Section 218 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
218. under this Act.
Alteration or demolition of street made in breach of section 217.-(1)If any person lays out or marks any street referred to in section 217without or otherwise than in conformity with the alignment of roads or orders ofthe standing committee the Zonal Commissioner, may, whether or not theoffender be prosecuted under this Act, by notice require the offender to,-(a)show sufficient cause, by a written statement signed by himand sent to the Zonal Commissioner on or before such day as may bespecified in the notice why such street should not be altered to thesatisfaction of the Zonal Commissioner, or is such alteration beimpracticable, why such street should not be demolished; or(b)appear before the Zonal Commissioner either personally or byduly authorised agent on such day at such time and place as may bespecified in the notice, and show cause as aforesaid.(2)If any person on whom such notice is served fails to show sufficientcause to the satisfaction of the Zonal Commissioner why such street should notbe so altered or demolished, the Zonal Commissioner may pass an order directingthe alteration or demolition of such street.(3)If such work is not carried out within the time specified in the notice,the Zonal Commissioner may, if he thinks fit, execute it and the expensesincurred shall be paid by the owner referred to in sub-section (1) in such
