Section 14(5) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010
(5)On formation of the Association of the Apartment Owners under sub-section (2) above, the management of the affairs of the apartments regarding their common areas and facilities shall be deemed to be transferred from the promoter to the Association which shall thereupon maintain them :Provided that till all the apartments are sold or transferred, the promoter shall proportionately share the maintenance cost of common areas and facilities.[Provided further that the amount collected by the promoter towards interest free maintenance security shall also be transferred to the Association at the time of handing over of the common areas and facilities.] [Inserted by Act No. 30 of 2016, dated 19.9.2016]
