Section 307(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)Every application for a license or permission shall be addressed to theZonal Commissioner every such license or written permission granted, shall be subject topayment of such fee as may be fixed by the corporation in such manner as may beprescribed, different rates may be fixed for different licences or permission by theCorporation
