Section 42(2) in Haryana Apartment Ownership Rules, 1987.
(2)The .... Condominium shall have ..... elevators ...... devoted to the transportation of the owners and their guests and ...... for freight service or auxiliary purposes. Owners and tradesman are expressly required to utilize exclusively a freight or service elevator for transporting packages, merchandise or any other object that may effect the comfort or well being of the passengers of the elevators dedicated to the transportation of owners, residents and guests.
