Section 218(1) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(1)If any person lays out or marks any street referred to in section 217without or otherwise than in conformity with the alignment of roads or orders ofthe standing committee the Zonal Commissioner, may, whether or not theoffender be prosecuted under this Act, by notice require the offender to,-(a)show sufficient cause, by a written statement signed by himand sent to the Zonal Commissioner on or before such day as may bespecified in the notice why such street should not be altered to thesatisfaction of the Zonal Commissioner, or is such alteration beimpracticable, why such street should not be demolished; or(b)appear before the Zonal Commissioner either personally or byduly authorised agent on such day at such time and place as may bespecified in the notice, and show cause as aforesaid.
