Section 355 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
355. become liable by reason of default, in executing such works.
Execution of work by occupier in default of owner.- If the owner of anybuilding or land fails to execute any work which he is required to execute under theprovisions of this Act or of any rule, bye-law, regulation or order made under it, theoccupier of such building or land may, with the approval of the Chief Commissioner,execute the said work, and shall be entitled to recover from the owner the reasonableexpenses incurred in the execution thereof and may deduct the amount thereof from the
