Section 241 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
241. which in his opinion endangers the human life.
Obligation to provide for rain water harvesting structure.- (1) Everyowner who proposes to construct a building on a sital area of not less than 108 squaremeter shall provide rain water harvesting structure for storage, for use or for groundwater recharge in such manner and subject to such conditions as may be provided in theregulations and guidelines issued by the Corporation.(2)Every owner who proposes to construct a building on sital area of notless than 216 square metres or an owner or occupier of a building having sitalarea of not less than 216 square metres, shall provide rainwater harvestingstructure for storage, for use and for ground water recharge subject to suchconditions as may be specified in the regulations and guidelines issued by the
