Section 241(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)Every owner who proposes to construct a building on sital area of notless than 216 square metres or an owner or occupier of a building having sitalarea of not less than 216 square metres, shall provide rainwater harvestingstructure for storage, for use and for ground water recharge subject to suchconditions as may be specified in the regulations and guidelines issued by the
