(3)Size. - (i) The area of habitable room shall not be less than 9.5 square metres where there is only one room with a minimum width of 2.4 metres. Where there are two rooms, one of these shall not be less than 9.5 square metres and the other be not less than 7.5 square metres with a minimum width of 2.1 metres. In the case of hostels in educational institutions the minimum size of a habitable room for single person shall be 7.5 square metres.(ii)However in the case of special housing schemes for Economically Weaker Section of Society, low income group housing, slum clearance scheme or industrial labour housing schemes, the norms for the size of the rooms shall be as follows:-(a)A single room tenament shall consist of a room not less than 9.5 square metres in area with a minimum width of 2.4 metres and a multipurpose space of area not less than 4.0 square metres, with a minimum width of 1.5 metres;(b)In the case of double room tenament there shall be a living room not less than 9.5 square metres in area and another room not less than 7.5 square metres in area.
