Section 58 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
58. Minimum size and requirements of ventilation regarding habitable room [Sections 8(2) and 25(2)(f)].
(1)Every habitable room including a shop -(i)shall be of a height of at least 9 feet in every part from floor to ceiling;(ii)shall have a clear floor area of not less than 100 square feet and a width not less than 8 feet;(iii)shall be provided for purposes of light and ventilation with doors and windows or other apertures which shall have a total opening of not less than ¼ of the floor area of the room or 30 square feet whichever is greater.(2)All doors or windows or other apertures shall open directly, or through a verandah, on to a permanent open space or an open space about the building of not less than 6 feet in width or a courtyard.Note. - (1) In calculating the area of window and door openings, no deduction shall be made for the space occupied by window frames or for unopenable glazed or unglazed portions of the window.Note. - (2) For the purpose of this rule a kitchen shall be deemed to be a habitable room and all the aforementioned requirements regarding ventilation shall apply to it except that the minimum area of the kitchen shall not be less than 64 square feet :Provided every kitchen shall be provided with a fire place fitted with a chimney.
