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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(16) in Tamil Nadu Combined Development and Building Rules, 2019

(16)Lighting and Ventilation. - 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.
(a)Notwithstanding the area of openings stated above, the minimum aggregate area of such openings, excluding doors inclusive of frames, shall be not less than one- eighth of the floor area;
Note.
(i)If a window is partly fixed, the open able area shall be counted
(ii)No portion of a room shall be assumed to be lighted, if it is more than 7.5m away from the opening assumed for lighting that portion.
(iii)The area of openings as given above shall be increased by 25% in the case of a kitchen
(iv)in cases where the ventilation is derived through open to sky. the dimensions of the open to sky need to be 1.5m x 2.5m. This will apply to kitchens and store rooms but not to lavatories and bath rooms which shall have windows or ventilators of not less than 0.5sq.m. abutting such open space
(b)For requirements regarding lighting and ventilation for different uses and occupancy reference shall be made to the NBC Part 8 'Building Services, Section 1 Lighting and Ventilation'.