Section 24 in The Haryana New Mandi Townships Building Rules, 1967
24. Special provision with regard to kitchens - [Section 4(2)(g)].
- For the purpose of these rules, kitchen shall be deemed to be a living or habitable room and all the aforementioned requirements regarding ventilation shall apply to it except that the minimum area of the kitchen shall not be less than 6 square metres (64.583 feet) provided further that every kitchen shall be provided with a fireplace with a chimney.
