Section 5 in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
5. Common areas and facilities.
(1)Each apartment owner may use the common areas and facilities in accordance with the purposes for which they are intended, without hindering or encroaching upon the lawful rights of the other apartment owners.(2)The necessary work relating to the maintenance, repairs or replacement of the common areas and facilities and the making of any additions or improvements thereto, shall be carried out only in accordance with the provisions of this Act and the bye-laws.(3)The association shall have the irrevocable right to be exercised by the board to have access to each apartment from time to time during reasonable hours for the maintenance, repairs or replacement of any of the common areas of facilities therein or accessible therefrom or for making emergency repairs therein necessary' to prevent damage to the common areas and facilities or to any other apartment or apartments.
