Section 3(g) in Kerala Apartment Ownership Act, 1983
(g)"Common areas and facilities" unless otherwise provided in the declaration or lawful amendments thereto, mean-(i)the land on which the building is located;(ii)the foundations, columns, girders, beams, supports mainwalls, roofs, halls, corridors, lobbies, stairs, stairways, fire-escapes and entrances and exits of the building;(iii)the basements, cellars, yards, gardens, parking areas and storage spaces;(iv)the premises for the lodging of persons employed for the management of the property;(v)installations of central services, such as power, light, gas, hot and cold water, heating, refrigeration, air conditioning and incinerating;(vi)elevators, tanks pumps, motors, fans, compressors, ducts and in general all apparatus and installations existing for common use;(vii)such community and commercial facilities as may be provided or in the declaration; and(viii)all other parts of the property necessary or convenient to its existence, maintenance and safety, or normally in common use;
