Section 23(7) in The Gurugram Metropolitan Development Authority Act, 2017
(7)On the approval of the plan for sustainable environment management, the Municipal Corporation, Gurugram or the Haryana Urban Development Authority, as the case may be, shall incorporate such of the measures, as it 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 of the Municipal Corporation or the Haryana Urban Development Authority, as the case may be, applicable in the notified area.
