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 Madhya Pradesh - Section

Section 66 in The M.P. Bhumi Vikas Rules, 1984

66. Habitable rooms.

- (1) Height. - The height of all rooms for human habitation shall not be less than 2.6 Meters measured form the surface of the floor to the lowest point of the ceiling (bottom of slab). In case of pitched roof, average height of rooms shall not be less than 2.6 Meters. The minimum clear head room under a beam, folded plates or caves shall be 2.4 Meters. In case of air-conditioned rooms a height of not less than 2.4 meters measured from the surface of the floor to the lowest point of air-conditioning duct or the false ceiling shall be provided.
(2)The requirements of sub-rule (1) apply to residential business and mercantile buildings. For educational and industrial buildings the following minimum requirements apply:-
(a)Educational building. - Ceiling height 3.6 metres for all regions; in cold region 3 metres.
(b)Industrial building. - Ceiling height 3.6 metres except when air-conditioned 3 metre (Factory Act, 1948 and rules thereunder shall govern such height where applicable).
(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.