Section 255A in Chennai City Municipal Corporation Act, 1919
255A. [ Provision of Rain Water Harvesting Structure. [Inserted by Tamil Nadu Municipal Laws (Second Amendment) Act, 2003 (Tamil Nadu Act 33 of 2003).]
(1)In every building owned or occupied by the Government or a statutory body or a company or an institution owned or controlled by the Government, rain water harvesting structure shall be provided by the Government or by such statutory body or company or other institution, as the case may be, in such manner and within such time as may be prescribed.(2)Subject to the provisions of sub-section (1), every owner or occupier of a building shall provide rain water harvesting structure in the building in such manner and within such period as may be prescribed.Explanation. - Where a building is owned or occupied by more than one person, every such person shall be liable under this sub-section.(3)Where the rain water harvesting structure is not provided as required under sub-section (2), the commissioner 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.(4)Notwithstanding any action taken under sub-section (3), where the owner or occupier of the building fails to provide the rain water harvesting structure in the building before the date as may be prescribed, the water supply connection provided to such building shall be disconnected till rain water harvesting structure is provided.]
