Section 42(2) in Maharashtra Apartment Ownership Rules, 1972
(2)The...........Condominium shall have...........elevators...........devoted to the transportation of the owners and their [guests] [To be retained where necessary.] and ........ for freight service, or auxiliary purposes. Owners and tradesmen are expressly required to utilise exclusively a freight or service elevator for transporting packages, merchandise or any other object that may affect the comfort or well-being of the passengers of the elevators dedicated to the transportation owners, residence and [guests] [To be retained where necessary.].
