Section 222 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
222. less than three clear days before the day of such meeting.
Restriction on erection of or addition to buildings within streetalignment or building line.- (1) No person shall construct any portion of any buildingwithin a street alignment defined under section 221, provided however that the ChiefCommissioner may in his discretion permit additions to a building to be made within astreet alignment, if such addition merely add to the height and rest upon an existingbuilding or wall, upon the owner of the building executing an agreement binding himselfand his successors in interest,-(a)not to claim compensation in the event of the Chief Commissionerat any time thereafter calling upon him or his successors to remove anybuilding erected or added to in pursuance of such permission or any portionthereof; and(b)to pay the expenses of such removal:Provided that the Chief Commissioner shall, in every case in which he givespermission, report his reasons, in writing to the standing committee.(2)If the Chief Commissioner refuses to grant permission to erect or add toany building on the ground that the proposed site falls wholly or in part within astreet alignment prescribed under section 221 and if such site or portion thereofwhich falls within such alignment be not acquired on behalf of the corporationwithin one year after the date of such refusal, the corporation shall payreasonable compensation to the owner of the site.(3)No person shall erect or add to any building between a street alignmentand a building line defined under section 221 except with the permission of theChief Commissioner who may when granting the permission impose such
