Section 22 in The Haryana New Mandi Townships Building Rules, 1967
22. Minimum area of courtyard for purpose of ventilation - [Section 4(2)(d) and (e)].
- The minimum area of every court-yard on which habitable rooms abut and from which they derive their ventilation shall be 1/6th of the aggregate plinth area of the abutting rooms and/or verandah or 14 square metres (150.69 feet) which ever of the two is more;Provided that inter-connecting balconies of not more than 1 metre (3.2808') in width on first or higher floors may be erected projecting into this court-yard so that clear area open to sky is not reduced to less than 2/3rd of the area of the court-yard the minimum width or depth of all such court-yards shall be 4 metres (13.132 feet).
