Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 53 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

53. Habitable room.

(1)No habitable room shall have a floor area less than 9.5 square metres except those in hostels attached to recognized educational institutions where the minimum floor area of room for residence of a single persons shall be 7.5 square metres. The minimum width of a habitable shall be 2.4 metres. Where there are two habitable rooms in a dwelling unit, the minimum area of one shall be not less than 9.5 square metres and the other not less than 7.5 square metres.
(2)The minimum height of all rooms used for human habitation shall be 2.75 metres measured from the surface of the floor to the lowest point of the ceiling (bottom of slab). In case of air conditioned rooms a height of not less than 2.5 metres measured from the surface of the floor to lowest point of air conditioning duct or false ceiling shall be provided. Where beams are provided, the minimum head room shall be 2.4. metres.