Section 3(f) in The Orissa Apartment Ownership Act, 1982
(f)"common areas and facilities" unless otherwise provided in the declaration or in lawful amendments thereto, includes-(i)the land on which the building is located and all easements, rights and appurtenances belonging to the land and the building;(ii)foundations, columns, girders, beams, supports, main walls, roofs, halls, corridors, lobbies, stairs, stairways, life-escapes and entrances and exits of the building;(iii)the basements cellars, yards, gardens, parking areas, shopping areas, schools, garrages and storage spaces;(iv)the premises for the lodging of janitors or persons employed for the management of the property;(v)installation of common services, such as power, light, gas, hot and cold water, heating, refrigeration, air-conditioning, sewerage;(vi)elevators, tanks, pumps, motors, compressors, pipes and ducts and in general all apparatus and installations existing for common use;(vii)such other community and commercial facilities as may be specially provided for in the declaration ; and(viii)all other parts of the property necessary or convenient to its existence, maintenance and safety, or normally in common use :
