Section 16 in Uttar Pradesh Ownership of Flats Act, 1975
16. Insurance.
(1)the Manager or Board of Managers, if required by the Declaration or the bye-laws or by a majority of the owners of flats, or at the request of a mortgagee having a first mortgage covering a flat, shall have the authority to, and shall, obtain insurance for the property against loss or damage by fire, and such other hazards, under such terms and for such amounts as shall be required or requested.(2)Such insurance coverage shall be written on the property in the name of such Manager or of the Board of Managers of the Association of the owners of flats as trustee for each owner of flats in the percentage established in the Declaration.(3)Premium relating to such insurance shall be common expense.(4)The foregoing provisions for such insurance shall be without prejudice to the right of each owner of a flat to insure his own flat for his benefit.
