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State of Punjab - Section

Section 28D in The Punjab Capital (Development and Regulation) Building Rules, 1952

28D. Lighting and Ventilation of Basement Storey.

- [(i) An open area of a minimum width of 1.8 metre shall be provided across the full length and/or width of a basement storey. This area shall be within the limits of the site and shall be paved with impervious material above a concrete bed. It shall be completely unobstructed except that in this area steps may be allowed for access to it, if considered necessary:Provided that the provision shall not apply to the basement storey in City Centre, i.e. Sector 17 or in such other area as may be specified by the Chief Administrator where it may not be possible to provide open areas, the access to the basement storey in such cases being provided through the ground floor of the building.
(ii)Basement storey shall be and ventilated by means of windows or a minimum area of 1/10th of the total floor area, atleast half of which must open and in case of buildings governed by Architectural Control the provision of light and ventilation shall be as shown on the control sheets.]
(iii)[ The basement storey for any other purpose conforming to the land use of the site can be allowed provided proper light and ventilation as required under the rules is provided or proper air conditioning is made. The basement area of such uses shall be counted as part of the permissible covered area/floor space index of the site.] [Added Chandigarh Administration Gazzette dated 22.1.1993.]