Section 148 in West Bengal Co-operative Societies Rules, 2011
148. Apportionment of cost of land, house or apartment in Housing Co-operative Society.
(1) The cost of any land (including its development cost) or the cost of .any house or apartment on such land built by a housing co-operative society shall be apportioned in such manner as may be decided by the board.(2)The cost of maintenance, repair or replacement of common areas and facilities shall be apportioned according to carpet area :Provided that where apportionment of cost according to carpet area is not considered equitable, the society may with the approval of the Registrar, realise the cost in such manner as it may consider fit.Explanation. Common areas.Common areas shall mean staircase, stair cover, stair room, lift or any other easement and its connected areas, lobby, open terrace, roof, external wall, lawn, garden, play ground, water tank, boundary wall, parapet, driveway, residual area of car parking, security room, generator room, fire fighting tank and similar other service areas as would be decided by the general body.Explanation. Facilities.Facility shall mean water supply arrangement, lighting arrangement in common areas, security arrangement, intercom arrangement, generator arrangement, fire fighting arrangement, lift service, roof treatment, safety tank treatment and similar other facilities as would be decided by the general body.
