Section 74(i) in The Delhi Co-Operative Societies Act, 2003
(i)"maintenance fund" means periodical payments which are made by the members or occupants of house or flat to meet the expenditure incurred by a housing cooperative society towards providing of cleanliness, watch and ward, landscape, water supply, lifts, maintenance services for sanitary, electric fittings, drains, fire fighting system, generation sets, intercom systems, etc. within the complex fixed annually by the general body meeting of the members as a budget provision;
