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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(1) in The Haryana New Mandi Townships Building Rules, 1967

(1)Every habitable room include a shop;
(i)shall be of height of at least 3 metres (9.8425') in every part from floor to ceiling;
(ii)shall have a clear floor area of not less than 10 square metres (107.64 feet) and a width not less than 2.50 metres (8.202');
(iii)shall be provided for purposes of light and ventilation with doors and windows or other appertures which shall have a total opening of not less than ¼ th of the floor area of room or 3 square metres (32.292) whichever is greater provided, however, that windows and clerestory windows shall have an openable area of not less than 1/12th of the floor area of the room; provided further that if habitable room is without a fire place it shall in addition to any ventilation afforded by a window or a door be provided with a fanlight opening on to a ventilated lobby or corridor or a clerestory window or sufficient appertures or airshaft having an unobstructed sectional area of not less than 200 square centimetres (3100 inches).