Section 42 in Madhya Pradesh Prakoshtha Swamitva Rules, 2019
42. Right of Entry. - (1) An owner shall grant the right of entry to the manager or to any other person authorised by the Board of the Association in case of emergency whether the owner is present at the time or not.
(2)An owner shall permit other owners or their representatives when so required to enter his unit for the use of performing installation and alterations or repairs to the mechanical or electrical services provided, that requests for entry are made in advance and that such entry is at a time convenient to the owner, but, in case of emergency, such right of entry shall be immediate.Rules of Conduct. -(1)No resident shall post any advertisement or poster of any kind in or on the building, except as authorised by the Association.(2)The residents shall exercise extreme care about making noises or the use of musical instruments, radios, television and amplifiers etc. that may disturb others. Residents keeping pets shall abide by the municipal sanitary bye-laws or regulations.(3)It is prohibited to hang garments, rugs etc. from the windows, balconies or from any of the facades.(4)It is prohibited to throw garbage or trash outside the disposal places provided for such purpose in the service areas. If such place is not provided, all garbage or trash shall be collected in a vessel and thrown in the municipal dustbin in prescribed manner.(5)No owner, resident or lessee shall install wiring for electrical or telephone installation, television antenna, machines or air-conditioning units etc., on the exterior of the building except as authorized by the Association.
