Section 3 in The Punjab Apartment Ownership Rules, 1995
3. Percentage of interest in case of non-residential apartments.
- The percentage of undivided interest of each apartment in a building wholly or partly put to non-residential use, shall be the ratio of the floor area of each apartment to the total floor area of all the apartments of the building, and in respect of the limited common areas and facilities reserved for the use of certain apartments to the exclusion of other apartments, such percentage shall be the ratio of the floor area of the apartment to the total floor area of those apartments for which the use is reserved. [Sections 4(2) and 38(2)(a).]
