Section 118(2) in West Bengal Municipal (Building) Rules, 2007
(2)In the case of mechanized light and ventilation, the standards shall be such as to give the same intensity of ventilation as is provided in sub-rules (1) and (3) and subject to the approval of the Authority, provided alternative arrangements to ventilating and lighting the room according to the standards laid down in sub-rules (1) and (3) have also been made.
