Section 283(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(3)On the report of the health officer that the cultivation of any specifiedcrop, or the use of any specified manure or the irrigation of land in any placewithin the limits of the city is injurious to the public health, the corporation may,with the previous sanction of the Government by public notice, regulate orprohibit the cultivation, use of manure or irrigation so reported to be injurious:Provided that when such cultivation or irrigation has been practised duringthe five years preceding the date of such public notice with such continuity as the
