Section 3(i) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010
(i)"common areas and facilities" means -(i)the land on which the building is located and all easements, rights and appurtenances belonging to the land and the building;(ii)[ the foundations, columns, girders, beams, supports, main walls, roofs/terraces and halls of common use, corridors, lobbies, stairs, stairways, fire-escapes and entrances and exits of the building; [Substituted by Act No. 30 of 2016, dated 19.9.2016](iii)the basements (areas of common use only), cellars, yards, parks, gardens, community centres and common parking areas;](iv)the premises for the lodging of janitors or persons employed for the management of the property;(v)installations of central services, such as, power, light, gas, hot and cold water, heating, refrigeration, air conditioning, incinerating and sewerage;(vi)the elevators, tanks, pumps, motors, fans, cable pipe line (TV, gas, electricity etc.) rain water harvesting system, compressors, ducts and in general all apparatus and installations existing for common use;(vii)[ such other common areas and community facilities as may be specified in the bye-laws; and] [Substituted by Act No. 30 of 2016, dated 19.9.2016](viii)all other parts of the property necessary or convenient to its existence, maintenance and safety, or normally in common use;
