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State of Punjab - Section

Section 19 in The Punjab Capital (Development and Regulation) Building Rules, 1952

19. Zoning Plan.

- The erection or re-erection of every building shall comply with the restrictions of the zoning plan and the schedule of clauses appended thereto and the architectural control sheets, if applicable.[20. Minimum Area of the Courtyard. - For interior open space for light and ventilation, the whole or part of one side or one more intended for human habitation and not abutting on either the front, rear or side open space, shall about on an interior open space whose minimum widths in all directions shall be 3 metres in case of buildings not more than 10 metres in height and subject to the provisions of the increasing the same with increasing height as per table below] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.] :-
Sl No. Height of building upto Interior open space to be left out on all sides (from, rearand sides in each plot)
1 2 3
1 10M 3M
2 15M 5M
3 18M 6M
4 21M 7M
5 24M 8M
6 27M 9M
7 30M 10M
Note. - (i) No projection shall be allowed within the minimum width of the courtyard in any direction as mentioned in the table above,Note. - (ii) The table shall also be applicable in case of exterior open spaces permitted within the zoning regulations.]In determining the said aggregate floor area of the rooms and verandahs abutting on the courtyard -
(a)only one-half of the floor area of such rooms and verandahs as abut on another courtyard or an open space or road not less than 15 feet in width shall be taken into account;
(b)any room which in separated only by an open verandah from courtyard shall for the purpose of this Rule, be deemed to abut on such courtyard;
(c)any portion of a courtyard covered by a cantilever, jali, verandah or other obstruction shall be omitted in calculating the area of the courtyard for the purpose of this Rule.