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State of Goa - Section

Section 9 in The Goa Public Health Rules, 1987

9. Tenements.

(1)A tenement shall be considered habitable if minimum one living room, kitchen, bathroom, sanitary type of latrine and safe drinking water is provided with sufficient number of windows and is maintained in hygienic condition to the satisfaction of the sanitary authority.
(2)The volume of a tenement shall be in proportion of 20 cubic mts. per head whereas the height of the roof shall not be less than 3.0 mts. and if it is over 4 mts. the height shall be considered as 4 mts. only. When the number of inhabitants are more in relation to available space, the tenement shall be considered as over crowded.