Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bangalore Water Supply And Sewerage (Amendment) Act, 2009 19 of 2009 [27 August 2009] CONTENTS 1. Short Title And Commencement 2. Insertion Of New Section 72A Bangalore Water Supply And Sewerage (Amendment) Act, 2009 19 of 2009 [27 August 2009] An Act further to amend the Bangalore Water Supply and Sewerage Act, 1964. Whereas, it is expedient further to amend the Bangalore Water Supply and Sewerage Act, 1964 (Karnataka Act 36 of 1964) for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the sixtieth year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Bangalore Water Supply and Sewerage (Amendment) Act, 2009. (2) It shall come into force at once. 2. Insertion Of New Section 72A :- In the Bangalore Water Supply and Sewerage Act, 1964 (Karnataka Act No. 36 of 1964), after section 72, the following shall be inserted, namely:- "72A. Obligation to provide rain water harvesting structure.- Within nine months from the date of commencement of the Bangalore Water Supply and Sewerage (Amendment) Act, 2009, every owner or occupier of a building having a sital area of 2400 square feet and above or every owner who propose to construct a building on a sital area of 1200 square feet and above, shall provide for rain water harvesting structure in such manner, with such conditions as may be provided in the regulations, failing which the Board may cause such rain water harvesting structure and recover the cost from the owner or occupier, as the case may be, as arrears of land revenue".