Section 52(8) in Tamil Nadu Combined Development and Building Rules, 2019
(8)Mezzanine Floor. - (a) Height. - It shall have a minimum height of 2.2 m.(b)Size. - The minimum size of the mezzanine floor, if it is to be used as a living room shall not be less than 9.5sq.m.. The aggregate area of such mezzanine floor in a building shall in no case exceed 1/2nd the plinth area of the building.(c)Other Requirements. - A mezzanine floor may be permitted over a room or a compartment provided:(i)it conform to the standard of living rooms as regards lighting and ventilation in case the size of mezzanine floor is 9.5sq.m. or more;(ii)it is so constructed as not to interfere under any circumstances with the ventilation of the space over and under it;(iii)such mezzanine floor is not sub-divided into smaller compartments;(iv)such mezzanine floor or any part of it shall not be used as a kitchen; and(v)in no case shall a mezzanine floor be closed so as to make it liable to be converted into unventilated compartments.
