Section 3(j) in The Delhi Apartment ownership Act, 1986
(j)"Common areas and facilities", in relation to a multi-storeyed building, means-(i)the land on which such building is located and all easements, rights and appurtenances belonging to the land and the building,(ii)the foundations, columns, girders, beams, supports, main walls, roofs, halls, corridors, lobbies, stairs, stairways, fire- escapes and entrances and exits of the building,(iii)The basements, cellars, yards, gardens, parking areas, shopping centres, schools and storage spaces.(iv)The premises for the lodging of janitors or persons employed for the management of the property.(v)Installations of central services, such as, power, light, gas, hot and cold water, heating, refrigeration, air conditioning, incinerating and sewerage,(vi)The elevators, tanks, pumps, motors, fans, compressors, ducts and in general all apparatus an installations existing for common use,(vii)Such other community and commercial facilities as may be prescribed, and(viii)All other parts of the property necessary or convenient to its existence, maintenance and safety, or normally in common use,
