Section 3(i) in The Bihar Apartment Ownership Act, 2006
(i)"Common areas and facilities" in relation to a 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 foundation, columns, girders, beams, supports, main wall, roofs, halls, corridors, lobbies, stairs, stair-ways, fire escapes, and entrances and exit of the building;(iii)The basements, cellars, yards, gardens, open areas, shopping centres, schools and storage spaces;(iv)The premises for the lodging of Gatekeeper or the person employed for looking after the property;(v)Installation of central services, such as, power, lights, gas, hot and cold water, heating, refrigeration, air conditioning, incinerating and sewerages;(vi)The elevators, tanks, pumps, motors, fans, compressor ducts and in general, all apparatuses 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.
