(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
