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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Uttar Pradesh - Subsection

Section 64(2) in The Greater Noida Industrial Development Area Building Regulations, 1992

(2)Where the light 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 the latest provisions of the National Buildings Code.Notwithstanding anything contained in clause (2), the minimum aggregate area of opening of buildings shall be as under :
Type of building Minimum lighting and ventilation arearequired
(1) (2)
(a) Residential business and mercantile 10 per cent of the carpet area of each room or space.
(b) Industrial building (manufacturing hall only) :  
  (i) Up to 100 sq. mtrs. 12 per cent of the carpet area of each room or space.
  (ii) 101 to 400 sq. mtrs. 16 per cent of the carpet area of each room or space.
  (iii) 401 sq. mtrs. and above 20 per cent of the carpet area of each room or space.
(c) Institutional building 16 per cent of the carpet area of each room or space.