Section 3B(2)(a) in The Chennai City Corporation Building Rules, 1972

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State of Tamilnadu - Subsection

Section 3B(2)(a) in The Chennai City Corporation Building Rules, 1972

(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 3-A on or before the 31st August 2003. If the owner or occupier of the building fails to provide the said rainwater harvesting structure by the said date, 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 bar-vesting 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.

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State of Tamilnadu - Subsection

Section 3B(2)(a) in The Chennai City Corporation Building Rules, 1972