Section 238(1) in Rajasthan Municipalities Act, 2009
(1)In every building constructed on a plot of land exceeding three hundred square metres in municipal area after the commencement of the Rajasthan Municipalities (Amendment) Act, 2010 (Act No. 19 of 2010), it shall be compulsory to install a rain water harvesting system of such type and specifications as may be prescribed by the State Government having regard to the area and use of the land and keep such system always in working condition:Provided that if the State Government, having regard to the ground water level in a particular area, is of the opinion that installation of rain water harvesting system in such area is not appropriate, it may, by notification in the Official Gazette, exempt such area from the operation of the provisions of this section.
