Section 14(6) in Tamil Nadu District Municipalities Building Rules, 1972
(6)This rule shall apply to kitchens and storerooms but not to lavatories and bathrooms which shall have windows or ventilators of not less than 0.5 square metres abutting such open space:Provided that the rule shall not apply to rooms provided with mechanical ventilation or air-conditioning:[Provided further that this rule will not apply to the plots in respect of the layout approved by the Director of Town and Country Planning or [Chennai] [Added by C. O. Ms. No. 3. R. D. & L. A., dated 2nd January 1982.] Metropolitan Development Authority in respect of [Chennai] [[Substituted for the word'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).]] Metropolitan Area or by the officers to whom such powers are delegated by them, for development by the Tamil Nadu Housing Board, the Tamil Nadu Slum Clearance Board and Quasi-Government Agencies.]
