Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Haryana - Subsection

Section 58(2) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

(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.