Section 148(2) in West Bengal Co-operative Societies Rules, 2011
(2)The cost of maintenance, repair or replacement of common areas and facilities shall be apportioned according to carpet area :Provided that where apportionment of cost according to carpet area is not considered equitable, the society may with the approval of the Registrar, realise the cost in such manner as it may consider fit.Explanation. Common areas.Common areas shall mean staircase, stair cover, stair room, lift or any other easement and its connected areas, lobby, open terrace, roof, external wall, lawn, garden, play ground, water tank, boundary wall, parapet, driveway, residual area of car parking, security room, generator room, fire fighting tank and similar other service areas as would be decided by the general body.Explanation. Facilities.Facility shall mean water supply arrangement, lighting arrangement in common areas, security arrangement, intercom arrangement, generator arrangement, fire fighting arrangement, lift service, roof treatment, safety tank treatment and similar other facilities as would be decided by the general body.
