Section 20 in Uttarakhand Ground Water (Regulation and Control of Development and Management) Act, 2016
20. Rain water harvesting for ground water recharge.
(1)To improve the ground water situation, the Authority may identify the recharge worthly areas in the State and issue necessary guidelines for adoption of rain water harvesting for ground water recharge in these areas. In rural areas, watershed management to facilitate ground water recharge may be encouraged through community participation. The Authority may give appropriate directions to the concerned departments of the State Government to include Rain Water Harvesting in all developmental schemes falling under notified areas. In urban areas, falling in notified areas, the Authority may issue directives for constructing appropriate rain water harvesting structures in all residential, commercial and other presmises in manner prescribed within the sitpulated period, failing which the Authority may get such rain water harvesting structure constructed and recover the cost incurred along with a penalty as may be prescribed.(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.(3)The Authority shall take steps for promotion of Mass Awareness and Training Programmes on Rain Water Harvesting and Artificial Recharge to Ground Water through Government Agencies/Non-Government Organisations (NGOs)Voluntary Organisations/ Educational Institutions/Industries/Individuals.
