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State of Rajasthan - Section
Section 7 in The Rajasthan Land Revenue (Construction of Buildings in Mandies) Rules, 1959
7. The following.
- Minimum accommodation standard shall be adhered to while approving the plans.Minimum accommodation standards| (a) | Habitable Room | |
| Floor area 100 Sq. ft. and width | 8'-0' | |
| Height measured from floor to ceiling | 10'-0' | |
| Ventilation directly opening into external air | 30 sq. ft. | |
| (b) | Kitchen | |
| Floor area | 60 sq. ft. | |
| Storage | 20 sq. ft. | |
| If combined | 80 sq. ft. | |
| Minimum height from floor to ceiling | 10'-0" | |
| Ventilation directly opening outside | 20 sq. ft. | |
| (c) | Bath Rooms | |
| Floor area | 20 sq. ft. | |
| Height | 7'-6" | |
| Width | 4' | |
| Ventilation directly opening into the external air | 5 sq. ft. | |
| (d) | Water Closet | |
| Floor area | 12 sq. ft. | |
| Height | 7'-6" | |
| Ventilation in the form of Jail or clerestory directly openinto external air. | 2 sq. ft. | |
| (e) | Court Yards | |
| Floor area | 120 sq. ft. (Clear to sky) | |
| Width | 10'-0" |