Section 17 in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979
17. Minimum area of courtyard for purposes of ventilation.
- The minimum superficial area of every enclosed courtyard of a residential building upon which habitable rooms abut shall be one fourth of the aggregate floor area of the rooms and verandah on the ground floor abutting on the courtyard :Provided that such courtyard shall not be less than 12.0 sq. metres in area and the minimum width of every such courtyard in any direction shall not be less than 3.00 metres. In determining the said aggregate, floor area of the rooms and verandah abutting on the courtyard :-(a)Only one half of the floor area of such rooms and verandahs as abut on another courtyard or an open space or road not less than 4-5 metres in width shall be taken in account;(b)any room which is separated only by an open verandah from courtyard shall for the purpose of this rule, be deemed to abut on such courtyard;(c)the area of the courtyard for the purposes of this rule shall be the area open to sky, clear of all projections.
