Section 19 in The Various Bye-Laws of Chennai City Municipal Corporation issued under Section 349
19. He shall cause every window of every room in such premises which may be apportioned for use and occupation as a sleeping apartment to be opened and to be kept fully open for one hour at least in the forenoon and one hour at least in the afternoon of every day except when the state of the weather is such as to render it necessary that the window should be closed or when any bed in such room may be occupied by any lodger in consequence of sickness or for other sufficient cause.
