Section 259 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
259. shall be recoverable from the owner as arrears of land revenue.
Precautions against fire.- (1) The Chief Commissioner may by noticerequire the owner of any structure, booth or tent, partly or entirely composed of orhaving any external roof, verandah, pendal, fence, or wall partly or entirely composed ofcloth, grass, leaves, mats or other inflammable materials to remove or alter suchstructure, booth, tent, roof, verandah, pendal, fence or wall, or may grant himpermission to retain the same on such conditions as the Chief Commissioner may think
