Section 19(ii) in The Punjab Apartment Ownership Rules, 1995
(ii)No apartment owner shall carry out any structural modification or alteration or installation located in the apartment without first obtaining the consent of all other apartment owners and notifying the Association in writing and other owners shall have the obligation to give their consent and the Association shall have the obligation to reply, within thirty days of the receipt of request for consent or notification, and failure to do so shall mean that there is no objection to the proposed modification, alteration or installation;
