Section 235(8) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(8)The Zonal Commissioner or the officer appointed on his behalf shallhave the authority to inspect and shall prepare a report in this regard which is tobe reviewed by the Corporation. For the purpose of inspection, the officer shallhave the right to enter any place, at all reasonable times, for the purposes ofcomplying with the Ward Action Plan.
