Section 308 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
308. notice require that the same shall be discontinued by the person so using it.
Power of the Zonal Commissioner to stop use of premises used incontravention of licenses.-If the Zonal Commissioner is of the opinion that any eatingHouse, lodging house, hotel, boarding house, tea shop, coffee house, cafe, restaurant,refreshment room or other place where the public are admitted for repose or forconsumption of any food or drink or where food is sold or prepared for sale or anytheatre, circus, cinema house, dancing hall or similar other place of public resort,recreation or amusement is kept open without a licence or otherwise than in conformitywith the terms of a licence granted in respect thereof, he may stop the use of any suchpremises for any such purpose for a specified period by such means as he may consider
