Section 250 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
250. drainage system and for any other infrastructure, as may be prescribed.
Power of corporation to regulate future construction of certain classesof buildings in particular streets or localities.- (1) The corporation may give publicnotice of its intention to declare,-(a)that in any streets or portions of streets specified in the notice,-(i)continuous building will be allowed;(ii)the elevation and construction of the frontage of all buildingsthereafter constructed or reconstructed shall, in respect of their architecturalfeatures be such as the standing committee may consider suitable to the locality,or(b)that in any localities specified in the notice the construction of onlydetached buildings will be allowed, or(c)that in any streets, portions of streets of localities specified in thenotice, the construction of shops, warehouses, factories, huts or buildings of aspecified architectural character or buildings designed for particular uses will notbe allowed without the special permission of the standing committee.(2)No objections to any such declaration shall be received after a periodof three months from the publication of such notice.(3)The standing committee shall consider all objections received withinthe said period and may then confirm the declaration, and before doing so, maymodify it, but not so as to extend its effect.(4)The Zonal Commissioner shall publish any declaration so confirmedand it shall take effect from the date of publication.(5)No person shall, after the date of publication of such declaration,
