Section 22 in Rules Under Section 15 of the Bihar Itki Tuberculosis Sanatorium (Regulation of Buildings) Act, 1951
22. Air space for building for residential purposes.
- Every person, who erects or re-erects a building for residential purposes, shall provide both at the front and the back thereof an open space extending along the whole width of the house to a distance at every part of not less than twenty feet and ten feet respectively, measured in a line drawn at right angles to the external front or back wall respectively:Provided that :-(i)if the front or back of the building abuts on a road or public open space which is not less than twenty or ten feet in width respectively the provision of the open space required by this Act at the front or back, as the case may be, shall not be necessary, and(ii)if the front or back of the building abuts on a road or a public open space which is less than twenty feet or ten feet in width respectively, the building may be erected up to a distance of twenty feet or ten feet respectively from the opposite side of such road or open space:Provided further that in the case of re-erection, where the site on which the building is erected is not more than 1,500 square feet in area, the person who re-erects the building shall provide at the front and the back open spaces not less than the spaces which have been provided at the front and the back of the original building.
