Section 25(2) in West Bengal Apartment Ownership Bye-laws, 1974
(2)All the repairs, required to be effected in respect of the doors, windows, internal installations (including sanitary installations) in connection with, or in relation to water. light, gas, power sewage, televisions, air conditions, and all other kinds of accessories within the area of such apartment, shall be undertaken at the expenses of the owner of the apartment concerned.
