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[Cites 0, Cited by 0] [Section 4A(2)] [Section 4A] [Entire Act]

State of Tamilnadu - Subsection

Section 4A(2)(a) in Tamil Nadu Panchayats Building Rules, 1997

(a)subject to clause (1), every owner or occupier of a building shall provide rain water harvesting structure in such building in the manner specified in sub-rule (6) of rule 4, on or before the 31st August 2003. If the owner or occupier of the building fails to provide the said rain water harvesting structure by the said date, the Executive Authority 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 expenses 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 even after the 10th October 2003.