(13)"Common Areas and Facilities" unless and otherwise provided in the Certificate of Land Settlement (Apartment) means -(a)land on which a building is located;(b)the foundations, columns, girders, beams, supports, main walls, roofs, halls, corridors, lobbies, stairs, stairways, terrace, compound walls, fire escapes, wells, dumps and entrances and exits of the building ;(c)the basement, cellars, yards, gardens, parking areas and storage spaces;(d)the premises for looking after of caretaker or persons employed for maintenance of the property;(e)water supply, sewerage and drainage connections and the installations of other services like power, light gas, hot and cold water heating, refrigerator, air conditioning and incinerating;(f)the elevators, tanks, pumps, motors, fans, compressors, ducts and in general all apparatus and installations existing for the common use;(g)such other community and commercial facilities as may be prescribed and(h)all other parts of the property necessary or convenient to its existence, maintenance and safety, or normally in common use;
