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thereunder, is hereby repealed.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such repeal, anything done or any action taken under the repealed regulations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certificate may be issued as per the repealed regulations, if fire safety plan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
|
Occupancy Main Type |
Occupancy Sub-Type |
Sr. |
Building Categories |
Form Code (FSPA) |
Form Code (FSCA) |
Form Code (FSCR)
|
|
1 |
2 |
3 |
4 |
5 |
6 |
7
|
|
Residential
& |
Dormitories,
Flats, Hostels & |
1 |
15 m and
above |
C1R1-P |
C1R1-C |
C1R1-R
|
|
Lodging |
Apartment
Houses etc. |
|
but not
exceeding |
|
|
|
|
|
(A-3)
& (A-4) |
|
35 m in
height |
|
|
|
|
|
|
2 |
Above 35 m
but |
C1R2-P |
C1R2-C |
C1R2-R
|
|
|
|
|
not
exceeding 45 |
|
|
|
|
|
|
|
m in
height |
|
|
|
|
|
|
3 |
Above 45 m
but |
C1R3-P |
C1R3-C |
C1R3-R
|
|
|
|
|
not
exceeding 60 |
|
|
|
|
|
|
|
m in
height |
|
|
|
|
|
|
4 |
Above 60 m
but |
C1R4-P |
C1R4-C |
C1R4-R
|
|
|
|
|
less than
100 m in |
|
|
|
|
|
|
|
height |
|
|
|
|
|
Hotels
& Guest Houses etc. |
5 |
Less than
15 m in |
C1R5-P |
C1R5-C |
C1R5-R
|
|
|
(Below 5
star) (A-5) |
|
height |
|
|
|
|
|
|
|
Floor area |
|
|
|
|
|
|
|
exceeding
500 m2 |
|
|
|
|
|
|
|
but not
more than |
|
|
|
|
|
|
|
1000 m2 on
any of |
|
|
|
|
|
|
|
the floor |
|
|
|
|
|
|
6 |
Less than
15 m in |
C1R6-P |
C1R6-C |
C1R6-R
|
|
|
|
|
height |
|
|
|
|
|
|
|
Floor area |
|
|
|
|
|
|
|
exceeding
1000 m2 |
|
|
|
|
|
|
|
on any of
the floor |
|
|
|
|
|
|
7 |
15 m and
above |
C1R7-P |
C1R7-C |
C1R7-R
|
|
|
|
|
but not
exceeding |
|
|
|
|
|
|
|
30 m in
height |
|
|
|
|
|
|
8 |
Above 30 m
but |
C1R8-P |
C1R8-C |
C1R8-R
|
|
|
|
|
less than
100 m in |
|
|
|
|
|
|
|
height |
|
|
|
|
|
Hotels 5
Star and Above |
9 |
5 Star and
above |
C1R9-P |
C1R9-C |
C1R9-R
|
|
|
(A-6) |
|
hotels,
resorts etc. |
|
|
|
|
Educational
Institute (Non- Residential part) |
Schools
(Non-Residential) (B-1) |
10 |
More than
9 m but less than 15 m in height or Floor area more than 500 m2 on any one or
more floors |
C2ED1-P |
C2ED1-C |
C2ED1-R
|
|
Other
Educational and Training Institutions |
11 |
15 m and
above but not exceeding 24 m in height |
C2ED2-P |
C2ED2-C |
C2ED2-R
|
|
|
12 |
Above 24 m
but not exceeding 30 m in height |
C2ED3-P |
C2ED3-C |
C2ED3-R
|
||
|
Institutional |
Hospitals,
Sanatoria and Nursing |
13 |
Less than
15 m in |
C3I1-P |
C3I1-C |
C3I1-R
|
|
(Hospital, |
Homes
(C-1) |
|
height |
|
|
|
|
Correctional |
|
|
Plot area
upto |
|
|
|
|
Facility,
Care |
|
|
1000 m2 |
|
|
|
|
Centers
etc.) |
|
|
And Floor
area |
|
|
|
|
|
|
|
more than
500 m2 |
|
|
|
|
|
|
|
on any one
or more |
|
|
|
|
|
|
|
floors
(upto ground |
|
|
|
|
|
|
|
plus one
storey |
|
|
|
|
|
|
|
with beds) |
|
|
|
|
|
|
14 |
Less than
15 m in |
C3I2-P |
C3I2-C |
C3I2-R
|
|
|
|
|
height |
|
|
|
|
|
|
|
Plot area
upto |
|
|
|
|
|
|
|
1000 m2 |
|
|
|
|
|
|
|
(Ground
plus two |
|
|
|
|
|
|
|
or more
storey |
|
|
|
|
|
|
|
with beds) |
|
|
|
|
|
|
15 |
Less than
15 min |
C3I3-P |
C3I3-C |
C3I3-R
|
|
|
|
|
height
with plot |
|
|
|
|
|
|
|
area more
than |
|
|
|
|
|
|
|
1000 m2 |
|
|
|
|
|
|
16 |
15 m and
above |
C3I4-P |
C3I4-C |
C3I4-R
|
|
|
|
|
but less
than 24 m |
|
|
|
|
|
|
|
in height |
|
|
|
|
|
|
17 |
Above 24 m
and |
C3I5-P |
C3I5-C |
C3I5-R
|
|
|
|
|
not
exceeding 45 |
|
|
|
|
|
|
|
m in height |
|
|
|
|
|
Custodial
(C-2), Penal & Mental |
18 |
Less than
10 m in |
C3I6-P |
C3I6-C |
C3I6-R
|
|
|
(C-3) |
|
height
(upto 300 |
|
|
|
|
|
|
|
persons) |
|
|
|
|
|
|
19 |
Less than
10 m in |
C3I7-P |
C3I7-C |
C3I7-R
|
|
|
|
|
height
(more than |
|
|
|
|
|
|
|
300
persons) |
|
|
|
|
|
|
20 |
10 m and
above |
C3I8-P |
C3I8-C |
C3I8-R
|
|
|
|
|
but not
exceeding |
|
|
|
|
|
|
|
15 m in
height |
|
|
|
|
|
|
21 |
15 m and
above but not exceeding 24 m in height |
C3I9-P |
C3I9-C |
C3I9-R
|
|
22 |
24 m and
above but not exceeding 30 m in height |
C3I10-P |
C3I10-C |
C3I10-R
|
||
|
Assembly
(Permanent Structures like - Cinema Halls, Party Plot, Stadium, Shopping
Malls, Stations etc.) |
Cinema,
Multiplexes, Concert Halls, Studios |
23 |
Less than
10 m in height |
C4A1-P |
C4A1-C |
C4A1-R
|
|
24 |
Less than
10 m in height |
C4A2-P |
C4A2-C |
C4A2-R
|
||
|
25 |
Above 10 m
but not exceeding 15 m in height |
C4A3-P |
C4A3-C |
C4A3-R
|
||
|
26 |
Above 15 m
but not exceeding 24 m in height |
C4A4-P |
C4A4-C |
C4A4-R
|
||
|
27 |
Above 24 m
but not exceeding 30 m in height |
C4A5-P |
C4A5-C |
C4A5-R
|
||
|
Shopping
Malls (D-6) |
28 |
Shopping
Malls |
C4A6-P |
C4A6-C |
C4A6-R
|
|
|
Metro
& Mass Transport Systems (D-7) |
29 |
Underground
& Elevated Mass Rapid Transit system |
C4A7-P |
C4A7-C |
C4A7-R
|
|
|
Business
& Offices |
Business
(E-1 to E-5) - These buildings include Offices, banks, professional
establishments (E- 1), outpatient clinics, research establishments, libraries
and test houses (E-2), Electronic data processing centres, computer
installations, IT parks (E-3), Telephone exchanges (E-4), Broadcasting
stations, T.V. stations and ATC towers |
30 |
Above 15 m
but not exceeding 24 m in height or Floor area more than 500 m2 on any one or
more floors |
C5B1-P |
C5B1-C |
C5B1-R
|
|
31 |
Above 24 m
but not exceeding 30 m in height |
C5B2-P |
C5B2-C |
C5B2-R
|
||
|
32 |
Above 30 m
but less than 100 m in height |
C5B3-P |
C5B3-C |
C5B3-R
|
||
|
Mercantile
& Shops |
Mercantile
Buildings including Super Store, Super Market, Department Store, Wholesale
Market buildings etc. |
33 |
Less than
15 m in height and Ground storey + one, having total floor area > 500 m2 |
C6M1-P |
C6M1-C |
C6M1-R
|
|
|
markets
having floor area < 500 m2 (F-1) and floor |
34 |
Above 15 m
but not exceeding 24 m in height |
C6M2-P |
C6M2-C |
C6M2-R
|
|
35 |
Above 24 m
but not exceeding 30 m in height |
C6M3-P |
C6M3-C |
C6M3-R
|
||
|
Underground
Shopping Complex (F-3) |
36 |
Underground
Shopping Centre |
C6M4-P |
C6M4-C |
C6M4-R
|
|
|
Storage,
Warehouses, Transport Terminal & Parking |
Storage,
Warehouses & Parking (H) |
37 |
Below 15 m
in height |
C8S1-P |
C8S1-C |
C8S1-R
|
|
38 |
Below 15 m
in height |
C8S2-P |
C8S2-C |
C8S2-R
|
||
|
39 |
Below 15 m
in height |
C8S3-P |
C8S3-C |
C8S3-R
|
||
|
40 |
Multi-level
Car Parking |
C8S4-P |
C8S4-C |
C8S4-R
|
||
|
Hazardous
or Flammable Material Storage &Handling |
Hazardous
or Flammable Material Storage & Handling (J) |
41 |
Upto 15 m
in height |
C9H1-P |
C9H1-C |
C9H1-R
|
|
42 |
Upto 15 m
in height |
C9H2-P |
C9H2-C |
C9H2-R
|
||
|
Mixed Use
Occupancies |
Commercial
Complexes |
43 |
Buildings
above 9 m but not exceeding 15 m in height or Floor area more than 500 m2 on
any one or more floors |
C10MX1-P |
C10MX1-C |
C10MX1-R
|
|
|
|
44 |
Above 15 m
but not exceeding 24 m in height |
C10MX2-P |
C10MX2-C |
C10MX2-R
|
|
45 |
Above 24 m
but not exceeding 30 m in height |
C10MX3-P |
C10MX3-C |
C10MX3-R
|
||
|
46 |
Above 30 m
but less than 100 m in height |
C10MX4-P |
C10MX4-C |
C10MX4-R
|
TABLE 2: Details of Form Code for
referring the checklists and grade of FSO for FSCRe
|
Occupancy / Main Category Type |
Occupancy Sub-Type |
Sr. |
Building Categories |
Form Code (FSCRe) |
Grade of FSOs*
|
|
1 |
2 |
3 |
4 |
5 |
6
|
|
Residential
& Lodging |
Apartments
(Residential) |
1 |
Building
Height>15m but less than 25m |
C1R1-Re |
G, A, S
|
|
2 |
Building
Height>25m but less than 45m |
C1R2-Re |
A, S
|
||
|
3 |
Building
Height>45m |
C1R3-Re |
S
|
||
|
Dharamshala |
4 |
Building
Height>15m |
C1R4-Re |
A, S
|
|
|
Hostel |
5 |
Irrespective
of area and height |
C1R5-Re |
G, A, S
|
|
|
Hotel,
Motel |
6 |
Building
height<12m, or upto total 30 rooms, or |
C1R6-Re |
G, A, S
|
|
|
7 |
Building
height>12m, or more than total 30 rooms, or |
C1R7-Re |
A, S
|
||
|
Starred
Hotels |
8 |
Upto 4
Starred Hotels |
C1R8-Re |
A, S
|
|
|
9 |
5 Starred
Hotels |
C1R9-Re |
S
|
||
|
Educational
Institute (Non- Residential part) |
Educational
(School/College) |
10 |
Building
Height >9m but upto 15m |
C2ED1-Re |
G, A , S
|
|
11 |
Building
Height >15m but less than 30m |
C2ED2-Re |
A, S
|
||
|
Preschool |
12 |
Building
Height >9m |
C2ED3-Re |
G, A , S
|
|
|
Coaching
Class |
13 |
Building
Height >9m |
C2ED4-Re |
G, A , S
|
|
|
Training
centre |
14 |
Building
Height >9m |
C2ED5-Re |
G, A , S
|
|
|
Institutional
(Hospital, Correctional Facility, Care Centers etc.) |
Institutional
(Mental, Penal Institutions) |
15 |
Building
Height upto 15m |
C3I1-Re |
G, A , S
|
|
16 |
Building
Height>15m |
C3I2-Re |
A, S
|
||
|
Health
(Hospitals) |
17 |
Building
Height<15m |
C3I3-Re |
G, A , S
|
|
|
18 |
Building
Height<15m |
C3I4-Re |
G, A , S
|
||
|
19 |
Building
Height>15m and upto24m |
C3I5-Re |
A, S
|
||
|
20 |
Building
Height> 24m |
C3I6-Re |
S
|
||
|
Assembly
(Permanent Structures like - Cinema Halls, Banquet Halls, Stadium, etc.) |
Restaurant |
21 |
Irrespective
of area and height |
C4A1-Re |
G, A , S
|
|
Fitness
centre |
22 |
Irrespective
of area and height |
C4A2-Re |
G, A , S
|
|
|
Community
hall |
23 |
Irrespective
of area and height |
C4A3-Re |
G, A , S
|
|
|
Banquet
hall |
24 |
Irrespective
of area and height |
C4A4-Re |
G, A , S
|
|
|
Town hall |
25 |
Irrespective
of area and height |
C4A5-Re |
A, S
|
|
|
Auditorium |
26 |
Irrespective
of area and height |
C4A6-Re |
A, S
|
|
|
Convention
centre |
27 |
Irrespective
of area and height |
C4A7-Re |
A, S
|
|
|
Planetarium |
28 |
Irrespective
of area and height |
C4A8-Re |
A, S
|
|
|
Stadium |
29 |
Irrespective
of area and height |
C4A9-Re |
A, S
|
|
|
Museum |
30 |
Irrespective
of area and height |
C4A10-Re |
A, S
|
|
|
Exhibition
hall |
31 |
Irrespective
of area and height |
C4A11-Re |
A, S
|
|
|
Theatre |
32 |
Irrespective
of area and height |
C4A12-Re |
A, S
|
|
|
Cinema |
33 |
Irrespective
of area and height |
C4A13-Re |
A, S
|
|
|
Multiplex |
34 |
Irrespective
of area and height |
C4A14-Re |
A, S
|
|
|
Drive in
Cinema |
35 |
Irrespective
of area and height |
C4A15-Re |
A, S
|
|
|
Business
& Offices |
Mixed use
or Business |
36 |
Building
Height>15m or more than G+4 |
C5B1-Re |
A, S
|
|
Corporate
offices |
37 |
Building
height>9m or more than G+2 |
C5B2-Re |
A, S
|
|
|
Call
centre |
38 |
Irrespective
of area and height |
C5B3-Re |
A, S
|
|
|
Mercantile
& Shops |
Mercantile |
39 |
Building
height>9m or more than G+2 |
C6M1-Re |
G, A, S
|
|
Shopping
centre |
40 |
Building
height>9m or more than G+2 |
C6M2-Re |
A, S
|
|
|
Wholesale
market |
41 |
Built up
area>250 m2 |
C6M3-Re |
A, S
|
|
|
Storage,
Warehouses & parking |
Storage
Building |
42 |
Built up area>250
m2 |
C8S1-Re |
S
|
|
Hazardous
or Flammable Material Storage & handling |
Hazardous
or Flammable Material Storage & handling |
43 |
Built up
area>100 m2 |
C9H1-Re |
S
|
|
Religious
Buildings |
Religious
building (Temple, Mosque, Gurudwara, Church, etc.) |
44 |
Built up
area>250 m2 |
C10RG1-Re |
G, A, S
|
|
Fuel
Dispensing Facilities |
Petrol/Diesel/CNG
dispensing pump |
45 |
Irrespective
of area and height |
C11FD1-Re |
A, S
|
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
|
A |
Delay in submitting |
|
||
|
Annual
declaration* (In Rs.) |
Bi-annual declaration cum inspection
Report**
|
Fire
Safety Certificate Renewal (In Rs.) |
Remarks
|
|
|
1 |
2 |
3 |
4 |
5
|
|
|
N × (100%
of FSPA Fee) |
N × (100%
of FSCR Fee) |
N × (25%
of FSCA Fee) |
N=No. of
blocks of 90 days
|
|
B |
Fresh
application for issuance of FSCA after it is cancelled / rejected by RFO/CFO |
|||
|
|
25% of FSCA Fee |
|
||
|
*Annual
declaration is the declaration to be given by Licensed agency/ owner/
occupier after the issue of Fire Safety Certificate every year till the end
of its validity. **Bi-annual
declaration is the declaration to be given by fire safety officer/ owner/
occupier after the renewal of Fire Safety Certificate every six month till
the end of its validity. Note:
Please refer Annexure 8 for FSPA, FSCR and FSCA fees. |
||||
|
Illustration:
If an
owner/occupier delay making an application for renewal by 208 days, then he
or she has to pay 3 times of (25% of FSCA fee) as 208 days = 90+90+28 days |
||||
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
|
Type of
Occupancy |
Width of
Internal stair in mts
|
|
Residential
building, Hotel building, educational building, Institutional buildings,
(i.e., hospital), Mercantile, business, storage industrial, hazardous,
buildings.) |
|
|
Height
upto 25m |
1.2
|
|
Heights>
25m |
2.0
|
|
Assembly
buildings |
2.0
|
|
Note: -
|
|
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:
|
Requirements |
|
|
Minimum
Gross Operational weight |
30 Tonne
|
|
Minimum
Overhead Clearance |
4.5 mt
|
|
Minimum
Width of Fire Appliance Accessway |
3.5 mt
|
|
Minimum
Width of Perimeter Vehicular Access for Large Isolated Building. |
6.0 mt
|
|
Minimum
Lateral Clearance |
2.0 mt
|
|
Hardstanding. |
6.0mwidex15.0mlong
|
|
Minimum
Turning Circle Kerb /Kerb |
24.0 mt
|
|
Minimum
Turning Circle Wall /Wall |
28.0 mt
|
|
Maximum
Dead-end |
45.0 mt
|
|
Maximum
Gradient |
1:15
|
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)
|
|
Checklists
to be attached with application for - |
ANNEXURE Nos.
|
|
A |
Fire
Safety Plan Approval (FSPA) |
7.1 to 7.46
|
|
B |
Fire
Safety Certificate Approval (FSCA) |
7.47 to 7.92
|
|
C |
Fire
Safety Certificate Renewal (FSCR) |
7.93 to 7.138
|
|
D |
Fire
Safety Certificate Renewal (FSCRe) for existing buildings/premises |
7.139 to 7.183
|
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.)
|
Occupancy / Main Category Type |
Occupancy Sub-Type |
Common Names/ Terms Used/Description |
Sub-Category for which Fire Safety
Certificate is mandatorily required |
Application fee for |
Checklist Form Code
|
|
||
|
FSPA |
FSCA |
FSCR |
|
|||||
|
2 |
3 |
4 |
5 |
6 |
7 |
8
|
|
|
|
Residential
& |
Dormitories, |
Flats,
Apartment Blocks, |
15 m and
above |
1000 |
10 |
1000 |
C1R1
|
|
|
Lodging |
Flats,
Hostels & |
Residential
Towers, |
but not
exceeding |
|
|
|
|
|
|
|
Apartment |
Dormitories,
Chawls, |
35 m in
height |
|
|
|
|
|
|
|
Houses
etc. |
Military
or Non-military Barracks, PG Accommodation, Hostels of |
|
|
|
|
|
|
|
Above 35 m
but not exceeding 45 m in height |
2500 |
12 |
2500 |
C1R2
|
||||
|
|
|
Institutes
and similar accommodations etc. |
||||||
|
5000 |
15 |
5000 |
C1R3
|
|
||||
|
|
|
|
m in
height |
|
|
|
|
|
|
|
|
|
Above 60 m
in |
7000 |
20 |
7000 |
C1R4
|
|
|
|
|
|
height |
|
|
|
|
|
|
|
Hotels
& Guest |
Hotels
(Below 5 star), |
Less than
15 m in |
1500 |
15 |
1500 |
C1R5
|
|
|
|
Houses
etc. |
Motels,
Guest Houses, |
height
Floor area |
|
|
|
|
|
|
|
(Below 5
star) |
Dharamshala,
Resorts and |
exceeding
500 m2 |
|
|
|
|
|
|
|
|
similar
lodging structures and |
but not
more than |
|
|
|
|
|
|
|
|
buildings |
1000 m2 on
any |
|
|
|
|
|
|
|
|
|
of the
floor |
|
|
|
|
|
|
|
|
|
Less than
15 m in |
2500 |
20 |
2500 |
C1R6
|
|
|
|
|
|
height
Floor area |
|
|
|
|
|
|
|
|
|
exceeding
1000 |
|
|
|
|
|
|
|
|
|
m2 on any
of the |
|
|
|
|
|
|
|
|
|
floor |
|
|
|
|
|
|
|
|
|
15 m and
above |
1000 |
10 |
1000 |
C1R7
|
|
|
|
|
|
but not
exceeding |
|
|
|
|
|
|
|
|
|
30 m in
height |
|
|
|
|
|
|
|
|
|
Above 30 m
in |
5000 |
30 |
5000 |
C1R8
|
|
|
|
|
|
height |
|
|
|
|
|
|
|
Hotels (5
star or |
5 Star and
above Hotels and |
All 5 Star
and |
7000 |
50 |
7000 |
C1R9
|
|
|
|
above) |
Resorts |
above
Hotels and |
|
|
|
|
|
|
|
|
|
Resorts |
|
|
|
|
|
|
Educational
Institute (Non- Residential part) |
Schools |
Primary/Secondary
School (Non-Residential), Gurukul (Non-Residential) and similar buildings
(residential blocks of such institutions shall be covered under separate
appropriate category) |
More than
9 m (but less than 15 m) in height irrespective of floor area or Floor area
more than 500 m2 |
1000 |
7 |
1000 |
C2ED1
|
|
|
|
|
|
15 m and
above but not exceeding 24 m in height |
2500 |
10 |
2500 |
C2ED2
|
|
|
Above 24 m
but not exceeding 30 m in height |
5000 |
10 |
5000 |
C2ED3
|
|
|||
|
Other |
College
Building (Non- |
More than
9 m |
1000 |
7 |
1000 |
C2ED1
|
|
|
|
Educational
and |
Residential),
University |
(but less
than 15 |
|
|
|
|
|
|
|
Training |
Building
Blocks (Non- |
m) in
height |
|
|
|
|
|
|
|
Institutions |
Residential
part) Technical |
irrespective
of |
|
|
|
|
|
|
|
(Non- |
Institutes
(Non-Residential |
floor area
or Floor |
|
|
|
|
|
|
|
Residential) |
part),
Polytechnic, ITI etc. |
area more
than |
|
|
|
|
|
|
|
|
(residential
blocks of such |
500 m2 on
any |
|
|
|
|
|
|
|
|
institutions
shall be covered |
one or
more |
|
|
|
|
|
|
|
|
under
separate appropriate |
floors |
|
|
|
|
|
|
|
|
category) |
|
|
|
|
|
|
|
|
15 m and
above |
2500 |
10 |
2500 |
C2ED2
|
|
|||
|
|
|
but not
exceeding |
|
|
|
|
|
|
|
|
|
24 m in
height |
|
|
|
|
|
|
|
|
|
Above 24 m
but |
5000 |
10 |
5000 |
C2ED3
|
|
|
|
|
|
not
exceeding 30 |
|
|
|
|
|
|
|
|
|
m in
height |
|
|
|
|
|
|
|
Institutional
(Hospital, Correctional Facility, Care Centers etc.) |
Hospitals,
Sanatoria & Nursing Homes etc. |
Hospital,
Nursing Homes, Sanatoria, Wellness Centers, Trauma Centres, Children and
Other Specialty |
Less than
15 m in height but with plot area upto 1000 m2 and |
1000 |
7 |
1000 |
C3I1
|
|
|
|
|
(except
pure OPD clinics, |
ground
plus one |
|
|
|
|
|
|
|
|
psychiatric
clinics and |
storey
with beds |
|
|
|
|
|
|
|
|
hospitals
etc. which fall |
or Floor
area |
|
|
|
|
|
|
|
|
under
separate categories) |
more than
500 m2 |
|
|
|
|
|
|
|
|
|
on any one
or |
|
|
|
|
|
|
|
|
|
more
floors |
|
|
|
|
|
|
|
|
|
Less than
15 m in |
1500 |
8 |
1500 |
C3I2
|
|
|
|
|
|
height but
with |
|
|
|
|
|
|
|
|
|
plot area
upto |
|
|
|
|
|
|
|
|
|
1000 m2
having |
|
|
|
|
|
|
|
|
|
Ground
plus two |
|
|
|
|
|
|
|
|
|
or more
storey |
|
|
|
|
|
|
|
|
|
with beds
or Floor |
|
|
|
|
|
|
|
|
|
area more
than |
|
|
|
|
|
|
|
|
|
500 m2 on
any |
|
|
|
|
|
|
|
|
|
one or
more |
|
|
|
|
|
|
|
|
|
floors |
|
|
|
|
|
|
|
|
|
Less than
15 m in |
1000 |
9 |
1000 |
C3I3
|
|
|
height
with plot |
|
|
|
|
|
|||
|
area more
than |
|
|
|
|
|
|||
|
1000 m2 |
|
|
|
|
|
|||
|
15 m and
above |
2500 |
10 |
2500 |
C3I4
|
|
|||
|
but less
than 24 m |
|
|
|
|
|
|||
|
in height |
|
|
|
|
|
|||
|
Above 24 m
and |
5000 |
15 |
5000 |
C3I5
|
|
|||
|
not
exceeding 45 |
|
|
|
|
|
|||
|
m in
height |
|
|
|
|
|
|||
|
Custodial |
Old-Age
Homes, Senior |
Less than
10 m in |
1000 |
7 |
1000 |
C3I6
|
|
|
|
|
Citizen
Residences, |
height and
having |
|
|
|
|
|
|
|
|
Orphanages,
Convalescent |
capacity
upto 300 |
|
|
|
|
|
|
|
|
Homes,
Correctional Homes |
persons |
|
|
|
|
|
|
|
|
etc. |
|
|
|
|
|
|
|
|
Less than
10 m in |
1000 |
7 |
1000 |
C3I7
|
|
|||
|
|
|
height and
having |
|
|
|
|
|
|
|
|
|
capacity
more |
|
|
|
|
|
|
|
|
|
than 300
persons |
|
|
|
|
|
|
|
|
|
10 m and
above |
2500 |
8 |
2500 |
C3I8
|
|
|
|
|
|
but not
exceeding |
|
|
|
|
|
|
|
|
|
15 m in
height |
|
|
|
|
|
|
|
|
|
15 m and
above |
3000 |
10 |
3000 |
C3I9
|
|
|
|
|
|
but not
exceeding |
|
|
|
|
|
|
|
|
|
24 m in
height |
|
|
|
|
|
|
|
|
|
24 m and
above |
5000 |
15 |
5000 |
C3I10
|
|
|
|
|
|
but not
exceeding |
|
|
|
|
|
|
|
|
|
30 m in
height |
|
|
|
|
|
|
|
Penal
& Mental Facilities etc. |
Prisons,
Jails, Detention Homes, Juvenile Homes, Mental Hospital, Psychiatric
Hospitals etc. |
Less than
10 m in height and having capacity upto 300 persons |
1000 |
7 |
1000 |
C3I6
|
|
|
|
|
|
Less than
10 m in height and having |
1000 |
7 |
1000 |
C3I7
|
|
|
|
|
|
capacity
more |
|
|
|
|
|
|
|
|
|
than 300
persons |
|
|
|
|
|
|
|
|
|
10 m and
above but not exceeding |
2500 |
8 |
2500 |
C3I8
|
|
|
|
|
|
15 m in
height |
|
|
|
|
|
|
|
|
|
15 m and
above but not exceeding |
3000 |
10 |
3000 |
C3I9
|
|
|
|
|
|
24 m in
height |
|
|
|
|
|
|
|
|
|
24 m and
above but not exceeding |
5000 |
15 |
5000 |
C3I10
|
|
|
|
|
|
30 m in
height |
|
|
|
|
|
|
|
Assembly
(Permanent |
Cinema ,
Multiplexes, Concert Halls, Studios (with audience facility), Auditoriums,
Theatres etc. |
Cinema ,
Multiplexes, Concert Halls, Studios (with audience facility), Auditoriums,
Theatres, Court Rooms, Lecture Halls, Town Halls etc. |
Less than
10 m in height |
1000 |
8 |
1000 |
C4A1
|
|
|
Structures
like |
(from 50
upto 300 persons) |
|
|
|
|
|
||
|
Halls,
Party |
Less than
10 m in |
1500 |
9 |
1500 |
C4A2
|
|
||
|
Malls,
Stations etc.) |
|
|
|
|
|
|
||
|
Above 10 m
but not exceeding 15 m in height, irrespective of capacity |
2500 |
12 |
2500 |
C4A3
|
|
|||
|
|
Above 15 m
but not exceeding 24 m in height, irrespective of capacity |
3000 |
15 |
3000 |
C4A4
|
|
||
|
|
Above 24 m
but not exceeding 30 m in height, irrespective of capacity |
5000 |
20 |
5000 |
C4A5
|
|
||
|
|
Party
Plots |
Party
Plots (indoor),Marriage |
Less than
10 m in |
1000 |
8 |
1000 |
C4A1
|
|
|
|
(indoor), |
Halls,
Community Centre, |
height
(from 50 |
|
|
|
|
|
|
|
Marriage
Halls, |
Banquet
Halls, Court Rooms, |
upto 300
persons |
|
|
|
|
|
|
|
Community
Centre, Banquet Halls, Court |
Lecture
Halls, Town Halls etc. |
|
|
|
|
|
|
|
Less than
10 m in height (more than 300 persons) |
1500 |
9 |
1500 |
C4A2
|
|
|||
|
|
Halls,
Town Halls etc. |
|
Above 10 m
but not exceeding 15 |
2500 |
12 |
2500 |
C4A3
|
|
|
|
|
|
m in
height, |
|
|
|
|
|
|
|
|
|
irrespective
of |
|
|
|
|
|
|
|
|
|
capacity |
|
|
|
|
|
|
|
|
|
Above 15 m
but |
3000 |
15 |
3000 |
C4A4
|
|
|
|
|
|
not
exceeding |
|
|
|
|
|
|
|
|
|
24 m in |
|
|
|
|
|
|
|
|
|
height, |
|
|
|
|
|
|
|
|
|
irrespective
of |
|
|
|
|
|
|
|
|
|
capacity |
|
|
|
|
|
|
|
|
|
Above 24 m
but |
5000 |
20 |
5000 |
C4A5
|
|
|
|
|
|
not
exceeding 30 |
|
|
|
|
|
|
|
|
|
m in
height, |
|
|
|
|
|
|
|
|
|
irrespective
of |
|
|
|
|
|
|
|
|
|
capacity |
|
|
|
|
|
|
|
Religious
Structure, Museum, Heritage Monument |
Religious
Structure, Museum, Heritage Monument |
Less than
10 m in height (from 50 |
1000 |
8 |
1000 |
C4A1
|
|
|
Less than
10 m in height (more than 300 persons) |
1500 |
9 |
1500 |
C4A2
|
|
|||
|
Above 10 m
but not exceeding 15 m in height, irrespective of capacity |
2500 |
12 |
2500 |
C4A3
|
|
|||
|
Above 15 m
but not exceeding 24 m in height, irrespective of capacity |
3000 |
15 |
3000 |
C4A4
|
|
|||
|
Above 24 m
but not exceeding 30 m in height, irrespective of capacity |
5000 |
20 |
5000 |
C4A5
|
|
|||
|
Airport
Terminal Buildings, Enclosed Railway Stations, Enclosed Bus Depots, High
Speed Rail Stations, Inter- modal Hubs etc. |
Airport
Terminal Buildings, Enclosed Railway Stations, Enclosed Bus Depots, Rapid
Mass Transit Terminus, Multi-modal Transport Hub, Maglev or High Speed Rail
Stations, Inter-modal Hubs etc. |
Less than
10 m in height (from 50 |
1000 |
8 |
1000 |
C4A1
|
|
|
|
Less than
10 m in height (more than 300 persons) |
1500 |
9 |
1500 |
C4A2
|
|
|||
|
Above 10 m
but not exceeding 15 m in height, irrespective of capacity |
2500 |
12 |
2500 |
C4A3
|
|
|||
|
Above 15 m
but not exceeding 24 m in height, irrespective of capacity |
3000 |
15 |
3000 |
C4A4
|
|
|||
|
Above 24 m
but not exceeding 30 m in height, irrespective of capacity |
5000 |
20 |
5000 |
C4A5
|
|
|||
|
|
Stadium,
Sports Complex, musement Park, Recreational Center etc. |
Stadium,
Sports Complex, Amusement Park, Recreational Center etc. |
Less than
10 m in height (from 50 |
1000 |
8 |
1000 |
C4A1
|
|
|
Less than
10 m in height (more than 300 persons) |
1500 |
9 |
1500 |
C4A2
|
|
|||
|
Above 10 m
but not exceeding 15 m in height, irrespective of capacity |
2500 |
12 |
2500 |
C4A3
|
|
|||
|
Above 15 m
but not exceeding 24 m in height, irrespective of capacity |
3000 |
15 |
3000 |
C4A4
|
|
|||
|
Above 24 m
but not exceeding 30 m in height, irrespective of capacity |
5000 |
20 |
5000 |
C4A5
|
|
|||
|
Shopping
Malls etc. |
Shopping
Malls, Shopping cum Entertainment Complex etc. |
Irrespective
of Area or Height |
5000 |
25 |
5000 |
C4A6
|
|
|
|
Metro
& Mass Transport Systems |
Train/
Metro / Hyperloop / Maglev Transport Systems (Underground & Elevated) |
Irrespective
of Area or Height |
7000 |
25 |
7000 |
C4A7
|
|
|
|
Business
& Offices |
Offices
including Banks, Professional Establishments, Public Offices, Police Stations
etc. |
Offices
including Banks, Professional Establishments, Public Offices, Police Stations
etc. |
Above 15 m
but not exceeding 24 m in height or Floor area more than 500 m2 on any one or
more floors |
1000 |
10 |
1000 |
C5B1
|
|
|
Above 24 m
but not exceeding 30 m in height |
2500 |
15 |
2500 |
C5B2
|
|
|||
|
Above 30 m
in height |
5000 |
20 |
5000 |
C5B3
|
|
|||
|
Outpatient
(OPD) Clinics, Research Establishments, |
Outpatient
(OPD) Clinics, Research Establishments, Libraries, Laboratories and |
Above 15 m
but not exceeding 24 m in height or Floor area more |
1000 |
10 |
1000 |
C5B1
|
|
|
|
|
Libraries,
Laboratories and Test Houses |
Test
Houses |
than 500
m2 on any one or more floors |
|
|
|
|
|
|
Above 24 m
but not exceeding 30 m in height |
2500 |
15 |
2500 |
C5B2
|
|
|||
|
Above 30 m
in height |
5000 |
20 |
5000 |
C5B3
|
|
|||
|
Electronic
Data Centres, Computer Installations, IT parks, Call Centers etc. |
Electronic
Data Processing Centres, Stock Exchanges, IT Parks, Call Centres, etc. |
Above 15 m
but not exceeding 24 m in height or Floor area more than 500 m2 on any one or
more floors |
1000 |
10 |
1000 |
C5B1
|
|
|
|
Above 24 m
but not exceeding 30 m in height |
2500 |
15 |
2500 |
C5B2
|
|
|||
|
Above 30 m
in height |
5000 |
20 |
5000 |
C5B3
|
|
|||
|
Telephone
Exchanges etc. |
Telephone
Exchanges & similar buildings etc. |
Above 15 m
but not exceeding 24 m in height or Floor area more than 500 m2 on any one or
more floors |
1000 |
10 |
1000 |
C5B1
|
|
|
|
Above 24 m
but not exceeding 30 m in height |
2500 |
15 |
2500 |
C5B2
|
|
|||
|
Above 30 m
in height |
5000 |
20 |
5000 |
C5B3
|
|
|||
|
Broadcasting
Stations, TV Stations, Air Traffic Control |
Broadcasting
Stations, TV Stations, Air Traffic Control etc. and similar buildings |
Above 15 m
but not exceeding 24 m in height or Floor area more than 500 m2 on any one or
more floors |
1000 |
10 |
1000 |
C5B1
|
|
|
|
Above 24 m
but not exceeding 30 m in height |
2500 |
15 |
2500 |
C5B2
|
|
|||
|
Above 30 m
in height |
5000 |
20 |
5000 |
C5B3
|
|
|||
|
Mercantile
& Shops |
Mercantile
Buildings including Super Store, Super Market, Department Store, Wholesale
Market buildings etc. |
Super
Store, Super Market, Department Store, Wholesale Market buildings, Large Shopping
Complexes (other than shopping malls and large shopping cum entertainment cum
eating complexes) etc. |
Less than
15 m in height (but having either Ground storey + one, having total floor
area > 500 m2) |
1000 |
10 |
1000 |
C6M1
|
|
|
Above 15 m
but not exceeding 24 m in height |
2500 |
12 |
2500 |
C6M2
|
|
|||
|
Above 24 m
but not exceeding 30 m in height |
5000 |
15 |
5000 |
C6M3
|
|
|||
|
Underground
Shopping Complex |
Underground
shopping centres& similar buildings, etc. |
Irrespective
of area and number of floors |
5000 |
15 |
5000 |
C6M4
|
|
|
|
Storage,
Warehouses, Transport Terminal & Parking |
Storage,
Transport terminal, Warehousing etc. |
Godown,
Warehouse, Storehouse, Depot, Cold Storage, Freight Depots, Transit Sheds,
Truck Terminals, Marine Terminals, Barns, etc. |
Covered
area > 250 sqmtrs (for buildings less than 15 mtrs in height and having
Ground floor only) |
2500 |
10 |
2500 |
C8S1
|
|
|
Covered
area > 250 sqmtrs (for buildings less than 15 mtrs in height and having
Ground + 1 floor only) |
2500 |
15 |
2500 |
C8S2
|
|
|||
|
Covered
area > 250 sqmtrs (for buildings less than 15 mtrs in height and having
more than Ground |
5000 |
20 |
5000 |
C8S3
|
|
|||
|
Multi-level
vehicle parking |
Multi-level
vehicle parking & similar buildings |
All types
of Multi-level Vehicle Parking |
5000 |
20 |
5000 |
C8S4
|
|
|
|
Hazardous
or Flammable Material Storage & |
Hazardous
or flammable material Storage and Handling |
LPG
Cylinder Storage, Hazardous Gas Storage, Flammable Liquid Store, Fireworks
warehouse, |
Single
Storey building |
5000 |
20 |
5000 |
C9H1
|
|
|
More than
one |
7000 |
30 |
7000 |
C9H2
|
|
|||
|
Handling |
|
Explosive
Store/Warehouse, Ammunition Depots, Petrol Pump, Gas Station, Storage &
Handling of Materials such as Acetylene, Hydrogen, Chlorine, Phosgene, Methyl
Oxide, Rocket propellants and similar materials |
floor
building (but should be less than 15 mtrs) |
|
|
|
|
|
|
Mixed Use
Occupancies |
Mixed Use
(Buildings having more than one type of occupancy like - residential,
commercial, business or mercantile) |
Commercial
Centres (Business cum Mercantile), Residential cum Commercial building,
Residential cum Business buildings etc.. |
Buildings
above 9 m in height (or above Ground plus two floors) or Floor area more than
500 m2 on any one or more floors |
2500 |
10 |
2500 |
C10MX1
|
|
|
Above 15 m
but not exceeding 24 m in height |
2500 |
10 |
2500 |
C10MX2
|
|
|||
|
Above 24 m
but not exceeding 30 m in height |
5000 |
20 |
5000 |
C10MX3
|
|
|||
|
Above 30 m
in height |
5000 |
20 |
5000 |
C10MX4
|
|
|||
|
Temporary
Structures |
Tents,
Circus, Events, Exhibitions, Religious Gatherings, Political and Social
Gatherings, Trade Show, Camps, Shelters etc. |
Tents,
Circus, Events, Exhibitions, Religious Gatherings, Political and Social
Gatherings, Trade Show, Camps, Shelters etc. |
|
NA |
2,000 |
NA |
Annex 10,
GFP&LSM- 2023
|
|
ANNEXURE 9
APPLICATION FEES FOR FSCRe
(See Regulation 10)
(Requisite fees shall be as may be
prescribed by the Government from time to time.)
|
Occupancy/ Main Category Type |
Occupancy Sub- Type |
Sr. |
Building Categories |
Application Fee |
Checklist Form Code
|
|
1 |
2 |
3 |
4 |
5 |
6
|
|
Residential
& Lodging |
Apartments
(Residential) |
1 |
Building
Height>15m but less than 25m |
1000 |
C1R1-Re
|
|
2 |
Building
Height>25m but less than 45m |
2500 |
C1R2-Re
|
||
|
3 |
Building
Height>45m |
5000 |
C1R3-Re
|
||
|
Dharamshala |
4 |
Building
Height>15m |
2500 |
C1R4-Re
|
|
|
Hostel |
5 |
Irrespective
of area and height |
2500 |
C1R5-Re
|
|
|
Hotel,
Motel |
6 |
Building
height<12m (upto total 30 rooms or not exceeding 300 m2 on each floor) |
2500 |
C1R6-Re
|
|
|
7 |
Building
height>12m (more than total 30 rooms or exceeding 300 m2 on any one
floor). |
5000 |
C1R7-Re
|
||
|
Starred
Hotels |
8 |
Upto4
Starred Hotels |
2500 |
C1R8-Re
|
|
|
9 |
5 Starred
and above Hotels |
5000 |
C1R9-Re
|
||
|
Educational
Institute (Non-Residential part) |
Educational
(School/College) |
10 |
Building
Height >9m but upto 15m |
1000 |
C2ED1-Re
|
|
11 |
Building
Height >15m but less than 30m |
2500 |
C2ED2-Re
|
||
|
Preschool |
12 |
Building
Height >9m |
1000 |
C2ED3-Re
|
|
|
Coaching
Class |
13 |
Building
Height >9m |
2500 |
C2ED4-Re
|
|
|
Training
centre |
14 |
Building
Height >9m |
2500 |
C2ED5-Re
|
|
|
Institutional
(Hospital, CorrectionalFacility, Care Centers etc.) |
Institutional
(Mental, Penal Institutions) |
15 |
Building
Height upto 15m |
1000 |
C3I1-Re
|
|
16 |
Building
Height>15m |
2500 |
C3I2-Re
|
||
|
Health
(Hospitals) |
17 |
Building
Height<15m (with plot area upto 1000 m2) |
1000 |
C3I3-Re
|
|
|
18 |
Building Height<15m
(with plot area more than 1000 m2) |
2500 |
C3I4-Re
|
||
|
19 |
Building
Height>15m (upto 24m) |
5000 |
C3I5-Re
|
||
|
20 |
Building
Height> 24m |
5000 |
C3I6-Re
|
||
|
Assembly
(Permanent |
Restaurant |
21 |
Irrespective
of area and height |
2500 |
C4A1-Re
|
|
Fitness
centre |
22 |
Irrespective
of area and height |
2500 |
C4A2-Re
|
|
|
Structures
like - Cinema Halls, Banquet Halls, Stadium, etc.) |
Community
hall |
23 |
Irrespective
of area and height |
2500 |
C4A3-Re
|
|
Banquet
hall |
24 |
Irrespective
of area and height |
2500 |
C4A4-Re
|
|
|
Town hall |
25 |
Irrespective
of area and height |
5000 |
C4A5-Re
|
|
|
Auditorium |
26 |
Irrespective
of area and height |
5000 |
C4A6-Re
|
|
|
Convention
centre |
27 |
Irrespective
of area and height |
5000 |
C4A7-Re
|
|
|
Planetarium |
28 |
Irrespective
of area and height |
5000 |
C4A8-Re
|
|
|
Stadium |
29 |
Irrespective
of area and height |
5000 |
C4A9-Re
|
|
|
Museum |
30 |
Irrespective
of area and height |
2500 |
C4A10-Re
|
|
|
Exhibition
hall |
31 |
Irrespective
of area and height |
5000 |
C4A11-Re
|
|
|
Theatre |
32 |
Irrespective
of area and height |
5000 |
C4A12-Re
|
|
|
Cinema |
33 |
Irrespective
of area and height |
5000 |
C4A13-Re
|
|
|
Multiplex |
34 |
Irrespective
of area and height |
5000 |
C4A14-Re
|
|
|
Drive in
Cinema |
35 |
Irrespective
of area and height |
5000 |
C4A15-Re
|
|
|
Business
& Offices |
Mixed use
or Business |
36 |
Building
Height>15m or G+4 |
2500 |
C5B1-Re
|
|
Corporate
offices |
37 |
Building
height>9m or G+2 |
2500 |
C5B2-Re
|
|
|
Call
centre |
38 |
Irrespective
of area and height |
2500 |
C5B3-Re
|
|
|
Mercantile
& Shops |
Mercantile |
39 |
Building
height>9m or G+2 |
2500 |
C6M1-Re
|
|
Shopping
centre |
40 |
Building
height>9m or G+2 |
5000 |
C6M2-Re
|
|
|
Wholesale
market |
41 |
Built up
area>250 sqm |
2500 |
C6M3-Re
|
|
|
Storage,
Warehouses & parking |
Storage
Building |
42 |
Built up
area>250 sqm |
5000 |
C8S1-Re
|
|
Hazardous
or Flammable Material Storage & handling |
Hazardous
or Flammable Material Storage & handling |
43 |
Built up
area>100 sqm |
5000 |
C9H1-Re
|
|
Religious Buildings |
Religious building
(Temple, Mosque, gurudwara, Church, etc.) |
44 |
Built up
area>250sqm |
1000 |
C10RG1-Re
|
|
Fuel
Dispensing Facilities |
Petrol/Diesel/CNG
dispensing pump |
45 |
Irrespective
of area and height |
5000 |
C11FD1-Re
|
ANNEXURE 10
DECLARATION CUM CHECKLIST - FIRE
SAFETY PERMISSION FOR TEMPORARY STRUCTURE (PANDAL)
(See Regulation 13.2)
|
|
Fire Safety Declaration No |
|
|
|
Fire Region |
|
|
|
|
|
Input by Applicant |
Instructions / Explanation for Applicant
|
|
|
A.
Applicant Details |
|||
|
A1 |
Name of
Pandal Owner/ Erector |
Free Text |
Provide
Required Information
|
|
A2 |
Mobile
Number of Pandal Owner/ Erector |
Free Text |
|
|
Alternative
Mobile Number of Pandal Owner/ Erector |
Free Text |
||
|
Email ID |
Free Text |
||
|
Alternative
Email ID |
Free Text |
||
|
Registered
Office Address |
Free Text |
||
|
B.
Site/Location Details |
|||
|
B1 |
City /
Town / Village |
Free Text |
Provide
Required Information
|
|
B2 |
Zone |
Free Text |
|
|
Ward |
Free Text |
||
|
Postal Address |
Free Text |
||
|
Pincode |
Free Text |
||
|
Lat / Long |
Free Text |
||
|
Taluka |
Free Text |
||
|
Dist Name |
Free Text |
||
|
Nearby
Permanent Landmark |
Free Text |
||
|
C1 |
Use of
Pandal |
Free Text |
Entertainment/
Religious/ Social Gathering
|
|
C2 |
Size of
Pandal |
Mtr x Mtr |
Provide
dimensions
|
|
C3 |
Approach
to proposed structure - width of
the main road and - width of
connecting roads ( if any) |
Meters |
Provide
dimensions
|
|
C4 |
Start Date
(for use of Pandal) |
DD/MM/YYYY |
State Date
from when use will start
|
|
C5 |
End Date
(for use of Pandal) |
DD/MM/YYYY |
State Date
when use will end
|
|
|
|||
|
Fire
Prevention, Life Safety & Fire Protection Measures |
|||
|
D1 |
Height
&Location |
||
|
D1.1 |
Minimum
height of the ceiling of the temporary structure and pandal is not less than
3.00 meters. |
Yes/ No |
Ensure
requirements are met and provide confirmation
|
|
D1.2 |
Structure
is not erected under any live electrical line.
|
Yes/ No |
|
|
D2 |
Means of
Access |
||
|
D2.1 |
Pandal is
approachable and the gate provided has a clear opening of 5 m.
|
Yes/ No |
Ensure
requirements are met and provide confirmation
|
|
D2.2 |
No part of
temporary structures is more than 45 m away from the motorable road |
Yes/ No |
|
|
Exits |
|||
|
D3.1 |
Adequate
number of exits have been provided for the calculated capacity of the pandal.
Minimum two exits to be provided |
Yes/ No |
Ensure
requirements are met and provide confirmation
|
|
D3.2 |
4.5mts
margins is kept on all sides. Minimum width of the exits of the temporary
structure and pandal is 2.5 mts, and located at extremities from each other. |
Yes/ No |
|
|
Line of
travel from any seat to exit is not greater than 15 mt. |
Yes/ No |
||
|
All the
space used in and outside the public gathering place is flat surface and
entry/exit have a leveled surface without obstruction. |
Yes/ No |
||
|
All Exit
signs are clearly indicated with Emergency Exit Signs (in local language) |
Yes/ No |
||
|
Electrical
Arrangements |
|||
|
D4.1 |
Temporary
lighting has been installed by a Licensed Contractor. |
Yes/ No |
Ensure
requirements are met and provide confirmation
|
|
D4.2 |
Electrical
wires pass through PVC conduits and are not in contact with any flammable
material. No loose wiring is used and all ends are properly taped and
insulated. |
Yes/ No |
|
|
Big lights
(halogen/halides) are at least 60 cms away from the rides or any metal
structure temporarily constructed. |
Yes/ No |
||
|
Heavy
cable connections are connected by ceramic connectors and then insulated
along with the fuses. Power control switches, MCB or ELCB are installed for
each circuit. |
Yes/ No |
||
|
Light
fittings and lamps installed are not in contact with cloth or any other
flammable material. |
Yes/ No |
||
|
Standby
generators of appropriate capacities have been kept ready at the site in case
of pandal having size more than 500 sq.mt |
Yes/ No |
||
|
Fire
Prevention |
|||
|
D5.1 |
Temporary
structure (pandal) is made from fire resistant material |
Yes/ No |
Ensure
requirements are met and provide confirmation
|
|
D5.2 |
No
combustible material like wood shavings, straw, highly inflammable and
explosive chemicals and similar materials are stored in the vicinity or
inside the temporary structure and pandal. |
Yes/ No |
|
|
No
fireworks display with open flames of any kind is being used in temporary
structure and pandal. |
Yes/ No |
||
|
Kitchens
are constructed 15 meters away from the temporary structure or pandal and are
built using tin sheets. |
Yes/ No |
||
|
Fire Fighting |
|||
|
D6.1 |
A 200
liter water barrel along with water buckets/sand buckets is placed not more
than 50 mts distance. |
Yes/ No |
Ensure
requirements are met and provide confirmation
|
|
D6.2 |
Water
type, Dry chemical powder and C02 type fire extinguishers are placed in
required numbers at strategic locations. |
Yes/ No |
|
|
Name of
the Person and his mobile number who is responsible for organizing evacuation
and carry out firefighting during emergencies and informing the Fire Service |
Free Text
Name: Mobile : |
||
|
Names of
other Trained Fire Fighting Staff |
1.
3. |
||
|
Every
security guard and other supporting staff provided with a suitable torch for
use during dark hours of operation. |
Yes/ No |
||
|
Other/
Attachments |
|||
|
D7.1 |
All
requirements related to fire prevention, life safety and fire protection as
stated in GFP&LSM Regulations, 2023 and IS:8758 including Central Electricity
Authority (measures relating to safety and electric supply) Regulations, 2010
have been complied with. |
Yes/ No |
Please
read the requirements stated in referenced regulations and IS code of
practice and provide confirmation.
|
|
D7.2 |
If purpose
of temporary structure is to attract public gathering such as Circus, etc.,
have attachments as stated in E section been uploaded? |
Yes/ No |
Provide
attachments stated in Section E and confirm.
|
|
E.
Attachments (See D7.2) |
|||
|
E1 |
Layout
plan indicating access to the temporary structure or pandal. |
|
Attach
file (pdf)
|
|
E2 |
Plan
showing location, dimensions and area of stalls, sanitary facilities and
other uses, |
|
Attach
file (pdf)
|
|
E3 |
The plans
showing the construction at the sites, if any |
|
Attach
file (pdf)
|
|
E4 |
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 500 sq.meters |
|
Attach
file (pdf)
|
|
E5 |
Any other
plans or documents required the Regional fire Officer or the Chief Fire
Officer. |
|
Attach
file (pdf)
|
|
|
|
Submit
Declaration |
Will generate view of Application form, and
on confirmation will upload the Application on Portal and generate Form C1
|
|
Form C1 (See Rule 28) |
|
|
|
|
DECLARATION
BY ERECTOR OF PANDAL UNDER SECTION 27 OF THE ACT |
|
|
|
I
......................................................................(name
of the erector of pandal), having
registered
office
at Also, it
is declared that no storage/use of the flammable liquid or gases is done in
the pandal and that electrical wiring has been done in conformity with Indian
Electricity Rules by authorized persons. |
|
|
|
I, also,
declare that following trained firefighting staff shall remain on duty during
the occupancy of the pandal:- 1.
....................................... 2.
....................................... 3.
....................................... |
|
|
|
Date: .. |
|
|
|
Signature
of Owner/ Erector of Pandal |
|
|
|
Photograph
of Owner/ Erector of Pandal |
|
ANNEXURE 11
(See Regulation 8.5)
CHECKLIST FOR MOCK FIRE AND
EMERGENCY DRILL
|
Mock Fire and Emergency Drill Activities |
Timeline
|
||||
|
Sr. |
Description |
Details cum Compliance |
FSO |
Instructions for FSO |
|
|
T1 (At least 5
|
|||||
|
A1 |
Building details |
To be
taken from FSCoP system
|
|||
|
A1.1 |
Name of the
premise/ building |
|
|||
|
A1.2 |
Address of
the premise/building |
|
|||
|
A1.3 |
Building
Category |
|
|||
|
A1.4 |
Name of
Owner/Occupier |
|
|||
|
A2 |
Name of
FSO designated for the premises/ building |
Mr./ Ms. /
Mrs. |
|||
|
A3 |
Drill Date |
DD.MM.YYYY |
To be taken
from clock of mobile network or system time and date
|
||
|
A4 |
Drill/Building
Location |
|
Should be
Geo tagged also by system
|
||
|
A5 |
Drill
Scenario (brief description) |
at least
200 words |
Describe
the scenario of fire accident. For example, a situation of electrical short
circuit and subsequent fire or accidental fire due to oil spill and so on -
including type of fire and its potential spread and so on. |
|
|
|
A6 |
Name of
Drill Initiator |
Mr./ Ms. /
Mrs. |
|
Drill
initiator is a person who will see the fire accident and call to the concerns
for further actions and initiate the drill (Refer Clause D-2 of Annex D of
Part 4 of the NBC, code) |
|
|
A7 |
Names of
Drill Observers |
|
|
Drill observers
will observe the various activities of drill and drill observer can be FSO,
Fire officer from local/ private fire brigade, fire officer of same premises,
member of premises/ area, fire professional, etc..) |
|
|
Mock Fire and Emergency Drill Activities |
Timeline
|
||||
|
Sr. |
Description |
Details cum Compliance |
FSO |
Instructions for FSO |
|
|
Name of
observer for drill - 1 |
Mr./ Ms. /
Mrs. |
|
To observe
activities for Firefighting / rescue / casualty shifting / head count / fire
staff activities / ambulance activity / action by security & safety dept.
etc.. |
|
|
|
A7.1.1 |
Contact
Details |
mobile
number |
|
|
|
|
A7.2 |
Name of
observer for drill - 2 |
Mr./ Ms. /
Mrs. |
|
To observe
activities for public movement and evacuation activities |
|
|
A7.2.1 |
Contact
Details |
mobile
number |
|
|
|
|
A7.3 |
Name of
observer for drill - 3 |
Mr./ Ms. /
Mrs. |
|
To observe
activities for public movement and evacuation activities |
|
|
A7.3.1 |
Contact
Details |
mobile number |
|
|
|
|
A8 |
Is opening
meeting organized to discuss on basic planning about fire drill with key
persons of premises/ building? |
Yes/No |
|
Opening
meeting shall be organized by FSO to communicate effectively about fire drill
and evacuation procedure to key members of premises/ building so, proper
planning can be done for safe and effective drill. |
Upload the meeting photograph from phone
camera only with geo location and
|
|
A9 |
Is there a
proper signage for identification of exits, stairs, floor number and lifts
apart from emergency lights, floor plan placed at relevant locations? |
Yes/No |
|
Refer
Clause D-9.9 of Annex D of Part 4 of the NBC, code |
|
|
A10 |
Is
organization chart for fire drill and evacuation assignment designating
employees and their assignments prepared and posted in a conspicuous places
at each floor in premise/ building? |
Yes/No |
|
Refer
Clause D-9.3.4 of Annex D of Part 4 of the NBC, code |
Upload the photo of organization chart from
phone camera only with geo location and date-time stamping
|
|
A11 |
Is latest
approved Fire Safety Plan available with premise/ building and distributed to
all tenants/employees/owners of premises? |
Yes/No |
|
Refer
Clause D-9.10 of Annex D of Part 4 of the NBC, code |
Upload the photo of cover page with date of
latest Fire safety plan from phone camera only with geo location and date-
time stamping
|
|
A12 |
Are
personal fire instruction cards provided to occupants of |
Yes/No |
|
Refer
Clause D-9.11 of Annex D of Part 4 of the |
Upload the
photo of Fire instruction
|
|
Mock Fire and Emergency Drill Activities |
Timeline
|
||||
|
Sr. |
Description |
Details cum Compliance |
FSO |
Instructions for FSO |
|
|
the
premises/ building and were they found with persons who participated in
drill? |
|
|
NBC, code |
card to be taken from phone camera only
with geo location and date-time stamping
|
|
|
A13 |
Is there
any special arrangement done for persons with physical disabilities at
premise/ building? Also, updated list of such persons available with command
centre? |
Yes/No |
|
Refer
Clause D-9.3.5 of Annex D of Part 4 of the NBC, code |
|
|
A14 |
Is fire
warden identification provided with armband, etc.? |
Yes/No |
|
Refer
Clause D-9.3.6 of Annex D of Part 4 of the NBC, code |
Upload the photo of Fire warden with
identification to be taken from phone camera only with geo location and date-
time stamping
|
|
A15 |
Is
Assembly point available at premise/ building? |
Yes/No |
|
Refer Fire
Warden Instructions below Clause D-9.11 of Annex D of Part 4 of the NBC, code |
Upload the photo of public gathering at
assembly point to be taken from phone camera only with geo location and date-
time stamping
|
|
|
If yes,
location of assembly point and name |
|
|
|
|
|
A16 |
Mock call
to be made by the Drill initiator |
Yes/No |
|
Actual
drill to start now. |
|
|
B. Drill
Activation and Participant Mobilization |
T2
(atleast 45 minutes)
|
||||
|
Sr.No. |
Description |
Details
cum Compliance |
FSO |
Instructions for FSO |
|
|
Are fire
extinguishers used in drill and observed effective working? |
Yes/No |
|
Refer
Clause D-9.3.9 of Annex D of Part 4 of the NBC, code |
Upload the photo of fire extinguisher
operated by drill participants to be taken from phone camera only with geo
location and date-time stamping
|
|
|
B1.1 |
Tag number
of fire extinguishers which were operated in drill |
Text box |
Text box |
|
|
|
B2 |
Are fire
hydrant points used in drill and observed effective working? |
Yes/No/Not
Applicable |
Text box |
|
Upload the photo of fire hydrant point
operated to be taken from phone camera only with geo location and date- time
stamping
|
|
B2.1 |
Tag number
of fire hydrant(s) which were used in drill |
Text box |
Text box |
|
|
|
B3 |
Are fire
pumps operated and found working effectively? |
Yes/No/Not
Applicable |
Text box |
|
Upload the photo of fire main header
pressure gauge with pressure to be taken from phone camera only with geo
location and date-time stamping
|
|
B3.1 |
Observed
main header pressure of pumps |
number
|
Text box |
|
|
|
B4 |
Is fire
water tank/ sump/ reservoir fully filled with water? |
Yes/No |
|
|
|
|
B4.1 |
Availability
(in ltrs) of fire water tank/sump / reservoir |
ltrs |
|
Mention
available level of water in different types of tanks/sumps/reservoir
(underground, overground or terrace) separately in "remarks" if
more than one type of tank/sump is there |
|
|
B5 |
Is basic
firefighting, rescue and evacuation training imparted to occupants before
starting of drill? |
Yes/No |
|
|
Upload the photo of training attendance
sheet with sign of participants to be taken from phone camera only with geo
location and date-time stamping
|
|
B6 |
Are
surrounding roads to the buildings or premises observed free from obstruction
during drill and participants made aware about such surrounding details? |
Yes/No |
|
|
|
|
B7 |
Is
sprinkler system operated |
Yes/No/Not |
|
|
|
|
|
and
observed working effectively? (if applicable) |
Applicable |
|
|
|
|
B7.1 |
Is
sprinkler head practically operated by fire torch? |
Yes/No |
|
|
|
|
B7.2 |
Location
of sprinkler head(s)operated |
|
|
|
|
|
B7.3 |
Was
sprinkler head replaced after its operation? |
Yes/No |
|
Same technical
specification sprinkler head shall be used for replacement immediately. |
|
|
B7.4 |
Is
sprinkler heads performance/ pressure observed in effective condition? |
Yes/No |
|
|
Upload the photo of sprinkler operation to
be taken from phone camera only with geo location and date-time stamping
|
|
B7.5 |
Is
sprinkler pump operated and found effective working? |
Yes/No/Not
Applicable |
|
|
|
|
B8 |
Is fire
alarm and detection system operated and observed working? (if applicable) |
Yes/No/Not
Applicable |
|
|
|
|
B8.1 |
Is fire
detector automatically operated by fire torch or manual call point operated? |
Yes/No |
|
|
|
|
B8.2 |
Is fire
detector or manual call point re-set done after its operation? |
Yes/No |
|
|
|
|
B9 |
Is there
any error observed in panel of fire alarm and detection system? |
Yes/No |
|
|
|
|
B10 |
Is mock
evacuation done in effective and safe manner during drill? |
Yes/No |
|
|
|
|
B11 |
Have all
respective emergency response members (as per latest approved Fire Safety
Plan) responded/ participated in the drill? |
Yes/No |
|
Emergency
Response members include: Fire Safety Director, Deputy Fire Safety Director,
Fire Warden, Deputy Fire Warden, Building Evacuation Supervisor, Fire Party
etc.. Refer Clause D-8 and D-9 of Annex D of Part 4 of the NBC, code |
|
|
C. Head
Count and Debriefing |
T3
(Atleast 10 Minutes)
|
||||
|
C1 |
Assemble
participants at the assembly point and do head count of the drill
participants |
number |
|
|
|
|
C2 |
Is closing
meeting organized to discuss on fire drill overall performance and
observation/ finding with key persons of premise/ area? |
Yes/No |
|
Closing
meeting shall be organized by FSO to conclude the drill exercise and
communicate the observation/ findings to key persons of premises/ building.
Participants |
Upload the meeting photograph to be taken
from phone camera only with geo location and date-time stamping
|
|
D.
Concluding Remarks |
T4
(Atleast 5 Minutes)
|
||||
|
Observations
and Recommendations |
|||||
|
D1 |
Observations
(if any) |
||||
|
|
|
Copy to be sent to concerned CFO / RFO and
applicant / occupier / owner
|
|||
|
|
|
||||
|
|
|
||||
|
D2 |
Recommendations
(if any) |
||||
|
|
|
||||
|
|
|
||||
|
|
|
|
|||
|
D3
Attachments |
|
||||
|
D3.1 |
Video of
fire drill training (4-5 minutes video clip, shot by) |
|
|||
|
|
|
|
|||
|
|
|
|
|||
|
|
|
|
|||
|
Mock Fire
and Emergency Drill Activities |
Timeline
|
||||
|
Sr. |
Description |
Details
cum Compliance |
FSO |
Instructions
for FSO |
|
|
T5 (End)
|
|||||
|
E1 |
According
to you, was the drill successfully completed? |
Yes/ No |
|
(In case
of "No") Please enter details of non- successful completion of
drill. |
|
|
|
|||||
|
Next Fire Drill due Date |
|
||||
|
|
DD.MM.YYYY |
|
Should be
system determined. Every six months
|
||
|
End and Report Generation |
|||||
ANNEXRE 12
(See Regulation 8.5)
INSPECTION CHECKLIST FOR FSO
|
Sr. No. |
Description |
Details cum Compliance |
FSO |
Instructions for FSO
|
|
IN1. Fire
Inspection Preparation |
||||
|
IN1.1 |
Name of
FSO designated for the premises/ building |
Mr./ Ms. /
Mrs. |
||
|
IN1.2 |
Fire
Inspection Date |
DD.MM.YYYY |
||
|
IN1.3 |
Names of
Persons who joined with FSO for inspection |
|
|
Persons
can be - fire officer of same premises, habitants of building/ premises etc.,
but should not be outsiders
|
|
IN1.4 |
Name of
person - 1 |
Mr./ Ms. / Mrs. |
|
|
|
|
Contact
Details |
mobile number |
|
|
|
Name of
person - 2 |
Mr./ Ms. / Mrs. |
|
|
|
|
|
Contact
Details |
mobile number |
|
|
|
IN2.1 |
Are surrounding
roads of the buildings or premise observed free from obstruction during
inspection and occupier made aware about such surrounding details and their
significance for fire and emergency operation? |
Yes/No |
|
If
"no" then, write in remarks about basic details about such
obstruction with exact location and nature of obstruction and the
owner/occupier should be instructed to remove the obstruction
|
|
IN2.2 |
Is there
any noticeable new construction or expansion of existing construction at
building/ premises? |
Yes/No |
|
If
"Yes" then, write in remarks about the basic details of new
construction, like - location/ dimensions/type of use etc.
|
|
IN2.3 |
Are HVWS /
N2 system/ other system(s) for transformers, heating and cooling units etc.
working effectively in auto operation condition? |
Yes/No /
Not Applicable |
|
Write
observation in remarks if any deficiency is found in the systems.
Observations like -
|
|
IN2.4 |
Are
Electrical MV main distribution panel (s) and lift panel(s) provided with
CO2/inert gas flooding or equivalent fire protection system and working in
auto operation condition? |
Yes/No/
Not applicable |
|
Enter
details in case non- compliance is there
|
|
IN2.5 |
If a
generator is there in the premise, is the generator in good operational
health? |
Yes/No /
Not Applicable |
|
Please
check other parameters like - Is fuel level in the generator close to 100 %
and is cooling water level in radiator filled with 100 % or healthy levels,
engine oil in the engine filled till appropriate level? And is battery is
good health and if wet type, filled with full water? Are emergency
inter-connection operations functioning properly? If they are not in proper
functional condition, write in remarks about non-compliance of particular
point. It is not allowed and filled immediately if level law
|
|
IN2.6 |
Are the
ventilation systems, including mechanical ventilation system, AHUs etc.
working effectively? |
Yes/No/
Not applicable |
|
If
"no", then write in remarks about non-compliance of particular
point and ensure that necessary repairs/corrections are carried out
|
|
IN2.7 |
Whether a
connecting cable from lightning arrestor to ground level earth pit is found
healthy (check physical condition layout of cable) or not? Also, Is Lightning
arrestor earth pits periodic inspection did or not (check record)? |
Yes/No/
Not applicable |
|
If
"no", then write in remarks about non-compliance and ensure that
necessary repairs/corrections are carried out
|
|
IN3. Life
Safety |
||||
|
IN3.1 |
Are proper
signage there for identification of exits, stairs, floor number and lifts
apart from emergency lights, floor plan placed at relevant locations and
adequate illumination with alternate power supply provided for safe movement
of persons towards and through the exits (as applicable as per Fire Safety
Certificate)? |
Yes/No |
|
See
emergency evacuation floor plan and drawing for actual declared signages in
approval copy of fire safety certificate issued by CFO/RFO. If compliance not
there, then, write in remarks about location details with missing of signages
and immediate compliance should be ensured
|
|
IN3.2 |
Is any
exit or staircase or passage (lobby) location observed different at location
as mentioned in original drawings at building/ premise? |
Yes/No |
|
See
building GA/ floor plan drawing for actual declared EXIT/staircase/passage
(lobby) in approval copy of fire safety certificate issued by CFO/RFO. If
"yes" than, write in remarks about location details which has
changes. Instruct for immediate compliance if non-compliance is there
|
|
IN3.3 |
Is any
exit, exit door, egress path or staircase or passage (lobby) location found
temporarily or permanently closed or obstructed at building/ premises? |
Yes/No |
|
If
"yes" than, write in remarks about location details which has
changes and details of temporarily or permanently closed or obstructed
stairs, doors, egress paths etc.. Instruct for immediate compliance to be
passed if non-compliance is there
|
|
IN3.4 |
Are
basement(s), if any as per the FSCA, provided with obstruction free approach,
has adequate ventilations, sprinklers etc. and no changes have been made in
overall fire-safety requirements since the issue of Fire Safety Certificate
or last renewal? |
Yes/No/
Not applicable |
|
Enter
details in case non- compliance is there
|
|
IN4. Fire
Protection |
||||
|
IN4.1 |
Are the
fire extinguishers, fire alarms and other fire equipment, as applicable, in
place in building/premise as declared (quantity and technical specifications,
capacity) in the Fire Safety Certificate Approval and they are all in good
working condition? |
Yes/No |
|
Check for
hydro testing of fire protection equipment wherever applicable, take note of
condition of hydrant points, valves, hose reels, pipes, nozzles, fire pumps,
voice evacuation system, intercom, fire detectors, MCP system, visual warning
systems, auto operation wherever required. Note pressure gauge of fire
hydrant system and see if it is appropriate. Hydro test has to be done once in
5 years for Co2 type and once in 3 years for DCP/Foam/ Water type
extinguishers. Any issues related to main fire line valve closing, electrical
motor problem, diesel engine problem, jockey pump issues, pipeline leakage or
choking, water sump empty, pump house suction or delivery valve failure in
closed condition etc. should be mentioned in remarks if "no" option
is selected
|
|
IN4.2 |
Test
sample fire equipment and write their tag numbers or serial numbers with
other details |
|
|
Write the
tag number of fire pump, fire hydrant / hose reel / monitor, extinguishers,
etc. in remarks
|
|
IN4.3 |
Are all
delivery lines, suction line and main header valve of hydrant and sprinkler
system in open and working condition? (if applicable) (Except valves of
sprinkler testing line and bypass line/circular line at fire pump house) |
Yes/No |
|
If
appropriate lines are found closed, they should be opened and the
owner/occupier be instructed to keep them open. Write the tag number of valve
with reason of closing, if found closed, in remarks
|
|
IN4.4 |
Is
sprinkler system, if any as per Fire Safety Certificate, in the building/
premise in healthy condition and pressure gauge showing proper readings? |
Yes/No
/Not Applicable |
|
Immediate
attention needs to be paid if sprinkler systems have faults. Also check alarm
valve/ deluge valve installed in sprinkler system and whether it is kept in
auto mode. Check missing sprinkler heads if any and inspect sprinkler pump
condition also. Details to be noted in remarks column
|
|
IN5. Other
Inspection Points |
||||
|
IN5.1 |
Are all
electrical points, equipment in good condition, regularly serviced and does
the building complies with various requirements of electrical safety as
mentioned in GFP&LSM, regulations 2023 and as required by the Central
Electricity Authority regulations and their amendments? |
Yes/No/Not
Applicable |
|
If
"no" then, write in remarks about non-compliance of particular
points and direct the owner/occupiers for immediate action. Inspection and
service record of the electrical equipment to be checked along the
self-certification as required by the Central Electricity Authority
regulations. Electrical panels to be checked and should not be found exposed
and in hazardous condition
|
|
IN5.2 |
Is
organization chart for emergency response and evacuation assignment
designating employees and their assignments prepared and posted in a
conspicuous place at each floor in premise/ building? |
|
|
If it is
not there, FSO to help the owner occupier to get it prepared and keep a
sample handy with him or her and provide it to owner occupier in editable soft
copy
|
|
IN5.3 |
Is latest
approved Fire Safety Plan available with premise/ building and distributed to
all tenants/employees/owners of premises? |
|
|
If it is
not there, FSO to help the owner occupier to get it prepared and keep a
sample handy with him or her and provide it to owner occupier in editable
soft copy
|
|
IN5.4 |
Are
building staff / residents, selected as sample, found to be given
firefighting training, as per conditions of the Fire Safety Certificate? Were
they found conversant in the basic fire safety drills including operation of
fire safety instruments like fire extinguishers? |
Yes/No |
|
Basic fire
safety training record to be checked and owner/occupier should be guided how
to maintain it. If no such training given till date, one to be organized and
details to be entered in remarks
|
|
IN5.5 |
Was a
closing meeting organized to discuss on fire inspections overall compliance
status details, observations and recommendations with key persons of
building/ premise? |
Yes/No |
|
Participants
to be also be informed regarding other emergency situations (like earthquake,
electrocution and preventive and protective and post-event measures) and be
given basic demonstration of equipment like fire extinguishers, operation of
alarms, valves and so on
|
|
IN5.6 |
Concluding
remarks and recommendations |
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IN6.
Attachment (if any) |
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IN7.
Inspection Completion |
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Next
Inspection due Date: |
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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]