Section 16(1) in Uttar Pradesh Ownership of Flats Act, 1975
(1)the Manager or Board of Managers, if required by the Declaration or the bye-laws or by a majority of the owners of flats, or at the request of a mortgagee having a first mortgage covering a flat, shall have the authority to, and shall, obtain insurance for the property against loss or damage by fire, and such other hazards, under such terms and for such amounts as shall be required or requested.
