Section 306 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
306. specified under sub section (1) shall be provided for under the Rules or Byelaws.
Exemption of the Government from procuring license.-The StateGovernment or the Central Government shall not be required to procure a license fromthe Corporation in respect of any place in the occupation or under the control of or any
