Section 42 in Maharashtra Apartment Ownership Rules, 1972
42. Use of Common Areas and Facilities and Restricted Common Areas and Facilities. - (1) An owner shall not place or cause to be placed in the lobbies, vestibules, stairways, elevators and other areas of................ Condominium and facilities of a similar nature both common and restricted, any furniture, packages or objects of any kind. Such areas shall be used for no other purpose than for normal transit through them.
(2)The...........Condominium shall have...........elevators...........devoted to the transportation of the owners and their [guests] [To be retained where necessary.] and ........ for freight service, or auxiliary purposes. Owners and tradesmen are expressly required to utilise exclusively a freight or service elevator for transporting packages, merchandise or any other object that may affect the comfort or well-being of the passengers of the elevators dedicated to the transportation owners, residence and [guests] [To be retained where necessary.].
