Section 299(1) in Karnataka Municipal Corporations Act, 1976
(1)If any person intends to construct or re-construct a building, he shall send to the Commissioner an application in writing for permission to execute the work together with a site plan of the land, ground-plan, elevations and sections of the building, a specification of the work and such other documents as may be prescribed.Explanation. - 'Building' in this sub-section shall include a wall or fence of whatever height bounding or abutting on any public street.
