Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(3) in Punjab Urban Planning and Development Building Rules, 2018

(3)Courtyard/ Open Space. - (i) Inner Courtyard. - The minimum area of every closed or partially closed courtyard of any building upon which habitable rooms abut shall not be less than 9 sq.mt. (Nine square meters) and the minimum width of every such courtyard in any direction shall not be less than 2.5 meters.Notwithstanding the provisions of sub rule (i), the clear width of the courtyard shall not be less than one-fifth of the mean height of the abutting building.Where only water-closet and bath room are abutting on the inner courtyard, the size of the inner courtyard shall be in line with the provision for ventilation shaft as given in sub rule (ii) below.
(ii)Ventilation Shaft. - For ventilating the spaces for water-closets and bath rooms, if not opening on to front, side, rear or interior open spaces, these shall open on to the ventilation shaft, the size of which shall not be less than the values given below:
Table 31 : Size of Ventilation shaft
S.No. Height of building (m) Size of ventilation shaft (m2) Minimum one dimension of the shaft (m)
I. 10 1.2 0.9
II. 12 2.8 1.2
III. 18 4.0 1.5
IV. 24 5.4 1.8
V. 30 8.0 2.4
VI. Above 30 9.0 3.0
Notes. - (a) For buildings of height above 30 m, a mechanical ventilation system shall be installed besides the provision of minimum ventilation shaft.
(b)For fully air conditioned residential/business buildings, the ventilation shaft need not be insisted upon, provided the air conditioning system works in an uninterrupted manner, also, provided there is an alternative source of power supply.
(c)For mechanical ventilation in building shall be as per the provision of the National Building Code of India, 2016, as amended time to time.
(iii)Outer courtyard/ open space. - The minimum width of the outer courtyard/ open space shall be not less than 2.4 m. If the width of the outer courtyard/ open space is less than 2.4 m, it shall not be treated as a outer courtyard/ open space and the provisions of outer courtyard/ open space shall not apply. However, if the depth of the outer courtyard/ open space is more than the width, the provisions of above sub rule (i) shall apply for the open spaces to be left between the building(s) when any habitable room depends on light and ventilation from such outer courtyard/ open space.