Section 353 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
353. such service or sending by registered post.
Recovery by occupier of sum leviable from owners.- If the occupier ofany building or land makes on behalf of the owner thereof any payment for which underthis Act, the owner, but not the occupier is liable, such occupier shall be entitled torecover the same from the owner and may deduct it from the rent then or thereafter due
