Section 3(j) in The Bihar Apartment Ownership Act, 2006
(j)"Common expenses" means :-(i)All sums lawfully assessed against the Apartment owners by the Association of Apartment owners;(ii)Expenses of administration, maintenance, repair or replacement of common areas & facilities;(iii)Other expenses agreed upon as common expenses by the Association of Apartment owners;(iv)Expenses declared as common expenses by the provisions of this Act, or by the Deed of Apartment or the Bye-laws.
