Section 32(c) in Bangalore Mahanagara Palike Building Bye-laws 2003
(c)The Authority may impose a levy of not exceeding Rs. 1000/- per annum for every 100. sq. mtr of built up area for the failure of the owner of any building mentioned in the bye-law 32(a) to provide or to maintain Rain Water Harvesting structures as required under these byelaws.
