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State of Tamilnadu - Section

Section 44 in The Tamil Nadu Apartment Ownership Rules, 1997

44. Rules of conduct. - (1) No resident shall past any advertisement or poster of any kind in or on the building, except as authorised by the Association.

(2)The residents shall exercise extreme care about making notices or the use of musical instruments, radios, television and amplifiers, etc., that may disturb others. Residents keeping domestic animals shall abide by the Municipal Sanitary Regulations.
(3)It is prohibited to throw garbage or trash outside the disposal places provided for such purpose in the service areas. If such place is not provided, all garbage or trash shall be collected in a vessel and thrown in the municipal dustbin.
(4)No owner, resident or lessee shall install wiring for electrical or telephone installation or television antenna, machines or air-conditioning units, etc., on the exterior of the building without the permission of the Association.