Section 15(1) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010
(1)The Board or Manager -(a)shall have, if requested so to do by a mortgagee having a first mortgage covering an apartment, the authority to, and(b)shall, if required so to do by the bye-laws or by a majority of the apartment owners, Obtain insurance for the property against loss or damage by fire or other hazards under such terms and for such amounts as requested or required.
