Section 32 in Bangalore Mahanagara Palike Building Bye-laws 2003
32. RAIN WATER HARVESTING.
(a)Every building with a plinth area of exceeding 100 sq mtrs and built on a site measuring not less than 200 sq mtrs shall have one or more Rain Water Harvesting structures having a minimum total capacity as detailed in Schedule XII.Provided that the Authority may approve the Rain Water Harvesting structures of specifications different from those in Schedules – XII, subject to the minimum capacity of Rain Water Harvesting being ensured in each case.(b)The owner of every building mentioned in the bye-law 32 (a) shall ensure that the Rain Water Harvesting structure is maintained in good repair for storage of water for non potable purposes or recharge of groundwater at all times.(c)The Authority may impose a levy of not exceeding Rs. 1000/- per annum for every 100. sq. mtr of built up area for the failure of the owner of any building mentioned in the bye-law 32(a) to provide or to maintain Rain Water Harvesting structures as required under these byelaws.
