Section 57 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
57. Minimum area of courtyard for purposes of ventilation [Sections 8(2) and 25(2)(f)].
- The minimum area of every courtyard on which habitable rooms abut and from which they derive their ventilation shall be 1/6th the aggregate plinth area of the abutting rooms and/or verandah or 150 square feet whichever is greater :Provided that interconnecting balconies of not more than 3 feet in width on first or higher floors may be erected projecting into the courtyard so that clear area open to sky is not reduced to less than 2/3rd of the courtyards. The minimum width or depth of all such courtyards shall be 12 feet.
