Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bangalore Water Supply And Sewerage (Amendment) Act, 2011 05 of 2011 [02 February 2011] CONTENTS 1. Short Title And Commencement 2. Substitution Of Section 72A Bangalore Water Supply And Sewerage (Amendment) Act, 2011 05 of 2011 [02 February 2011] 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 sixty first 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, 2011. (2) It shall come into force at once. 2. Substitution Of Section 72A :- In the Bangalore Water Supply and Sewerage Act, 1964 (Karnataka Act 36 of 1964), for section 72A, the following shall be substituted, namely:- " 72A. Obligation to provide for rain water harvesting structure.- Every owner or occupier of a building having sital area of not less than 2400 square feet or every owner who propose to construct a building on a sital area of not less than 1200 square feet shall provide rain water harvesting structure for storage for use or for ground water recharge within such date as may be notified by the State Government in such manner and subject to such conditions as may be provided in the regulations and guidelines issued by the Board. Explanation.- For the purpose of this section,- (a) "rain water harvesting" means collection and storage of rain water from roof top of a building or from a vacant land for use or for ground water recharge; and (b) "ground water recharge" means recharging of open well or the under ground water as the case may be, by use of harvested rain water."