Section 307 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
307. property belonging to such Government.
Licenses and written permission to specify conditions on which theyare granted.-(1)Whenever it is provided in this Act that a licence or a written permissionmay be given for any purpose, such licence or written permission shall specify the periodfor which and the restrictions and conditions subject to which, the same is granted, andshall be given under the signature of the Zonal Commissioner or of a Corporation officerempowered to grant the same for that particular zone.(2)Every application for a license or permission shall be addressed to theZonal Commissioner every such license or written permission granted, shall be subject topayment of such fee as may be fixed by the corporation in such manner as may beprescribed, different rates may be fixed for different licences or permission by theCorporation(3)Any license or written permission granted under this Act may besuspended or revoked by the Zonal Commissioner, if any of its restrictions orconditions are infringed or evaded by the person to whom the same has beengranted or if the said person is convicted of an infringement of any of theprovisions of this Act or of any bye-law made hereunder in any matter to which
