Section 31(2) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(2)Notwithstanding anything to the contrary contained in any other law of the State for the time being in force, the Municipal Water Management Committee shall impose stipulated conditions under existing building by-laws for providing rooftop rainwater harvesting structures, duly issued by the State Government by notification. Such stipulations shall be binding on concerned Government agencies sanctioning or approving building plans. The provision of Combined Recharge System for group housing/colonies shall also be made mandatory under building by-laws.
