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State of Odisha - Section

Section 532 in Orissa Municipal Rules, 1953

532. Open air spaces and ventilation.

(1)Every room which is intended for human habitation shall be provided for the purpose of light and ventilation with windows, doors or other aperture (having a total area not less than one-fourth of the floor area of the room) which open directly on to a space (not Jess than 8 feet wide) which is open to the sky or on to verandah opening on to such a space and these shall be so arranged as to ensure through ventilation to the satisfaction of the Executive Officer.
(2)Where a building wholly or partly intended human habitation is not separated from the adjoining buildings on two sides by an open space, not less than one, third of the area of the site shall be left as vacant space open to the sky.Note. - An open courtyard may be included in the area left as vacant space open to the sky.
(3)A well, latrine, ashpit, garage, cattle-shed and any other building not intended for human habitation and not exceeding a height of 12 feet above ground level may he constructed in the open space referred to in Sub-clause (3) provided that the aggregate area covered by such structures shall not exceed one fourth of the area of such open space.
(4)
(a)The distance of the stables or outhouses for animals shall not be less than 50 feet from any room in the main buildings.
(b)No living room shall be permitted to be built over a stable or cow house.
(c)No cow house or stable shall have direct communication with any room used for human habitation.
(5)No person who constructs, reconstructs or alters or adds to building shall diminish the open space required under these sub-rules.
(6)Every habitable room not receiving light and air from either the front or the rear of the building in accordance with these rules shall have the whole of one side thereof a butting on interior permanently open air space or courtyard of not less than 10 feet wide or half of the heights of the building whichever is more :or
Minimum width open air space throughout Where height of buildings (above plinthadjoining the open air space) does not exceed
Feet Feet
10 16
11 22
14 23
16 44
(7)Open space in front, rear and internal courtyards, etc., for nonresidential building shall be in accordance with development plan prepared by the Council.
(8)The place contained between the ground in front of the building and the straight lines drawn downwards and outwards from the line of intersection of the outer surface of any front wall of the building, or the rear wall of the building with the roof, perpendicular to that line and at angle of 63½ per cent to the horizontal, is for the purpose of these bye-law described 'front air spane' and 'rear air spane' respectively diagram is appended.
(9)No addition to a building shall be allowed unless the addition is such as would be permissible if the whole building were reconstructed from the plinth with the open space required under the bye laws applicable to the site of the buildings at the time of proposed addition and no addition to building shall be allowed which would diminish the extent of air space below the minimum which is required under these rules as applicable to the site of the building at the time of the proposed addition.
(10)Notwithstanding anything contained in these rules, no building of any shall be allowed to be constructed within at least six feet from a public road or at least ten feet from such a road having a drain.