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Greater Bengaluru City Corporation -

Section 20 in Bangalore Mahanagara Palike Building Bye-laws 2003

20. Requirement of parts of building.

20.1Habitable rooms –
(1)No habitable room shall have a floor area of less than 8.0 sqm. for plot sizes upto 120 sqm with a minimum width of 2.4 m.
(2)The minimum height of all rooms used for human habitation shall be 2.75 m measured from the surface of the floor to the lowest point of the ceiling (bottom slab). In case of air conditioned rooms, the height of not less than 2.4 m. measured from the surface of the floor to the lowest point of the air conditioning duct or false ceiling shall be provided. Where beams are provided the minimum head room shall be 2.4m.
20.2Kitchen –
(1)The area of the kitchen where a separate dining area is provided shall not be less than 5 sqm. with a minimum width of 1.8 m. Where there is a separate stores, the size of the kitchen may be reduced to 4.5 sqm. A kitchen which is also intended for dining shall have a floor area of not less than 7.5 sqm. with a minimum width of 2.1 m.
(2)The height of the kitchen shall not be less than 2.75 m. Where beams are provided the minimum head room shall be 2.4 m.
(3)Every room to be used as a kitchen shall have the following conveniences, namely:-
(a)unless separately provided with a pantry, provision should be made for washing of kitchen utensils with proper drainage.
(b)an impermeable floor.
(c)proper chimney and flue to be provided for the escape of gases.
20.3Bath room and water closets –
(1)The size of a bath room shall not be less than 1.8 sqm. with a minimum width of 1.2 m. If it is a combined bath and water closet, its floor area shall not be less than 2.0 sqm, with a minimum width of 1.2 m. The minimum floor area for water closets shall be 1.1 sqm. with a minimum width of 0.9 mtrs.
(2)The height of a bath room or water closet measured from the surface of the floor to the lowest point of ceiling shall not be less than 2.2 m.
(3)Every room used as bath room and water closet,-
(a)shall be so situated that atleast one of its walls shall have external wall opening (see bye-law 20.11.3.b).
(b)shall have the platform or seat made of water-tight non-absorbent materials.
(c)shall be enclosed by walls or partitions and the surface of every such wall or partition shall be furnished with a smooth impervious material to a height of not less than 1 m.above the floor of such a room.
(d)
(i)shall be provided with an impervious floor covering, sloping towards the drain with a suitable grade and not towards verandah or any other room.
(ii)shall not be used for any purpose except as a lavatory and no such room shall open directly into a kitchen or cooking space by a door, window or other openings. Every room containing water closets shall have a door completely closing the entrance to it.
(e)shall have flush-out facility.
20.4Mezzanine floor –
(1)Not more than one mezzanine floor shall be permissible in abuilding.
(2)A Mezzanine floor shall be accessible only from its lower floor.
(3)Minimum size of mezzanine floor if it is used as a living room shall be 9.5 sqm. The aggregate area of a mezzanine floor shall not exceed 1/3 (or 33.33%) of covered area of its lower floor.
(4)The minimum height of mezzanine floor shall be 2.2 m.
(5)A Mezzanine floor may be permitted over a room or a compartment
(6)It shall conform to the standards of the habitable room as regards lighting and ventilation:
(7)It shall be constructed without interfering with the ventilation of the space over and under it;
(8)A mezzanine floor shall not be sub-divided into smaller compartments unless adequate ventilation is provided;
(9)A mezzanine floor or any part of it shall not be used as a kitchen;
(10)In no case, a mezzanine floor shall be closed so as to make it liable to be converted into unventilated compartments.
20.5Loft –
(1)A Loft provided in a kitchen shall not exceed 25% of the area of the kitchen and when provided over a bath room, water closet and corridor, the loft can occupy up to 100% of the area.
(2)The head room for the loft shall be not more than 1.5 m.
20.6Stair-case
(1)The Minimum clear width, minimum tread and maximum riser of stair-cases for buildings shall be as given below:The Minimum width of stair cases shall be as follows,
a) Residential buildings (dwellings) 1.0 mtr.
Note: For row housing with two storeys, the minimum width shall be 0.75 mtr.
b) Residential hostel buildings 1.5 mtr.
c) Assembly building like auditoria, theatres and cinemas 1.5 mtr.
d) Educational building upto 24 mtrs in height 1.5 mtr.
e) Educational building more than 24 mtr. in height 2.0 mtr.
f) Institutional buildings upto 10 beds 1.5 mtr.
g) Institutional buildings more than 10 beds 2.0 mtr.
h) All other buildings 1.5 mtr.
The minimum width of tread without nosing shall be 25 cm. for residential buildings. The minimum width of tread for other buildings shall be 30 cm. Maximum riser shall be 19 cm. for residential buildings and 15 cm. for other buildings and they shall be limited to 15 per flight.
(2)The minimum clear head room in a stair case shall be 2.2 mtr.
20.7Lifts -Provision of lifts shall be made for all buildings with a height of 15 mtrs. and aboveand or having more than ground plus three floors in accordance with Part VIII, section 5of the National Building Code with regard to planning and designing of lifts. Lifts shall beterminated at the topmost floor.
20.8Boundary wall-
(a)Except with the special permission of the Authority,
(i)the maximum height of the front and side boundary wall shall be 1.5 mts. above the ground level;
(ii)The rear boundary walls shall not have a height of more than 2 mts. above the centre line of the service road or where there is no service road 2 mts. above the ground level;
(iii)In case of corner plots, the height of the boundary wall shall be restricted to 0.75 m. for a length of 5 m from the intersection on either side. The corners of the boundary wall in such cases shall be rounded off or cut off as indicated in the bye-law 17.0;
(b)The stipulations of clause (a) of the bye-law of 20.6, are not applicable to the boundary walls of jails, sanatoria and heavy industries and women’s hostels;
(c)The boundaries of the building sites shall not be provided with barbed wire fence, prickly hedge or other objectionable plants.
20.9Industrial buildings -The minimum height of rooms shall be as provided in the Factory Act, 1948 and rules made thereunder.
20.10Disposal of polluted and unpolluted water -
(a)Separate drains shall be provided for the disposal of polluted and unpolluted water seperately from the buildings. Polluted water shall be the water coming out from lavatories, bathrooms, water closets, kitchen and from other parts of the building which is already used for domestic or other purposes.Unpolluted water shall include rain water and the unpolluted subsoil water, if any.
(b)Roof of every building shall be constructed so as to permit effectual drainage of rain water therefrom by means of sufficient rain water pipes of adequate size wherever required, which shall be so arranged, jointed and fixed as to ensure that the rain water is carried away from the building without causing dampness in any part of the wall or foundation of the building or those of an adjacent building or causing annoyance or inconvenience to the neighbour or passer-by.
(c)Subject to bye-law 32.0, rain water pipe shall be connected to the roadside drain or may be carried out in any other approved manner without causing damage to the property of the Corporation.
(d)Subject to bye-law 32.0, rain water pipe shall be affixed to the out-side of the external walls of the building or in recesses or chases cut or formed in such external walls or in such other manner as may be approved by the Authority.
20.11Lighting and ventilation requirements.
(1)Natural ventilation: Rooms shall have, for 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. Doors are not counted towards the area of openings in walls for lighting and ventilation purposes.
(2)Artificial ventilation: Where the light and ventilation requirements are not met through daylight and natural ventilation, the same shall be ensured through artificial lighting and mechanical ventilation, as per Part VIII Building Service section I, Lighting and ventilation of National Building Code of India brought out by the Indian Standards Institution. The provisions contained in the latest version of the Code shall be made use of at the time of enforcement of the bye-laws.
(3)Area of openings:(a)Minimum aggregate area of openings excluding doors, shall not be less than 1/6th of the floor area in the case of residential buildings. In the case of other public buildings like business houses, educational buildings, offices, institutional and hospital buildings, the minimum aggregate area of openings shall be not less than 1/5th of the floor area. The area of openings shall be increased by 25% in the case of kitchen. No portion of a room shall be assumed to be lighted if it is more than 7.5 m from the opening.(b)In case of bath rooms and water closets, minimum area of window or ventilator shall be 0.9 sq. mtrs. with one side being not less than 0.3 mtrs.
(4)Ventilation shaft - For lighting and ventilating the space in water closets and bath rooms, when no opening is provided towards any open spaces, they shall open on to the ventilating shaft, the size of which shall not be less than as indicated below:
No. of storeys Size of ventilation shaft in sqm. Minimum width in mts.
Upto 2 1.2 0.9
Upto 4 1.8 1.2
Upto 6 4.0 1.5
Upto 8 5.4 1.8
Upto 10 8.0 2.4
11 and above 9.0 3.0