Section 198 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
198. relating to the business of a railway.
159. Permission of the Chief Commissioner to become void in certaincases.- The permission granted under section 158 shall become void in the followingcases, namely:-(a)if the advertisement contravenes any bye-laws made by thecorporation;(b)if any addition to the advertisement be made except for thepurpose of making it secure under the direction of the corporationengineer;(c)if any material change be made in the advertisement or any partthereof;(d)if the advertisement or any part thereof falls otherwise thanthrough accident;(e)if any addition or alteration be made to, or in the building, wall orstructure upon or over which the advertisement is erected, exhibited, fixedor retained, if such addition or alteration involves the disturbance of theadvertisement or any part thereof; and(f)if the building, wall or structure upon or over which theadvertisement is erected, exhibited, fixed or retained be demolished or
