Section 40 in Maharashtra Apartment Ownership Rules, 1972
40. Maintenance and Repair. - (1) Every owner must perform promptly, all maintenance and repair work within his own unit, which if omitted would affect the ..............Condomination in entirety or in a part belonging to other owners, being expressly responsible for the damages and liabilities that his failure to do so may endanger.
(2)All the repairs of internal installations of the unit such as water, light, gas, power, sewage, telephones, air conditioners, sanitary installations, doors, windows, lamps and all other accessories belonging to the unit area shall be at the expense of the apartment owner concerned.(3)An owner shall reimburse the Association for any expenditures incurred in repairing or replacing any common area and facility damaged through his fault.
