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 Kerala - Section

Section 52 in The Kerala Panchayat Buildings Rules, 2011

52. Lighting and ventilation.

(1)Every habitable room shall be furnished with sufficient number of openings such as windows and ventilators affording effectual means of admission of light and air by direct communication with the external air as provided in the National Building Code of India 2005, as amended from time to time, or shall be sufficiently lighted and ventilated by artificial means.
(2)No portion of a room shall be assumed to be lighted if it is more than 7.5 metres away from the opening assumed for lighting that portion unless it is artificially lighted.
(3)Windows and ventilators which open into a verandah shall be deemed to communicate with the external air, if such verandah is not more than 3 metres wide and open throughout its entire length into an open space, open to the sky; the width of such open space being not less than 3.0 metres. Trellis, mesh, grill or net may, however, be provided on the open side of the verandah.[***] [Substituted '(4) Every kitchen shall be ventilated according to the standards stipulated for habitable rooms and shall have suitable flue for the escape of smoke and heated air unless it is provided with an approved form of smokeless installation.' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]
(5)Every bathroom or latrine shall be provided with proper light and ventilation.
(6)Every bathroom or latrine shall have atleast one of its walls abutting on an open space or open verandah or an airshaft if not centrally air-conditioned; the size of airshaft being not less than that specified in Table 5.Table 5Size of Air Shaft
Sl.No. No. of Storeys Area of the airshaft in Square metres. Minimum width of Airshaft in[metres] [Added by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]
1 Upto 3 1.08 0.9
2 Upto 6 2.40 1.2
3 Upto 10 3.00 1.5
4 Above 10 5.00 2.0