Section 283(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)If a person on whom a requisition is made under sub section (1) to fillup, cover over, or drain off a well, delivers to the Chief Commissioner, within thetime fixed for compliance therewith written objections to such requisition theChief Commissioner shall report such objections to the standing committee andshall make further inquiry into the case, and he shall not institute anyprosecution for failure to comply with such requisition except with the approval ofthe standing committee, but the Chief Commissioner may nevertheless, if hedeems the execution of the work called for by such requisition to be of urgentimportance, proceed in accordance with section 356 and pending the standingcommittee's disposal of the question whether the said well shall be permanentlyfilled up, covered over or otherwise dealt with, may cause such well to be securelycovered over, so as to prevent the ingress of mosquitoes and in every such casethe Chief Commissioner shall determine with the approval of the standingcommittee, whether the expenses of any work already done as aforesaid shall bepaid by the owner or by the Chief Commissioner out of the corporation fund orshall be shared and if so, in what proportions.
