Section 229(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)Where the Zonal Commissioner is satisfied that any road or publicstreet including footpath, if any, thereof belonging to the Corporation or vested init or otherwise is encroached upon by any person in any form, either temporarilyor permanently so as to cause obstruction or hindrance or inconvenience totraffic and users of the street, the Zonal Commissioner may summarily evict suchencroachments.
