Section 3(j) in The Delhi Apartment Ownership Act, 1986
(j)“common areas and facilities”, in relation to a multi-storeyed building, means—(i)the land on which such building is located and all easements, rights and appurtenances belonging to the land and the building;(ii)the foundations, columns, girders, beams, supports, main walls, roofs, halls, corridors, lobbies, stairs, stairways, fire-escapes and entrances and exits of the building;(iii)the basements, cellars, yards, gardens, parking areas, shopping centers, schools and storage spaces;(iv)the premises for the lodging of janitors or persons employed for the management of the property;(v)installations of central services, such as, power, light, gas, hot and cold water, heating, refrigeration, air conditioning, incinerating and sewerage;(vi)the elevators, tanks, pumps, motors, fans, compressors, ducts and in general all apparatus and installations existing for common use;(vii)such other community and commercial facilities as may be prescribed; and(viii)all other parts of the property necessary or convenient to its existence, maintenance and safety, or normally in common use;
