Section 242 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
242. water.
Application to construct or re-construct building.- (1) If any personintends to construct or re-construct a building, he shall send to the Zonal Commissioneran application in writing for permission to execute the work together with a site plan ofthe land, ground-plan, elevations and sections of the building, a specification of the workand such other documents as may be prescribed.Explanation.- 'Building' in this sub-section shall include a wall or fenceof whatever height bounding or abutting on any public street.(2)Every document furnished under sub-section (1) shall contain suchparticulars and be prepared in such manner as may be required under rules or
