200 sq. meters or more shall be protected with provisions of Part 4 National Building Code of India

15.28.7. :-

Each basement shall be separately ventilated. First basement to be naturally ventilated @ 2.5% of the ceiling area. Other basements shall be mechanically ventilated.

15.29. Terrace drainage :-

In all non-residential buildings for the effective drainage of water which is likely to accumulate when the event of fire the drainage should be design for double the capacity what would have been required as per the CGDCR.

15.30. Materials for interior decoration :-

Only material s conforming to class 1 flame spread classification as per IS 12777 shall be used. Materials which are combustible in nature and may spread toxic fumes/gases shall not be used for interior decoration/furnishings etc.

15.31. Electrical installations :-

15.31.1. :-

The planning, design and installation of electrical installation, air-conditioning and heating work shall conform to the provisions of National building code of India.

15.31.2. :-

Separate uninterrupted standalone power supply shall be provided for emergency services, which includes fire pump, sprinkler pump, fire lift, staircase lighting.

15.32. Fire Check Floor/ Fire Cut off Floor :-

15.32.1. :-

A high-rise building having height more than 70 m shall be provided with fire check floor (entire floor) above 70 m at immediate habitable floor level.

15.32.2. :-

The fire check floor shall not be used for any purpose and it shall be the responsibility of the owner/occupier/ registered society to maintain the same clean and free of encumbrances and encroachments at all times. Drinking water facility and toilet facility shall be provided.

15.32.3. :-

Periphery of the Fire Check floor shall not be enclosed.

15.32.4. :-

Fire Drenchers shall be provided at the periphery of each fire check floor externally.

15.32.5. :-

Fire Check Floor/ Fire Cut off Floor shall be free of FSI.

15.33. Glass facades :-

15.33.1. :-

In addition to the National building code of India (Part 4), following regulations shall also be applicable;

15.33.2. :-

No glass facades shall be permitted in School and Hospital buildings.

15.33.3. :-

The distance between building structure and glass facade must not be more than 300 mm.

15.33.4. :-

To restrict spread of fire, there must be an automatic water curtain system on each floor.

15.33.5. :-

Each ceiling must have a pop-up vent, which can be easily reached from the floor, to be integrated with the smoke detection system.

15.33.6. :-

All glass walls must not have any coating of combustible materials like plastic, and must be designed to resist fire for at least 2 hours.

15.33.7. :-

The glazing used for the facade shall be of toughened (tempered) safety glass as per IS:2553.

15.33.8. :-

No glass façade shall be permitted at the external face of the staircase.

15.33.9. :-

Every floor must have a two-way opening measuring 1.5m×1.5m in the wall, as access points for rescue workers. They must properly label as "Emergency Exit.

15.33.10. :-

Glass facade for high rise building shall be of 1 hour fire resistance.

CHAPTER 5 SPECIAL PROVISIONS RELATING TO FIRE PREVENTION AND LIFE SAFETYMEASURES FOR SPECIAL BUILDINGS

Regulation - 16. General

The building with height restriction under the National Building code of India but is permissible under the CGDCR may be permitted subject to the permission of the High-Level Technical Committee (HLTC) constituted by the Government. The FSPA shall be issued only after the recommendations of the HLTC.

Regulation - 17. Buildings of Height more than 15 meters up to 25 meters (From ground level to top floor ceiling height)

17.1. Staircase :-

17.1.1. :-

If the lifts and staircase from higher floors go directly to the basement then this area shall be protected by 1 hour fire resistance construction including fire doors subject to opinion and requirement of local fire authority in specially designed building have to be considered and observed.

17.1.2. Staircase :-

For above 15 meters up to 25 meters height (excluding parapet wall, lift and stair cabin, OH tank)

17.1.3. Width of staircase :-

1.5 meter clear inside to inside

17.1.4. :-

If a centrally located staircase is provided with pressurization and fire-resistant doors, the central staircase shall be in addition to the ventilated staircases require for the floor area, maintaining the travel distance.

17.2. Electrical duct :-

Electrical duct should have sealed metal doors with metal frame or fire rated doors at each floor level. Opening of the duct shall be from basement to terrace level.

17.3. Hollow plinth :-

Hollow plinth parking shall be protected with sprinklers as per Indian standard IS 15105.

17.4. Margins :-

All margins shall be as per CGDCR.

17.5. Ramp :-

Ramps shall be provided as per CGDCR.

Regulation - 18. Buildings of Height more than 25 meters up to 45 meters (From ground level to top floor ceiling height)

18.1. Staircase :-

18.1.1. :-

For Buildings up to 45 meters (excluding parapet wall, lift and stair cabin, OH tank) & each floor area more than 3000 sq. meters- ventilated from two sides/cross ventilated/external staircases connected through a lobby-travel distance not to exceed 25 meters.

18.1.2. :-

If a centrally located staircase is provided with pressurization and fire-resistant doors, the central staircase shall be in addition to the ventilated staircases require for the floor area, maintaining the travel distance.

18.1.3. :-

Width of staircase shall be 2 meters width for all buildings.

18.1.4. :-

If the lift and staircase from higher floors go directly to the basements then this area shall be protected by 2 hours fire resistant construction including fire doors.

18.2. Lift :-

One Fire lift for each 1200 Sq. meters of floor area on each level.

18.3. Electrical duct :-

Electrical duct should have sealed metal doors with metal frame or fire rated doors at each floor level. Opening of the duct shall be from basement to terrace level.

18.4. Hollow plinth :-

Hollow plinth parking shall be protected with sprinklers as per Indian standard IS 15105.

18.5. Margins :-

All margins shall be as per CGDCR.

18.6. Ramp :-

Ramps shall be provided as per CGDCR.

18.7. Refuge area :-

Refuge area shall be provided as per CGDCR.

Regulation - 19. Buildings of Height more than 45 meters up to 70 meters (From ground level to top floor ceiling height)

19.1. Staircase :-

19.1.1. :-

For more than 45 meters (excluding parapet wall, lift and stair cabin, OH tank) & each floor area more than 3000 sq. meters- ventilated from two sides/cross ventilated/external staircases connected through a lobby-travel distance not to exceed 25 meters.

19.1.2. :-

If a centrally located staircase is provided with pressurization and fire-resistant doors, the central staircase shall be in addition to the ventilated staircases require for the floor area, maintaining the travel distance.

19.1.3. :-

Width of staircase shall be 2 meters width for all buildings.

19.1.4. :-

The staircase shall be of RCC construction & ventilated and shall be kept open except the parapet wall, all the space above the parapet wall shall be kept open.

19.1.5. :-

The staircase shall be designed/ located at the exterior part of the building. If the staircase is in the center of the building and is not ventilated then a fire escape staircase (fire tower) has to be installed on either side of the building with travel distance not more than 30 meters.

19.2. Lift :-

If the lift and staircase from higher floors go directly to the basements then this area shall be protected by 2 hours fire resistant construction including fire doors.

19.3. Fire lift :-

19.3.1. :-

One fire lift for each 1200 sq. meter area of floor area on each level (Fire lift otherwise can be used as a common passenger lift).

19.3.2. :-

All lifts of the building shall be Fire lifts and shall have a provision to ground in case of electrical failure and shall be installed with a panic button and a talk-back system. The lift shall not be installed in the center of the building and the lift shaft shall be ventilated from the top with smoke extractors. The lift for the higher floors shall end at the ground level and not go to the basement

19.4. Electrical duct :-

Electrical duct should have sealed metal doors with metal frame or fire rated doors at each floor level. Opening of the duct shall be from basement to terrace level.

19.5. Hollow plinth :-

Hollow plinth parking shall be protected with sprinklers as per Indian standard IS 15105.

19.6. Margins :-

All margins shall be as per CGDCR.

19.7. Ramp :-

Ramps shall be provided as per CGDCR.

19.8. Refuge area :-

Refuge area shall be provided as per CGDCR.

19.9. Electric supply :-

19.9.1. :-

Electric supply to the Fire pumps, fire lift all shall be supplied parallel (standalone) to the building supply and should not get cut- off if the supply to the building is switched off.

19.9.2. :-

All the electric wiring used shall be of 900 volt grading and connected to each enclosure through a MCB for a particular load.

19.10. Auto glow signage :-

All exits, corridors and staircase shall have auto glow signs for people to escape in case of fires in darkness. Even the floors shall have guide marks guiding towards the staircase.

19.11. Ventilation :-

19.11.1. Ventilation of stair-cases :-

Every stair case provided under the foregoing clauses shall be lighted and ventilated to the satisfaction of the Authority from an open-air space not less than 1 sq.mt.

19.11.2. Windows in stair-case Bay :-

There shall be provided a window or windows of an aggregate area of at least 1.2 sq. meters on each storey in such of the wall of the stair-case room which abuts on such 1 sq.mt. open air space to right and ventilate such staircase.

19.12. Skip floor/Refuge area :-

Skip floor/Refuge area shall be provided as per CGDCR.

Regulation - 20. Buildings of Height more than 100 meters (From ground level to top floor ceiling height)

The Fire prevention, Life safety and Fire protection measures shall be provided as per this regulation and CGDCR 2017 along with the subsequent notifications.

Regulation - 21. Mixed Occupancy

CGDCR shall be followed for the provisions related to Fire prevention and life safety measures in addition to the provisions under the regulations.

Regulation - 22. Institutional buildings

22.1. :-

CGDCR shall be followed for the provisions related to Fire prevention and life safety measures in addition to the provisions under the regulations.

22.2. :-

In case of standalone institutional buildings/ premises minimum two staircases with width not less than 2 m shall be provided.

Regulation - 23. Storage Buildings

23.1. :-

These shall conform to those given in Part 4 of National Building Code of India.

23.2. :-

Storage Buildings beyond 15 meters height shall not be permitted. However, building used for Car Park may be permitted beyond 15 meters.

Regulation - 24. Hazardous Building

24.1. :-

These shall conform to those given in Part 4 of National Building Code of India.

24.2. :-

Hazardous Buildings beyond 15 meters height shall not be permitted. However, building used for Car Park may be permitted beyond 15 meters.

Regulation - 25. Assembly Building

25.1. :-

Railway station including Metro stations buildings, bus stations building, sea port building, Airport building and other public gathering buildings shall be considered as an assembly building according to the national building code of India and provisions related to fire prevention, life safety and fire protection, shall follow as per this regulation, CGDCR, their respective govt. norms.

25.2. :-

Beam smoke detectors installed across the assembly building.

25.3. :-

The material used for seats and lining shall be of Fire-resistant material.

25.4. :-

The foyer and the halls shall have emergency lights operating automatically in case of electricity failure.

25.5. :-

The projection room shall have suitable Fire extinguishers and shall have doors on two extreme sides.

CHAPTER 6 PROVISIONS RELATING FIRE PROTECTION MEASURES IN BUILDINGS

Regulation - 26. Applicability of National Building code of India (Part 4) and CGDCR

26.1. :-

Fire Protection measures for the buildings/ premises specified in Third Schedule of the Gujarat Fire Prevention & Life Safety Measures Rules 2014 & subsequent amendments, shall be regulated as per the National Building Code of India (Part 4 Fire & Life Safety) and accordingly the Checklists are prepared as mentioned in regulation no. 9. Relevant Checklist as per the occupancy type needs to be filled in the web portal https://gujfiresafetycop.in at the time of making application.

26.2. :-

Requirement of hydrants, wet riser, sprinkler system and special fire protection system have been specified in checklists. In case of buildings or premises specified in Third Schedule of the Gujarat Fire Prevention & Life Safety Measures Rules 2014 & subsequent amendments but not specifically mentioned in Table-1 of the regulation No. 9.1, the Regional Fire Officer or the Chief Fire Officer may direct to provide these requirements as per the closest building category with such additional equipment and / or specific fire protection systems which they deem necessary.

26.3. :-

The Fire protection systems shall be designed, installed and maintained as per the relevant Indian Standards and amendments issued time to time. An indicative not comprehensive list of Indian standards is as follow:

(1)     IS 3844- Code of practice for installation and maintenance of internal fire hydrants and hose reels on premises

(2)     IS 13039- External hydrant systems - provision and maintenance - Code of practice

(3)     IS 15105- Design and Installation of Fixed Automatic Sprinkler Fire Extinguishing Systems - Code of Practice

(4)     IS 2189- Selection, Installation and Maintenance of Automatic Fire Detection and Alarm System Code of Practice

(5)     IS 2190- Selection, installation and maintenance of first-aid fire extinguishers - code of practice

(6)     IS 15683- Portable fire extinguishers - Performance and construction

(7)     IS 15325- Design and Installation of Fixed Automatic High and Medium Velocity Water Spray System - Code of Practice

(8)     IS 884- First-Aid Hose Reel for Fire Fighting

(9)     IS 15301- Installation and Maintenance of Fire Fighting Pumps - Code of Practice

(10)   IS 5290- Landing valves

CHAPTER 7 APPOINTMENT OF FIRE SAFETY EXECUTIVE

Regulation - 27. Appointment of Fire Safety Executive

27.1. :-

A qualified Fire Safety Executive with experience of not less than 3 years in providing and maintaining the fire prevention, life safety and fire protection measure shall be appointed by the owner / occupier / developer who will be available on the premises, for:

(a)      educational buildings with height 15 m and above or having students enrolled more than 5000,

(b)      business buildings with height 30 m and above,

(c)      residential building with height 60 m and above,

(d)      institutional buildings of 15 m and above,

(e)      starred hotels (hotels duly approved by the concerned authorities as Five Star and above hotels),

(f)       buildings of 15 m and above or having built-up area of more than 10,000sqmt for assembly of people provided with multiple services / facilities like shopping, cinema theatres, multiplexes, restaurants / food court,

(g)      Hazardous and storage (below 15 mtrs, ground plus one or more floors), category buildings/premises (not covered under the factory act 1948) and Multi level car parking.

(h)     open stadia with seating capacity more than 50,000 persons and indoor stadia with seating capacity more than 25,000 persons, and.

(i)       public and semi-public buildings like large surface and sub-surface railway stations, interstate bus terminus, airports, amusements parks and other similar buildings

27.2. :-

The Fire Safety Executive shall,

(a)      maintain the firefighting equipment in good working condition at all times.

(b)      prepare fire orders and fire operational plans and get them promulgated.

(c)      impart regular training to the occupants of the buildings in the use of firefighting equipment provided on the premises and keep them informed about the fire emergency evacuation plan.

(d)      keep proper liaison with the nearby fire station.

(e)      ensure that all fire precautionary measures are observed at all the times.

27.3. :-

On the advice of the Director, State Fire Prevention Services, the Competent Authority in their jurisdiction may direct appointment of Fire Safety Executive in case of buildings which do not fall under Regulation No. 27.

CHAPTER 8 MISCELLANEOUS PROVISIONS

Regulation - 28. Safety and Maintenance of Buildings

28.1. :-

It shall be the duty of owner or the occupiers to maintain and keep in perfect working order, at all times, all the fire prevention, life safety and fire protection measures provided in the building and shall make arrangements to impart the operational knowledge to all the occupiers and the supportive staff at regular intervals and shall also conduct the fire drill at regular intervals. Owner or occupiers may take help of fire safety officer in this regard.

28.2. :-

All staff members of all kind of occupancies which requires fire safety certificate, should be trained for firefighting and evacuations by the Fire Safety officers/Fire safety executive.

28.3. :-

It shall be the responsibility of the owner / occupier/ builder/ developer to maintain and operate the electrical installations in a condition free from danger and as recommended by the manufacturer or by the relevant codes of practice of the Bureau of Indian Standards. The copy of self-certification with regard to same as contemplated in regulation No. 5A and 30 of the Central Electricity Authority (Measures relating to Safety and Electric Supply) Amendment Regulations, 2015 in the format at ANNEXURE 15 shall be invariably submitted at the time of seeking fire safety certificate and at the time of its renewal.

Regulation - 29. Fire protection requirements during construction of buildings

During the construction of any building/s or for development on the site, minimum safety measures, as specified in National Building Code of India.

Regulation - 30. Use of web portal

All the application for fire safety plan approval (FSPA), fire safety certificate approval (FSCA), fire safety certificate renewal (FSCR/FSCRe) for new as well as existing buildings already having fire safety certificate (earlier known as fire NOC/opinion) shall necessarily be made on the web portal https://gujfiresafetycop.in. In case of difference in the format / content of annexure attached with these regulations and also various Forms of the Rules with the format / contents of said web portal, the format / contents mentioned in the web portal https://gujfiresafetycop.inshall prevail.

Regulation - 31. Effect of other laws

31.1. :-

With regard to the manner of application, the documents to be submitted along with the applications, the protocols of drawings to be submitted, etc. unless otherwise prescribed, the provisions of CGDCR shall apply mutatis mutandis.

31.2. :-

Notwithstanding anything contained in regulations of any relevant law, for the purpose of fire prevention, life safety and fire protection measures, these regulations shall be applicable.

31.3. :-

Having obtained fire safety certificate or fire safety plan approval under these regulations, shall not be deemed to have obtained permissions under other relevant law.

31.4. :-

Wherever reference of National Building Code is mentioned in the Gujarat Fire Prevention and Life Safety Measures Regulations, 2023 shall be read as National Building Code of India - latest edition.

Similarly, in case of Indian Standard/ BIS code, the revised or latest Indian standard/ BIS code for the relevant subject matter shall be followed.

Regulation - 32. Overriding Effect

32.1. :-

In case, where these regulations are not in sync with the regulations made under any other act then the regulations under Fire Act shall prevail.

32.2. :-

In case, where these regulations pertaining to Fire prevention and life safety measures are not in sync with the GIFT area development control regulations, 2011 and subsequent amendments, the GIFT area development control regulations shall prevail.

 

ANNEXURE 1

APPLICATION FOR FIRE SAFETY PLAN APPROVAL (FSPA)

(See Regulation 5.1)

No.

To,

The Regional Fire Officer / Chief Fire Officer

__________________________________

__________________________________

Subject: Application for Fire Safety Plan Approval (FSPA)

Sir/Madam,

The applicant is the Owner/Developer/Builder of the building/ premise ...................... (name of the Building/Project) as per details below: -

Postal Address:

TP Number:

FP Number:

Survey Number and Village Name:

Part A

Height of Building (In Meter):

Site Area/Plot Area (In Sq.Meters):

Total Floor Area (In Sq.Meters):

Total Covered Area (In Sq.Meters):

Total Built-up area (In Sq.Meters):

No. of Floors (Including Basement Floors):

To undertake the construction of the aforesaid building/ premises, a Fire Safety Plan has been prepared, consisting of below mentioned drawings/ documents, which have been duly certified by Licensed Agency (LA) / Architect on Record (AoR) / Engineer on Record (EoR) / Structural Engineer on Record (SEoR) as prescribed in the GFP&LSM Act-2013, GFP&LSM Rules-2014, GFP&LSM Regulations-2023 and CGDCR, as amended from time to time, relevant for the purpose, and is submitted for your review:

Layout plan (showing Fire Vehicle Access)

Elevation

AA section (indicating design, height of each floor, total height of building)

Typical floor plans of each type of floor (with Occupant Load, Exit Capacity, Travel Distances, Compartmentation and line drawing of fire protection systems clearly marked)

Checklist for Fire Protection Measures (Type ___)

You are requested to kindly examine the above and accord Fire Safety Plan Approval, for construction of the building/premises with the adequate measures.

Place :

Date :

Signature of Applicant

Name of the Owner / Developer / Builder:

............................................

Address: ......................

Tel: No......................

Mobile No......................

Email ID......................

Part B

I certify that information provided in Part A is correct to the best of my knowledge.

I also certify that the design of the above building project meets all relevant requirements of GFP&LSM Act-2013, GFP&LSM Rules-2014, GFP&LSM Regulations-2023 and CGDCR, as amended from time to time.

Place: Place:

Date: Date:

Licensed Agency (LA)Architect on Record (AoR)/ (Registration No. & Stamp) Engineer on Record (EoR)/ Structural Engineer on Record (SEoR)

(Registration No. & Stamp)

 

ANNEXURE 2

FIRE SAFETY PLAN APPROVAL (FSPA)

(See Regulation 5.2)

No.

To,

Name of the Applicant: .........................

Address: .........................

Tel: No.........................Mobile No.........................Email ID.........................

This has reference to your Application No. .........................dated .........................for Fire Safety Plan Approval (FSPA) for the building/ premise ......................... (name of the Building/ Project), as per details below:-

TP Number: FP Number:

Survey Number: Village Name:

Name of Block(s):

Your documents and information submitted on the www.gujfiresafetycop.in were reviewed, examined and were found in compliance with the requirements of GFP&LSM Act-2013, GFP&LSM Rules-2014, GFP&LSM Regulations2023 and CGDCR as amended from time to time.

It shall be the responsibility of the applicant builder/ owner/ developer and the architect/engineer on record to comply with all relevant statutory requirements for fire protection as stated in the GFP&LSM Act-2013, GFP&LSM Rules-2014, GFP&LSM Regulations-2023 and CGDCR, as amended from time to time, and to also comply all such conditions as described in the Fire Safety Plan application itself. The applicant builder/ owner/ developer have to also comply with conditions which are annexed with this Fire Safety Plan Approval certificate.

Accordingly, Fire Safety Plan is hereby approved.

Place:

Date:

Signature

(Name, Designation & Stamp of the Authorized Signatory)

CC to - Town Planning Dept.

Office Copy

 

ANNEXURE 3

FIRE SAFETY PLAN REJECTION

(See Regulation 5.2)

No.

To,

Name of the Applicant:.....................

Address: .....................

Tel: No.....................Mobile No.....................Email ID.....................

This has reference to your Application No. .....................dated .....................for Fire Safety Plan Approval (FSPA) for the building/ premise ..................... (name of the Building/ Project), as per details below: -

TP Number: FP Number:

Survey Number: Village Name:

Name of Block(s):

The owner is required to address the following comments and re-apply for Fire Safety Plan Approval (FSPA).

Fire Department Comments:

a)

b)

Based on scrutiny of submitted documents, the applicant has not provided all the documents in accordance with the requirements stated, and/or Fire Safety Plan does not comply with GFP&LSM Act-2013, GFP&LSM Rules2014, GFP&LSM Regulations-2023 and CGDCR, as amended from time to time.

Accordingly, the submitted Fire Safety Plan is, therefore, rejected and the applicant is instructed to resubmit the application for Fire Safety Plan Approval (FSPA).

Place:

Date:

Signature

(Name, Designation & Stamp of the Authorized Signatory)

CC to - Town Planning Dept.

- Office Copy

 

ANNEXURE 4

REJECTION OF FIRE SAFETY CERTIFICATE

(See Regulation 5.5)

No.

To,

Name of the Applicant:......................

Address: ......................

Tel: No......................Mobile No......................Email ID......................

This has reference to your Application No. ...................... dated ...................... for Fire Safety Certificate for the building/ premise ......................(name of the Building/ Project), as per details below mentioned details:-

TP Number: FP Number:

Survey Number: Village Name:

Name of Block(s):

Based on scrutiny of submitted documents, the applicant has not provided all the documents in accordance with the requirements stated, and/or Fire Safety Certificate application does not comply with GFP&LSM Act-2013, GFP&LSM Rules-2014, GFP&LSM Regulations-2023 and CGDCR, as amended from time to time. The Fire Safety Certificate is, therefore, rejected.

The Applicant is required to address the following comments and reapply for Fire Safety Certificate Approval, after re-payment of Fees.

Reason for Rejecting FSC Application -

a)

b)

Place:

Date:

Computer Id.: Signature

(Name, Designation & Stamp of the Authorized Signatory)

CC to - Town Planning Dept.

- Office Copy

 

ANNEXURE 5

NOTICE FOR APPOINTMENT OF FIRE SAFETY OFFICER UNDER SECTION 12 OF THE ACT

(See Regulation 7.4)

WHEREAS the building or premises named as .......................................... located at.................... ...................... is comprised of .......................................... and is covered under Third Schedule of the Rules.

AND WHEREAS the owner/occupier/an association of such owners and occupiers were required to appoint a Fire Safety Officer under section 12 of the Act.

NOW THEREFORE, I ..........................................on behalf of Director/Nominated Authority appointed under the Act, call upon you to appoint a Fire Safety Officer under sub-section (1) of section 12 of the Act within ..........................................days failing which the owner or occupier or an association of such owners and occupiers shall be deemed to be in default jointly and severally and penal action shall be initiated without any further notice or opportunity.

Signature

(Name)

Regional Fire officer/

Chief Fire Officer

Place:

Date:

To

The owner/occupier/an association of such owners and occupiers

 

ANNEXURE 6

REJECTION OF FIRE SAFETY CERTIFICATE RENEWAL

(See Regulation 7.6)

No.

To,

Name of the Applicant:..................

Address: ..................

Tel: No..................Mobile No..................Email ID..................

This has reference to your Application No. .................. dated .................. for Fire Safety Certificate Renewal - New Building (FSCR)/ Existing Building (FSCRe) for the building/ premise .................. (name of the Building/ Project), as per details below mentioned details;

TP Number: FP Number:

Survey Number: Village Name:

Name of Block(s):

The building/premises was inspected by me on .................. (Date of inspection) and it was observed that there are major non-compliances in the building/ premises as stated in comments below, which according to me, impact the fire and life safety hazards in the building/ premises.

Non-Compliances Observed:

(a)      Non-compliance No. 1

(b)      Non-compliance No. 2

The Fire Safety Certificate is therefore NOT RENEWED and you are requested to contact the Regional Fire Officer .................. (Fire Service/ Region) to resolve the matter.

Place:

Date:

Signature of FSO

FSO Name & Registration No.

CC - Regional Fire Officer/ Chief Fire Officer

- Town Planning Office

 

ANNEXURE 7

CHECKLISTS TO BE ATTACHED WITH APPLICATION FORMS

(see regulation No. 9.2)

NOTE

(1)     Total of 183 checklists each for different category of occupancies of the building / premises is uploaded on the web portal https://gujfiresafetycop.in.

(2)     Contents of checklist in the web portal https://gujfiresafetycop.in shall be treated as final.

(3)     Item No. A, B and C of each of the 183 checklists being same hence not repeated in all the checklists.

(4)     References related to National Building Code of India in the checklists for Fire Prevention and Life Safety for Item No. A, B and C are non-mandatory. However, it is recommended to adhere to them to the best extent possible as a good practice.

 

ANNEXURE 8

APPLICATION FEES FOR FSPA, FSCA AND FSCR

(See Regulation 5.3 & 10)

(Requisite fees shall be as may be prescribed by the Government from time to time.)

 

ANNEXURE 9

APPLICATION FEES FOR FSCRe

(See Regulation 10)

(Requisite fees shall be as may be prescribed by the Government from time to time.)

 

ANNEXURE 10

DECLARATION CUM CHECKLIST - FIRE SAFETY PERMISSION FOR TEMPORARY STRUCTURE (PANDAL)

(See Regulation 13.2)

 

 

ANNEXURE 11

(See Regulation 8.5)

CHECKLIST FOR MOCK FIRE AND EMERGENCY DRILL

 

 

 

ANNEXRE 12

(See Regulation 8.5)

INSPECTION CHECKLIST FOR FSO

 

ANNEXURE 13

SELF-CERTIFICATION FOR MAINTAINING FIRE SAFETY MEASURES

(See Regulation 2.3)

Self-certification by the Owner/ Occupier/ Builder/ Developer for maintaining fire prevention, life safety and fire protection measures as per approved fire safety certificate and doing no alteration of any part of the building without approval of the competent authority

 

CERTIFICATE

Certified that I/We .........................(Name of the owner/ occupier/ builder/ developer) have provided the necessary measures related to fire prevention, life safety and fire protection in the following building/ premise, as required under the provisions of the GFP&LSM Act-2013, GFP&LSM Rules-2014, GFP&LSM Regulations-2023 and CGDCR, as amended from time to time.

I/We ......................... (Name of the owner/ occupier/ builder/ developer) confirm that no alteration has been done on any part of the building without approval of the competent authority for the building as mentioned below: -

Postal Address:

TP Number:

FP Number:

Survey Number:

Village Name:

Name of Block(s):

Place. :

Date. :

(Signature)

Name and address of the

Owner/ occupier/ builder/ developer

 

ANNEXURE 14

SELF-CERTIFICATION FOR ANNUAL MAINTENANCE CONTRACT

(See Regulation 2.3)

Self-certification by the Owner/ Occupier/ Builder/ Developer having done Annual Maintenance Contract (AMC) for fire protection equipment and system installed in the building/ premise

 

CERTIFICATE

I/We ..................(Name of Owner/ Occupier/ Builder/ Developer) hereby certify that an Annual Maintenance Contract has been done for Fire Protection Equipment and Systems installed in the building/ premise under the provisions of the GFP&LSM Act-2013, GFP&LSM Rules-2014, GFP&LSM Regulations-2023 and CGDCR, as amended from time to time.

I/We certify that ______________________(Name of the Agency) is providing Annual Maintenance Contract for Fire protection equipment and systems installed in the building or premise for a period of one year with effective from __________ (start date of agreement) till _____________(end date of agreement).

I/We .................. (Name of the owner/ occupier/ builder/ developer) confirm that all the Fire Protection Equipment & Systems installed are well maintained and in operational condition in the building/ premise as mentioned below: -

Postal Address:

TP Number: FP Number:

Survey Number: Village Name:

Name of Block(s):

Place. :

Date. :

(Signature)

Name and address of the

Owner/ occupier/ builder/ developer

[Note: For each building a separate certificate is necessary]

 

ANNEXURE 15

SELF-CERTIFICATION FOR ELECTRICAL INSTALLATIONS

(See Regulation 2.3)

Self-certification by owner / occupier / builder / developer regarding safe electrical installations inside building or premise

 

CERTIFICATE

I / We hereby certify that all the electrical installation inside the building or premise is conforming to the Central Electricity Authority (Measures relating to Safety & Electricity Supply) Regulation, 2010 and subsequent amendments for the below mentioned building or premises: -

Place:

Date:

(Signature)

Name of owner / occupier /

builder / developer

Mobile No.

(Signature)

Name of Chartered Electrical

Safety Engineer* / Electrical Inspector

Mobile No.

* Chartered Electrical Safety Engineer related provisions to come into force as and when notified by the Gujarat Government. Till then, this may be left blank and the certificate should be self-certified by the owner occupier.

[Note: For each building a separate certificate is necessary]