Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 13 in Tamil Nadu District Municipalities Building Rules, 1972

13. Dimensions of rooms.

(1)Every room (other than a kitchen, bathroom or storeroom), whether newly constructed or reconstructed and intended to be used for purposes of human habitation, shall have -
(a)a height on an average of not less than 2.75 metres and not less than 2.1 metres at any point measured from the top surface of the floor of the room to the underside of the floor structure or roof structure above;
(b)a clear superficial area of not less than 7.5 square metres; and
(c)a width of not less than 2.5 metres.
(2)Every bathroom, water closet and the bath room-cum-water closet whether newly constructed, or reconstructed shall have the following [minimum] [Added by G.O. Ms. No. 294, R.D. & L.A., dated 28th February, 1978.] dimensions: -
(i) Bathroom 1.8 square metres with 1.5 metres by 1.2 metres.
(ii) Watercloset 1.08 square metres with 0.9 metre by 1.2 metres.
(iii) Bah room-cum-water 2.7 square metres with 1.5 closetmetres by 1.8 metres.