Section 41 in Haryana Apartment Ownership Rules, 1987.
41. Use of Family units. - Internal changes. - (1) All units (except units on the ... ). (here specify number of apartments, if any, used for commercial purposes) shall be utilized for residential purpose only.
(2)An owner shall not make any structural modifications or alterations in his unit or installations located therein without previously notifying the Association in writing, through the President of the Board if no manager is employed. The Association shall have the obligation to answer within thirty days and failure to do so within the stipulated time shall mean that there is no objection to the proposed modification, alteration or installation.
