Section 357 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
357. fine not exceeding five thousand rupees for such offence.
Power of the Chief Commissioner to agree to receive payment ofexpenses in instalments.- Instead of recovering any such expenses as aforesaid in themanner provided under section 315 the Chief Commissioner may, if he thinks fit andwith the approval of the standing committee take an agreement from the person liable forthe payment thereof, to pay the same in instalments of such amounts and at suchintervals as will secure the payment of the whole amount due, with interest thereon at
