Section 45(e) in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968
(e)no obstruction to common portions shall be caused or misuse of the property shall be made such as the following namely:(i)occupying common passages, staircases approaches and the like;(ii)throwing garbage or refuse within the precincts of the property or outside it;(iii)keeping a vehicle so as to obstruct the free movement; and(iv)creating in sanitation or nuisance.
