Section 49 in Kerala Municipality Building Rules, 1999

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State of Kerala - Section

Section 49 in Kerala Municipality Building Rules, 1999

49. Lighting and Ventilation.

(1)Every habitable room shall be furnished with sufficient number of openings such as windows and ventilators affording effectual means of admission of light and air by direct communication with the external air as provided in the National Building Code, 1983 or shall be sufficiently lighted and ventilated by artificial means.

(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 unless it is artificially lighted.

(3)Windows and ventilators which open into a verandah shall be deemed to communicate with the external air, if such verandah is not more than 3 metres wide and open throughout its entire length into an open space open to the sky the width of such open space being not less than 3.0 metres. Trellising, mesh, grill or net may, however, be provided on the open side of the verandah;

(4)Every kitchen shall be ventilated according to the standards stipulated for habitable rooms and shall have suitable flue for the escape of smoke and heated air unless it is provided with an approved form of smokeless installation.

(5)Every bathroom or latrine shall be provided with sufficient light and ventilation.-

(6)Every bathroom or latrine shall have at least one of its walls abutting on an open space or open verandah or an air shaft if not centrally air conditioned; the size of air shaft shaft not be less than that specified in Table 8.Size of Air Shaft

Sl. No.	No. of Storeys	Area of the airshaft in Square meter	Minimum width of Airshaft in meter
(1)	(2)	(3)	(4)
1.	Upto 3	1.08	0.9
2.	Upto 6	2.4	1.2
3.	Upto 10	3.0	1.5
4.	Above 10	5.0	2.0

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State of Kerala - Section

Section 49 in Kerala Municipality Building Rules, 1999

49. Lighting and Ventilation.