Section 315(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(3)For the purpose of deciding whether action should be taken undersubsection (2) the Chief Commissioner may require any occupier of property tofurnish information as to the sum payable by him as rent on account of suchproperty and as to the name and address of the person to whom it is payable; and
