Section 243 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
243. bye-laws.
Period within which the Zonal Commissioner is to grant or refuse togrant permission to execute work.- (1) Within thirty days after the receipt of anyapplication made under section 242 for permission to execute any work or of anyinformation or of documents or further information or documents required under rulesor bye-laws the Zonal Commissioner shall, by written order, either grant such permissionor refuse on one or more of the grounds mentioned in section 244 or section 245, togrant it.(2)If the Zonal Commissioner has not within the said period of thirty dayspassed any order, the applicant may address a letter to the Chief Commissionerby name, requesting him to pass necessary orders on his application, and theChief Commissioner shall, within a further period of thirty days from the date ofreceipt of such letter, by written order, either grant such permission or refuse, on
