Section 268(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(3)If the Zonal Commissioner or health officer considers that immediateaction is necessary, or that the owner or occupier is, by reason of poverty orotherwise, unable effectually to comply with his requisition, the ZonalCommissioner or health officer may himself without notice cause such buildings,or article to be cleansed or disinfected, and for this purpose may cause sucharticle to be removed from the building or premises; and the expenses incurred bythe Zonal Commissioner or health officer shall be recoverable from the said owner
