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State of Uttar Pradesh - Section

Section 40 in The Greater Noida Industrial Development Area Building Regulations, 1992

40. Kitchen.

(1)The area should not be less than 5.0 sq. mtrs. with the minimum width of 1.8 sq. mtrs. where there is a separate store, the size of the kitchen may be reduced to 4.5 sq. mtrs.
(2)In the case of special housing schemes mentioned in sub-regulation (4) of Regulation 43 following relaxation shall be permissible :
(a)In case of single room tenement no kitchen shall be necessary.
(b)In case of double room tenements the kitchen shall not be less than 3 sq. mtrs. area with the minimum width of 1.2 metres.
(3)Other requirements. - Any room to be used as kitchen shall have :
(a)unless separately provided, a pantry for washing of kitchen utensils which shall lead directly or through a sink to grated and tapped connection to the waste pipe;
(b)a chimney not less than 500 sq. centimetres in that part where firewood, coal or like material is used which will generate smoke;
(c)windows of not less than 0.75 sq. mtr. in area opening directly on to an interior or exterior open space, but not into a ventilating shaft; and
(d)in case of multi-storeyed residential building more than 15 mtrs. in height, refuge chutes.