Section 237(4) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(4)On the expiry of any period for which a licence has been granted underthis section or after due communication of an order of suspension or revocationof such licence the Zonal Commissioner may, without notice, cause anyprojection or construction put up under subsection (1) or (2) to be removed, andthe cost of so doing shall be recoverable in the manner from the person to whomthe licence was granted.
