Section 315 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
315. the provisions of this section.
Recovery of expenses from persons liable and limitation or liability ofoccupier.- (1) The Chief Commissioner may recover any reasonable expenses incurredunder section 358 from the person or any one of the persons to whom the notice,requisition or order was addressed in the same manner as the tax on buildings or landsand may in executing work or taking measures under section 358 utilise any materialsfound on the property concerned or may sell them and apply the sale proceeds in ortowards the payment of the expenses incurred.(2)If the person to whom notice is given is the owner of the property inrespect of which it is given, the Chief Commissioner may (whether any action orother proceeding has been brought or taken against such owner or not) requirethe person if any, who occupies such property, or any part thereof, under theowner to pay to the corporation instead to the owner the rent payable by him inrespect of such property, as it falls due, upto the amount recoverable from theowner under sub-section (1) or to such smaller amount as the ChiefCommissioner may think proper, and any amount so paid shall be deducted fromthe amount payable by the owner.(3)For the purpose of deciding whether action should be taken undersubsection (2) the Chief Commissioner may require any occupier of property tofurnish information as to the sum payable by him as rent on account of suchproperty and as to the name and address of the person to whom it is payable; and
