Section 17 in Andhra Pradesh Water, Land and Trees Act, 2002
17. Rain water harvesting structures.
(1)To improve the ground water resources, by harvesting and recharge, the Authority' may issue guidelines for constructing appropriate rainwater-harvesting structures in all residential, commercial and other premises and open spaces having an area of not less than 200 square meters in the manner prescribed within stipulated period failing which the authority may get such rain water harvesting structure constructed and recover the cost incurred along with a penalty as may be prescribed.(2)Notwithstanding anything contained in the relevant laws the Municipal Corporation or Municipality or any other local Authority as the case may be, shall impose a condition for providing appropriate rain water harvesting structure and or proof top harvesting structures in the building plans in an area of not less than two hundred square meters, while according approval for construction and permanent water and electricity connection shall be extended only after compliance of the directions given in this regard.(3)The Authority may issue guidelines to Municipal Corporations or Municipalities or any other local authorities in the state for providing incentives for constructing roof top harvesting structure.
