(1)Rooms shall have, for the admission of light and air, one or more openings, such as windows and ventilators, opening directly to the external air or into an open verandah with a maximum width of 2.4 metres.(2)Where the light and ventilation requirements are not met through day lighting and natural ventilation, the same shall be ensured through artificial lighting and mechanical ventilation as per Part VIII-Building services Section 1, Lighting and Ventilation of the Code as revised from time to time.(3)Notwithstanding the area of openings obtained under sub-rule (2), the minimum aggregate area (See Notes 1 to 3) of such openings excluding doors inclusive of frames shall be not less than one-tenth of the floor area.Note 1. - If a window is partly fixed, the openable area shall be counted.Note 2. - No portion of a room shall be assumed to be lighted, if it is more than 7.5 metres away from the opening assumed for lighting that portion.Note 3. - Area of openings as given in this sub-rule shall be increased by 25 per cent in case of a kitchen.(vi)Lifts
