Section 19 in The Punjab Apartment Ownership Rules, 1995
19. Use and maintenance of apartment and common areas and facilities. - (i) Every apartment shall be used only for the purpose for which purpose it has been allotted;
(ii)No apartment owner shall carry out any structural modification or alteration or installation located in the apartment without first obtaining the consent of all other apartment owners and notifying the Association in writing and other owners shall have the obligation to give their consent and the Association shall have the obligation to reply, within thirty days of the receipt of request for consent or notification, and failure to do so shall mean that there is no objection to the proposed modification, alteration or installation;(iii)The apartment owners 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 package or objects of any kind and such areas shall be used for no other purpose than for normal transit through them;(iv)The apartment owner will be required to utilise exclusively a freight or service elevators for transporting package merchandise or any other object that may affect the comfort or well being of the passengers of the elevators meant for the transportation of owners, residents and guests;(v)No resident shall paste any advertisement or poster of any kind in or on the building except as authorised by the Association;(vi)The residents shall exercise extreme care about making noises or the use of musical instruments, radios, television and amplifiers which may disturb others and the residents keeping domestic animals shall abide by the municipal bye-laws or regulations;(vii)No resident shall -(a)hang garments, rugs etc. from the windows, balconies or from any of the facades;(b)dust rugs etc. from the windows or to clean rugs etc. by beating on the exterior part of the building;(c)throw garbage or trash outside the disposal places provided for such purpose in the service areas and where such a place is not provided, all garbage or trash shall be collected in a vessel and thrown in the municipal dustbins;(viii)No apartment owner, resident or lessee shall instal wiring for electrical or telephone installations, television antenna, machines or air- conditioning units etc. on the exterior of the building. [Sections 20 and 38(2)(e).]
