Section 237(5) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(5)The Corporation shall have power to lease road sides and street marginsvested in the Corporation for occupation on such terms and conditions and forsuch period as it may fix:Provided that, no such road sides and street margins shall be leased out forany term exceeding three years without prior sanction of the Government:Provided further that, if the Government consider that any occupation of aroad side or street margin under a lease granted by the Corporation under thissection is likely to be injurious to health or cause public inconvenience or
