Section 267 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
267. building or land in the manner specified in the bye-laws.
Power to notify dangerous Diseases.-(1) On notification of the Corporationof the existence of any dangerous disease in any public or private dwelling in thecorporation area, the Zonal Commissioner may undertake such measures as necessaryfor the prevention of the dangerous disease(2)The Zonal Commissioner, or any officer authorised in this behalf, if itappears reasonable to him inspect any place in which any dangerous disease isreported or suspected to exist and take such measures as he may think fit toprevent the spread of such disease beyond such place.(3)In the event of prevalence of a dangerous disease within acorporation area, the Zonal Commissioner may, by notice, require the owner oroccupier of any building or site used for the purpose of public entertainment to be
