Section 229 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
229. of such street, channel, drain, well or tank.
Removal of encroachments.- (1) The Zonal Commissioner may, by notice,require the owner or occupier of any premises to remove or alter any projection.Encroachment or obstruction other than a door, gate, bar or ground floor windowsituated against or in front of such premises and in or over any street.(2)Where the Zonal Commissioner is satisfied that any road or publicstreet including footpath, if any, thereof belonging to the Corporation or vested init or otherwise is encroached upon by any person in any form, either temporarilyor permanently so as to cause obstruction or hindrance or inconvenience totraffic and users of the street, the Zonal Commissioner may summarily evict suchencroachments.(3)Pursuant to directing such a person to leave, and the person fails toleave, the Zonal Commissioner may file a criminal complaint against such a
