Section 2(33) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(33)“Nuisance” shall include any act, omission, place or thing, which causes or is likely to cause injury, danger, annoyance, or offence to the sense of sight, smell or hearing, disturbance to rest or sleep, or which is or may be dangerous to life, or injurious to health or property;
