Section 42 in The Tamil Nadu Apartment Ownership Rules, 1997
42. Use of common areas and facilities and restricted common areas and facilities. - (1) The owner shall not place or cause to be placed in the lobbies, vestibules, stairways, elevators and other areas of facilities of a similar nature both common and restricted, any furniture, packages or objects of any kind. Such areas shall be used for no other purpose other than for normal transit through them.
(2)The Apartment shall have elevators for transportation of the owners and their guests and for freight service, or auxiliary purposes. Owners and tradesmen are required to utilize exclusively freight or service elevators for transporting packages, merchandise or any other object that may effect the comfort or well being of the passenger of the elevators meant for the transportation of owners, residents and guests.
