Section 31(3) in The Gujarat Ownership Flats Act, 1973
(3)The bye-laws may also provide for the following matters, namely:(a)Subject to the provisions of this Part, provision for regulating transfer partition of any apartment and percentage of undivided interest in the common areas and facilities appurtenant to such apartment, subject to such terms and conditions as may be specified in the bye-laws.(b)Provisions enabling the Board of managers to retain certain areas of the building and lease such areas to non-residents for commercial purposes and for distribution of resulting proceeds to the apartment owners as income or application thereof in reduction of their common charges for maintaining the building.(c)Any other provision, not inconsistent with the provisions of this Part, relating to the audit and account and administration of the property and annual and special general meetings, annual report and the like.
