Section 39 in The Greater Noida Industrial Development Area Building Regulations, 1992
39. Living or sleeping room.
(1)No living or sleeping room shall have a carpet area less than 9.5 sq. mtrs. and the minimum width of such room shall be 2.4 mtrs.(2)In the case of hostels in educational building the minimum carpet area of such a room for single person shall be 7.5 sq. mtrs.(3)In the case of building with two rooms, the carpet area of one of the room shall be not less than 9.5 sq. mtrs. and the carpet area of the other shall be not less than 7.5 sq. mtrs.(4)In the case of special housing schemes for economically weaker sections of society, low income group, slum clearance or for industrial labour undertaken by public agency, the authority may, from time to time, specify the norms for the size of the rooms as below :(a)A single room tenement shall consist of a room not less than 9.5 sq. mtrs. in carpet area with the minimum width of 2.4 mtrs. and a multipurpose space area of not less than 3.6 sq. mtrs. with a width of 1.5 mtrs.(b)In the case of double room tenements there shall be a living room not less than 9.5 sq. mtrs. in area and the other room not less than 7.5 sq. mtrs. in area.
