Tamil Nadu Panchayats (Second Amendment) Act, 2003*
| [Tamil Nadu Act No. 34 of 2003] | [14th November, 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:-
* Received the assent of the Governor on the 14th November, 2003 and published in the Tamil Nadu Government Gazette, Extraordinary.
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 ??? 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 provide rain water harvesting structure in the building in such manner and within such 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 saving.- (1) The Tamil Nadu Panchayats (Second Amendment) Ordinance, 2003 (Tamil Nadu ??? of 2003) is hereby repealed.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.