Section 89(7) in The Delhi Co-operative Societies Rules, 2007
(7)Save as otherwise provided in the Act, the cost of maintenance, repair and replacement in the common areas and facilities shall be apportioned amongst the members, the power of attorney holders and holders of conveyance deed whoever may be having occupancy rights of the plot or flat or garage etc.Explanation. - "Common areas and facilities," in relation to a multi-storeyed building, means:-(a)The land on which such building is located and all easements, rights and appurtenances belonging to the land and the building;(b)The foundations, columns, girders, beams, supports, main walls, roof, halls, corridors, lobbies, stairs, stairways, fire escapes and entrances and exits of the building;(c)The basements, cellars, yards, gardens, parking areas, shopping centers, schools and storage spaces;(d)The premises for the lodging of janitors or persons employed for the management of the co-operative society.(e)Installation of central services, such as, power, light, gas, hot and cold water, heating refrigeration, air conditioning, incinerating and sewerage;(f)The elevators, tanks, pumps, motors, fans compressors, ducts and in general all apparatus and installations existing for common use;(g)Such other community and commercial facilities as the Registrar may, declare; and(h)All other parts of the property necessary or convenient to its existence, maintenance and safety, or normally in common use.
