Section 30(3) in Punjab Urban Planning and Development Building Rules, 2018
(3)Lighting and ventilation of rooms. - (i) 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.(ii)Notwithstanding the area of openings obtained through above sub-rule (3) of rule 26(1), the minimum aggregate area [see Notes(a) to (c)]of such openings, excluding doors inclusive of frames, shall be not less than one-tenth of the floor area.Notes. - (a) If a window is partly fixed, the open able area shall be counted.(b)No portion of a room shall be assumed to be lighted, if it is more than 7.5 m away from the opening assumed for lighting that portion.(c)The area of openings above shall be increased by 25 percent in the case of a kitchen.(d)In bathroom or water closet have a window or ventilator, opening to a shaft or open space, of area not less than 0.3 m2 with side not less than 0.3 m.(e)No room containing water-closets shall be used for any purpose except as a lavatory and no such room shall open directly into any kitchen or cooking space by a door, window or other opening. Every room containing water-closet shall have a door completely closing the entrance to it.(f)Mechanical light and ventilation shall be permissible as per National Building Code of India, 2016, as amended from time to time.
