Section 45 in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968
45. Responsibility of Registered Agency about services.
- The Agency and each of its constituent members shall be responsible for ensuring that(a)no damage or deterioration to the property handed over in terms of the agreement under these regulations is caused;(b)no installation or equipment connected with or provided as part of water supply, sewerage, storm water drainage, electricity or other service shall be tampered with;(c)no construction within the property shall be made otherwise than with the prior sanction of the competent local authority;(d)no obstruction to a person duly authorised shall be caused so as to create difficulties in the discharge of his duties in connection with the matters arising out of the management of property; and(e)no obstruction to common portions shall be caused or misuse of the property shall be made such as the following namely:(i)occupying common passages, staircases approaches and the like;(ii)throwing garbage or refuse within the precincts of the property or outside it;(iii)keeping a vehicle so as to obstruct the free movement; and(iv)creating in sanitation or nuisance.
