(1)(a)Every kitchen appurtenant to a masonary building shall be provided with a chimney or such other outlet for smoke as the Executive Officer may require and no such kitchen shall be constructed with a thatched roof made of inflammable material.(b)In every kitchen or cooking place the smoke flue or chimney provided shall be of adequate size the minimum internal dimensions of which shall not be less than 100 square inches and which will be carried to a height of at least three feet above the height of the kitchen.(c)Every chimney leading from a kitchen shall have a separate smoke flue.(d)Every kitchen shall have a window of a superficial area of at least 4 square feet opening directly into the external air.(e)Every kitchen shall be provided with a washing place at least three feet by two feet, properly sloped and drained for storing water and washing utensils.(2)Every place where in fire is kindled habitually, such a kitchen shall be provided with efficient means for the escape of smoke or the products of combustion, directly above every fire place.Note. - The means would depend upon the nature of roofing over the room in which the fire place is provided.
