Section 20(2) in Uttarakhand Ground Water (Regulation and Control of Development and Management) Act, 2016
(2)Notwithstanding anything contained in the relevant laws, the Municipal Corporation or any other Local Authority as the case may be, may impose stipulated conditions for providing roof top rain water harvesting structures in the building plan while according approval of construction, and permanent water and electricity connections shall be extended only after compliance of the directions given in this regard.
