Section 31 in West Bengal Apartment Ownership Bye-laws, 1974
31. Restriction on certain acts.
No resident of any apartment of the property shall(a)post any advertisement or poster of any kind in or on the building comprised in such property without permission of the Board concerned;(b)make any noise or use or play any musical instrument, radio, television or amplifier in such high pitch, or do any work or thing, or act or conduct himself in such way, that may reasonably cause irritation, annoyance or disturbance to any other resident or residents;(c)keep any domestic animal within the property without abiding by the relevant municipal by-laws and regulations;(d)hang cloths and garments from the windows or balconies of his apartment causing inconvenience or irritation or annoyance to any other resident or residents;(e)throw garbage or refuse outside the dustbins provided within the common service areas';(f)take up wiring for electrical and telephone installation, television antennae, machines or air-conditioning units on the exterior of the property concerned that protrudes through the walls or roof of that building except as authorised by the Board; and(g)arrange any public function in any part of the property, except with the permission of the Board.
