Section 8B(18) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
(18)The housing society shall be responsible to see that the members thereof duly comply with the provisions of these Regulations and the terms and conditions of allotment as contained in the allotment order or the lease to be executed by the society. Any failure on the part of any of the members of the society to comply with any such provisions or the terms and conditions shall be deemed to be a breach committed by the society itself.
