Section 29 in West Bengal Apartment Ownership Bye-laws, 1974
29. Use of common areas and facilities.
The owner or occupier of an apartment shall not place or cause to be placed in the lobbies, vestibules stairways, corridors, elevators and other areas and facilities, both common and restricted, any furniture, package or object of any kind, and such areas shall be used for no other purpose than for normal transit through them.
