Section 17 in The Punjab Apartment Ownership Rules, 1995
17. Maintenance, repair and replacement of common area facilities and payments. - (1) All apartment owners are obliged to pay assessments imposed by the Association to meet all expenses, on the maintenance, repair and replacement and of the common areas and facilities, and common services;
(2)Every apartment owner must perform all maintenance and repair work within his own apartment;(3)All the repairs of internal installations of the apartment such as water, light, gas, power, sewerage, telephone, air-conditioners, sanitary installations, doors, windows, lamps and all other accessories, shall be at the expenses of apartment owner concerned;(4)The apartment owner shall reimburse the Association for any expenditure incurred in repairing or replacing any common areas and facilities damaged due to his fault. [Sections 20 and 38(2)(e).]
