Section 245 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
245. building the reasons for such refusal shall be specifically stated in the order.
Restriction on the power to sanction construction of a place ofentertainment in certain cases.- Notwithstanding anything contained in this Act or anyrule or bye-law made thereunder, the construction of, or any addition to any building ofpublic entertainment or any addition thereto, shall not, except with the previousapproval of the Government, be sanctioned by the Zonal Commissioner or the standingcommittee, if the site of, or proposed site for, such building is,-(a)within a radius of two hundred meters from,-(i)any residential institution attached to a recongnised educationalinstitution such as a college, high school or girls school; or(ii)a public hospital with a large indoor patient ward; or(iii)an orphanage containing one hundred or more inmates; or(b)in any thickly populated residential area which is either exclusivelyresidential or reserved or used generally for residential as distinguished frombusiness purposes; or(c)in any area reserved for residential purposes by any housing or planningscheme or otherwise under any enactment:Provided that no permission to construct any building intended to be usedfor cinematograph exhibition shall be given unless the standing committee issatisfied that sanction to the plans and specifications have been obtained in
