Section 22 in The Punjab Capital (Development and Regulation) Building Rules, 1952
22. Minimum size of habitable rooms.
- [(a) The minimum size of a habitable room excluding a kitchen shall be 9.3 sq. mts. floor space with a minimum width of 2.2 metre] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.][-] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.](c)[ A habitable room shall have, for the admission of light and air one or more openings, such as windows and ventilators, opening directly to the external air or into an open verandah. The minimum aggregate area of such opening shall be one tenth of the floor area.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.](d)[In case light and ventilation is derived from a verandah then the width of such a verandah shall not be less than 1.83 metres and depth not more than 3.66 metres. [Added Chandigarh Administration Gazzette dated 22.1.1993.](e)Where the lighting and ventilation requirements are not met through day lighting and natural ventilation, the same shall be ensured through artificial lighting and mechanical ventilation as per Part VIII Building Services Section 1 Lighting and Ventilation of National Building Code of India published by the Indian Standards Institution.]
