(1)Free and thorough ventilation in barracks, wards and cells shall be secured by the provision of large barred doors and windows constructed in opposite walls. The total area of these openings shall be at the rate of 1.17 square metres per head of the sanctioned number of prisoners which the barrack or ward is designed to accommodate. In the case of a cell, the ventilating area shall be at least 2.23 square metres.
