Section 23(2) in The Haryana New Mandi Townships Building Rules, 1967
(2)All door or windows or other such apertures shall open directly or through a verandah, on to a permanent open space or on open space about the building of not less than 2 metres (6.5617) in width or a court-yard as specified in Rule 22.Note - (i) In calculating the area of window and door openings, no deduction shall be made for the space occupied by windows or for unopenable glazed or unglazed portions of the window.(ii)The provision of a wire gauze door or openable or fixed wire gauze shutters on the window openings shall be disregarded for purposes of calculations.
