Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Panchayats (Second Amendment) Act, 2003 34 of 2003 CONTENTS 1. Short Title And Commencement 2. Insertion Of New Section 257-A 3. Repeal And Savings Tamil Nadu Panchayats (Second Amendment) Act, 2003 34 of 2003 An Act further to amend the Tamil Nadu Panchayats Act, 1994. BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fourth Year of the Republic of India as follows: Statement of Objects and Reasons2 In order to augment ground resources, it has been decided to make it mandatory to provide rain water harvesting structure in all building. As rain water harvesting structures will have to be put up before the ensuing monsoon, it has also been proposed to give a time limit to be specified in the Rules, to provide rain water harvesting structure by the owner or occupier of every building and in case they do not provide rain water harvesting structure within the above said period, the authorities concerned will provide the rain water harvesting structure in those building and recover the cost of provision of rain water harvesting structure with the incidental expense from such owner or occupier as property tax. It has also been decided that if such owner or occupier of the building fails to provide rain water harvesting on or before the date to be specified in the Rules, the water supply connection provided to such building shall be disconnected. Accordingly, the Tamil Nadu Panchayats (Second Amendment) Ordinance, 2003 (Tamil Nadu Ordinance 5 of 2003) was promulgated by the Governor on the 21st July 2003 and the sa m e was published in the Tamil Nadu Government Gazette Extraordinary, dated the 21st July 2003. 2. The Bill seeks to replace the said Ordinance. 1. Received the assent of the Governor on the 14th November, 2003 - Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Page 163, dated 16th November, 2003. 2. Vide T.N. Bill No.32 of 2003. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) Act, 2003. (2) It shall be deemed to have come into force on the 21st July, 2003. 2. Insertion Of New Section 257-A :- After Section 257 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the Principal Act), the following Section shall be inserted, namely: "257-A. Provision of Rain Water Harvesting Structure.- (1) In every building owned or occupied by the Government or a statutory body or a company or an institution owned or controlled by the Government, rain water harvesting structure shall be provided by the Government or by such statutory body or company or other institution, as the case may be, in such manner and within such time as may be prescribed. (2) Subject to the provisions of sub-section (1), every owner or occupier of a building shall provide rain water harvesting structure in the building in such manner and within such period as may be prescribed. explanation: Where a building is owned or occupied by more than one person, every such person shall be liable under this sub-section. (3) Where the rain water harvesting structure is not provided as required under sub-section (2), the Executive Authority or any person authorised by him in this behalf may, after giving notice to the owner or occupier of the building, cause rain water harvesting 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. (4) Notwithstanding any action taken under sub-section (3), where the owner or occupier of the building fails to provide the rain water harvesting structure in the building before the date as may be prescribed, the water supply connection provided to such building shall be disconnected till rain water harvesting structure is provided." 3. Repeal And Savings :- (1) The Tamil Nadu Panchayats (Second Amendment) Ordinance, 2003 (Tamil Nadu Ordinance 5 of 2003) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the Principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the Principal Act, as amended by this Act.