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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Madhya Pradesh - Subsection

Section 56(8) in The M.P. Bhumi Vikas Rules, 1984

(8)Interior open spaces. - (a) Inner Courtyard. - (i) The whole of one side of every room excepting bath, water closet and store room and not abutting on either the front, rear or side(s) open spaces shall abut on an inner courtyard, whose minimum width shall be 3 metres.
(ii)Further the inner courtyard shall have an area, through out its height, of not less than the square of one-fifth the height of the highest wall abutting the courtyard; provided that when any room (excluding staircase bay and bath rooms and water closet) is dependent for its light and ventilation on an inner courtyard, the dimension shall be such as is required for each wing of the building.
(iii)Where only water closet and bath room are abutting on the interior courtyard, the size of the interior courtyard shall be in line with the provision for ventilation shaft as given in clause (b).
(b)Ventilation Shaft. - For ventilating the spaces for water closet and bath room if not opening on the front, side, rear and interior open spaces, shall open on to the ventilation shaft, the size of which shall not be less than the values given below :-
Height of buildings in metres Size of ventilation shaft in square metres Minimum size of shaft in metres
Upto 10 1.2 0.9
12 2.8 1.2
18 4.0 1.5
24 5.4 1.8
30 8.0 2.4
above 30 9.0 3.0
Note 1. - For buildings above 30 metres mechanical ventilation system shall be installed besides the provision of minimum ventilation shaft.Note 2. - For fully air-conditioned residential buildings for lodging purposes the ventilation shaft need not be insisted provided the air-conditioning system works in an uninterrupted manner; also there is an alternate source of power supply.
(c)Outer Courtyard. - The minimum width of outer courtyard (as distinguished from its depth) shall be not less than 24 metres. If the width of the outer courtyard is less than 2.4 metres, then it shall be treated as a notch and the provisions of outer courtyard shall not apply. However, if the depth of outer courtyard is more than the width, the provisions of Rule 55 (3) shall apply for the open spaces to be left between the wings.