Section 257 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
257. any police officer.
Precautions in case of dangerous trees.- (1) If any tree or any branch of atree or the fruit of any tree be deemed by the Chief Commissioner to be likely to fall andthereby to endanger any person or any structure, the Chief Commissioner may by noticerequire the owner of the said tree to secure, lop or cut down the said tree or remove thefruit so as to prevent any danger therefrom.(2)If immediate action is necessary, the Chief Commissioner may himselfbefore giving such notice or before the period of notice expires secure, lop or cutdown the said tree or remove the fruit thereof or fence off a part of any street or totake such temporary measure, as he thinks fit to prevent danger, and the cost ofso doing shall be recoverable from the owner of the tree as arrears of land
