Section 28 in Faridabad Complex Administration Building Rules, 1989
28. Area of internal courtyard for purposes of light and ventilation. Sections 43(2), 57(2)(m).
(1)The minimum area of courtyard upon which habitable rooms abut and from which they derive light and ventilation, shall be minimum 1/6 of the aggregate plinth area of the rooms and/or verandah 9 or square metres whichever of the two is greater.(2)The minimum dimension of every such courtyard in any direction shall not be less than 2.5 metres.(3)In determining the said aggregate plinth area of the rooms and/or verandah abutting on the courtyard, only half of the floor area of such room and verandahs as abut on another courtyard or an open space with a minimum width of 3 metres shall be taken into account.(4)Any room which is separated only by an open verandah from the courtyard, shall for the purpose of these rules deemed to abut on such courtyard.
