Section 23 in The Haryana New Mandi Townships Building Rules, 1967
23. Minimum size and requirement of ventilation regarding habitable room - [Section 4(2)(d) and (e)].
(1)Every habitable room include a shop;(i)shall be of height of at least 3 metres (9.8425') in every part from floor to ceiling;(ii)shall have a clear floor area of not less than 10 square metres (107.64 feet) and a width not less than 2.50 metres (8.202');(iii)shall be provided for purposes of light and ventilation with doors and windows or other appertures which shall have a total opening of not less than ¼ th of the floor area of room or 3 square metres (32.292) whichever is greater provided, however, that windows and clerestory windows shall have an openable area of not less than 1/12th of the floor area of the room; provided further that if habitable room is without a fire place it shall in addition to any ventilation afforded by a window or a door be provided with a fanlight opening on to a ventilated lobby or corridor or a clerestory window or sufficient appertures or airshaft having an unobstructed sectional area of not less than 200 square centimetres (3100 inches).(2)All door or windows or other such apertures shall open directly or through a verandah, on to a permanent open space or on open space about the building of not less than 2 metres (6.5617) in width or a court-yard as specified in Rule 22.Note - (i) In calculating the area of window and door openings, no deduction shall be made for the space occupied by windows or for unopenable glazed or unglazed portions of the window.(ii)The provision of a wire gauze door or openable or fixed wire gauze shutters on the window openings shall be disregarded for purposes of calculations.(3)Where a building abuts on the boundary of the plot, no window or any other aperture shall open the adjoining land except when it is street or a permanent open space.
