Section 52(8)(c) in Tamil Nadu Combined Development and Building Rules, 2019

[Cites 0, Cited by 0] [Section 52(8)] [Section 52] [Entire Act]

(c)Other Requirements. - A mezzanine floor may be permitted over a room or a compartment provided:

(i)it conform to the standard of living rooms as regards lighting and ventilation in case the size of mezzanine floor is 9.5sq.m. or more;

(ii)it is so constructed as not to interfere under any circumstances with the ventilation of the space over and under it;

(iii)such mezzanine floor is not sub-divided into smaller compartments;

(iv)such mezzanine floor or any part of it shall not be used as a kitchen; and

(v)in no case shall a mezzanine floor be closed so as to make it liable to be converted into unventilated compartments.

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