Section 215A(3) in Tamil Nadu District Municipalities Act, 1920
(3)Where the rain water harvesting structure is not provided as required under sub-section (2), the executive authority or any person authorised by him in this behalf may, after giving notice to the owner or occupier of the building, cause rain water harvesting structure to be provided in such building and recover the cost of such provision along with the incidental expense thereof in the same manner as property tax.
