Section 295A in Karnataka Municipal Corporations Act, 1976
295A. [ Obligation to provide for rain water harvesting structure. [Inserted by Act 19 of 2012 w.e.f. 28.4.2012.]
- Every owner or occupier of a building having sital area of not less than 2400 square feet or every owner who propose to construct a building on a sital area of not less than 1200 square feet shall provide rain water harvesting structure for storage for reuse or for ground water recharge within such date as may be notified by the State Government in such manner and subject to such conditions as may be provided in the rules and guidelines issued by the Corporation.Explanation. - For the purpose of this section,-(a)"rain water harvesting" means collection and storage of rain water from roof top of a building or from a vacant land for reuse or for ground water recharge; and(b)"ground water recharge" means recharging of open well or the under ground water table as the case may be, by use of harvested rain water.Provided that nothing in this section shall apply to the buildings already provided with rainwater harvesting structure in accordance with section 72 A of the Bangalore Water Supply and Sewerage Act, 1964.]
