Section 63 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
63.
(1)All habitable rooms shall have for the admission of light and air, one or more means such as windows, exhaust fans and sky lights opening directly to the external air or into an open verandah, Doors are not counted towards the area of opening in walls for lighting and ventilation purposes.(2)Where the lighting and ventilation requirements are not met through day lighting and natural ventilation, the same shall be ensured through artificial lighting and mechanical ventilation as per Part VII Building Service Sector-I lighting and ventilation of National Building Code in India, 1983 published by the Indian Standards Institution.(3)Cross ventilation by means of window, or ventilators or both shall be effected in at least one living room of a tenement either by means of window in opposite walls or if this is not possible, at least by means of windows in the adjoining walls taking advantage of prevailing wind direction.(4)Notwithstanding the above, a minimum aggregate area of opening, excluding doors, shall be not less than ⅙ of the floor area in the case of residential buildings. In the case of other public building like commercial buildings, offices, educational institutions and hospital buildings the minimum aggregate area of opening shall be not less than ⅕ of floor area.(5)No portion of a room shall be assumed to be lighted if it is more than 7.5 metres from the opening provided for lighting that portion.
