Section 253 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
253. shall be liable for such punishment as may be prescribed.
Appeal against the decisions of the zonal commissioner.-(1)Any personaggrieved by the decision of the Zonal Commissioner under this Chapter shall, withinthirty days from the date of receipt of such decision, appeal to the Chief Commissionerwhose decision shall be final.(2)The Chief Commissioner shall decide any matters referred to it undersub-section (1) within sixty days.
