Section 19(7) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
(7)On the approval of the plan for sustainable environment management, the relevant authorities, as the case may be, shall incorporate such of the measures, as may relate to the erection of buildings, including but not limited to water conservation, recycling of waste water, rain water harvesting, provision of roof-top solar energy, as the case may be, in the building bye-laws applicable in the Metropolitan Region.
