Section 11 in U.P. Kshettra Panchayats and Zila Panchayats (Erection and Re-Erection of a Building or Making or Enlarging of a Well Within a Controlled Rural Area) Rules, 1974
11. Minimum size and requirement of ventilation for a habitable room [Section 164 (1) read with Section 237].
- (i) The minimum area of a habitable room in a building shall not be less than 7.4322 sq. mts. with a width of not less than 2.44 mts. and the minimum area of kitchen, bath, latrine, and combined bath and latrine shall not be less than 3 sq. mts., 1.4864 sq. mts., 1,1148 sq. mts. and 2.6012 sq. mts. respectively. It shall derive its ventilation through an open verandah or directly deriven from a street or courtyard.(ii)Every room except store shall for admission of light have at least one window, opening directly to open air, or in an open varandah. The aggregate open area of all the windows shall not be less than 10 per cent of the floor area.(iii)The dimensions of the courtyard shall not be less than half the height of each of the opposite side walls.
