Section 18 in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983
18.
The Board or such agency as it may decide shall be responsible for maintenances, running, control and Regulations for use of common portions and common services of each block in a Housing Estate and it shall be the duty of such agency to administer these common portions and common services. The allottee or the hirer shall be liable to pay to the Board or the Special Agency of the charges for the purpose as decided by the Board. In case of failure on the part of the allottee or hirer to make such payment the Board shall have the power to recover such amount as arrears of land revenues.
