Section 210 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
210. streets;
(b)all sewers, drains, drainage works, tunnels and culverts whethermade at the cost of the Corporation fund or otherwise, in or alongside orunder any street, whether public or private, and(c)all works, materials, implements and other things appertainingthereto and all trees not being private property growing on public streets orby the side thereof.(2)The Government may, after consulting the Corporation by notificationwithdraw any such street, sewer, drain, drainage work, tunnel, culvert or treefrom the control of the Corporation.(3)All public streets vesting in the Corporation shall be under the control ofthe Zonal Commissioner of the respective zone and shall be maintained,controlled and regulated by them in accordance with the bye-laws that are madein this behalf, and upon any such instructions issued by the Chief
