Section 268 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
268. closed for such period as it may deem necessary.
Disinfection of buildings and articles;- (1) If the Zonal Commissioner orhealth officer is of opinion that the cleansing or disinfecting of a building or of any partthereof, or of any article therein, which is likely to retain infection, will tend to prevent orcheck the spread of any dangerous disease, he may by notice, require the owner oroccupier to cleanse or disinfect the same, in the manner and within the time specified insuch notice.(2)The owner or occupier shall, within the time specified as aforesaid,comply with the terms of the notice.(3)If the Zonal Commissioner or health officer considers that immediateaction is necessary, or that the owner or occupier is, by reason of poverty orotherwise, unable effectually to comply with his requisition, the ZonalCommissioner or health officer may himself without notice cause such buildings,or article to be cleansed or disinfected, and for this purpose may cause sucharticle to be removed from the building or premises; and the expenses incurred bythe Zonal Commissioner or health officer shall be recoverable from the said owner
