Section 20 in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968
20. Administration of common portions/services by the Registered Agency.
- The Registered Agency shall be responsible for the maintenance, up- keep, running, control and regulation for use of common portions and common services of each block in a Housing Estate and it shall be the duty of such Agency to administer these common portions and common services in accordance with the provisions of the relevant agreement. The allottee/hirer shall be liable to pay to the Registered Agency, the charges for the purpose as decided by the Authority. In case of failure on the part of allottee/hirer make such payment, the Authority shall have the power to recover such amount as arrears of land revenue.
