Section 20 in West Bengal Apartment Ownership Bye-laws, 1974
20. Assessment of the share of common expenses.
(1) Every apartment owner of the property shall be assessed with such sum, being his share of the common expenses for the year as may be determined by the Association concerned to defray the common expenses which may include an insurance premium and any repair and reconstruction work in case of hurricane, fire, earthquake or any other kind of hazard or calamity.(2)The assessment in clause (1) shall be made pro rata according to the value of the apartment unit as specified in the Declaration in pursuance of the provision of clause (g) of sub-section (1) of section 10.
