Section 3(d) in Andhra Pradesh Apartments (Promotion of Construction and Ownership) Act, 1987
(d)"Common areas and facilities" unless otherwise provided in the declaration, means:(i)The land on which the building is located;(ii)Foundation, columns, girders, beams, supporters, main walls, roofs including terraces, halls, corridors, stairs, stair-ways, fire-escapes and entrances and exits of the building;(iii)Basements, cellars, yards, gardens, parking areas, children's playground and storage spaces;(iv)The premises for the lodging of janitors or caretakers or persons employed for the management of the property;(v)Installations of general services, such as power, light, gas, hot and cold water, heating refrigeration, air-conditioning and incinerating;(vi)Elevators, tanks, wells and bore-wells, pumps, motors, fans, compressors, ducts and in general all apparatus and installations existing for common use;(vii)Such other community and commercial facilities as may be provided for in the building plan and declarations;(viii)all other parts of the property necessary or convenient to its existence, maintenance and safety or normally in common use;
