Section 16(5) in The Haryana New Mandi Townships Building Rules, 1967
(5)Notwithstanding the provision of sub-clauses (1), (2), (3) and (4) every court-yard and space about the building shall be kept accessible for purposes of cleaning and drainage provided that this access is not through any habitable room. Where a side open space is not provided or nor permitted, as in the case of sub-clauses (1) and (2) access to the rear court-yard and open space shall be through a covered passage, that is to say, a deori of not less than 2 meters (6.5617 feet) width on the ground floor.
