Section 255 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
255. of Disfigurement) Act, 1981 (Karnataka Act No 35 of 1982).
Control of pollution and polluter pays principle.-(1)Subject to theprovisions of any law relating to air, water or noise pollution, for the time being in forceand in accordance with any notification by the State Government in that behalf, theCorporation may function as a competent authority for the enforcement of such law.(2)The Corporation may, by regulation, provide for recovery of chargesand imposition of penalty on those persons who are directly responsible for
