Section 18 in The Punjab Apartment Ownership Rules, 1995
18. Collection of common expenses. - All apartment owners shall pay in lumpsum or in instalments as the Board may determine monthly assessments imposed by the Association to meet all common expenses in cash or in any other manner as the Board may decide from time to time. [Sections 20 and 38(2)(e).]
Explanation. - The assessment shall be made on pro rata basis according to the floor area of each apartment.
