Section 40 in Madhya Pradesh Prakoshtha Swamitva Rules, 2019
40. Use of family Units : Internal Changes. - (1) All the Units shall be utilised for residential/approved purposes only.
(2)An owner shall not carry any structural modification or alteration or installations located therein, in his unit without notifying the association in writing. The Association shall have the obligation to answer within thirty days and failure to do so shall mean that there is no objection to the proposed modification, alteration or installation.(3)No owner shall undertake any work that affects the external facade of the building from any angle i.e. covering of balconies and terraces, change of colour, etc.(4)No owner shall undertake any work that affects the structure of the building.(5)No owner shall undertake any work that,(i)result in encroachment of common areas,(ii)result in damage or disturbance of common areas, adjacent upper or lower floors.If any of the above changes are effected by any owner, he will make them good at his own cost, failing which the Association is entitled to effect recovery of the cost of rectification from him.
