Section 4B in The Special Rules for the Mulit-storeyed and Public Buildings, 1974
4B. [ Provision of Rain Water Harvesting Structure. [Inserted by G. O. Ms. No.62, MAWS (MA-1) department, dated 27th August 2003.]
- Notwithstanding anything contained in these rules,-(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 in the manner specified in rule 4-A on or before the 10th October, 2003.(2)(a)Subject to sub-rule (1), every owner or occupier of a building shall provide rain water harvesting structure in such building in the manner specified in rule 4-A on or before the 31st August, 2003. If the owner or occupier of the buildings fails to provide the said rain water harvesting structure by the said date, 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. This however, does not absolve the liability of the owner or occupier of the building from providing the rain water harvesting structure before the 10th October, 2003.(b)If the owner or occupier of the building fails to provide rain water harvesting structure on or before the 10th October, 2003, the water supply connection provided to such building shall be disconnected till rain water harvesting structure is provided.]
