Section 283 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
283. preventing danger or of abating the nuisance arising or likely to arise therefrom.
Power to order filling in pools, etc., which are a nuisance andregulation of agriculture within the city.- (1) If in the opinion of the ChiefCommissioner,-(a)any pool, ditch, tank, well, pond, bog, swamp, quarry-hole, drain,cess-pool, pit, water-course or any collection of water; or(b)any land on which water may at any time accumulate, is or islikely to become a breeding-place of mosquitoes or in any other respect anuisance, the Chief Commissioner may, by notice, require the owner or personhaving control thereof to fill up, cover, weed, stock with weed, stock withlarvicidal fish, treat with kerosene oil, or drain off the same in such mannerand with such materials as the Chief Commissioner shall direct or to take suchorder with the same for removing or abating the nuisance as the ChiefCommissioner shall direct.(2)If a person on whom a requisition is made under sub section (1) to fillup, cover over, or drain off a well, delivers to the Chief Commissioner, within thetime fixed for compliance therewith written objections to such requisition theChief Commissioner shall report such objections to the standing committee andshall make further inquiry into the case, and he shall not institute anyprosecution for failure to comply with such requisition except with the approval ofthe standing committee, but the Chief Commissioner may nevertheless, if hedeems the execution of the work called for by such requisition to be of urgentimportance, proceed in accordance with section 356 and pending the standingcommittee's disposal of the question whether the said well shall be permanentlyfilled up, covered over or otherwise dealt with, may cause such well to be securelycovered over, so as to prevent the ingress of mosquitoes and in every such casethe Chief Commissioner shall determine with the approval of the standingcommittee, whether the expenses of any work already done as aforesaid shall bepaid by the owner or by the Chief Commissioner out of the corporation fund orshall be shared and if so, in what proportions.(3)On the report of the health officer that the cultivation of any specifiedcrop, or the use of any specified manure or the irrigation of land in any placewithin the limits of the city is injurious to the public health, the corporation may,with the previous sanction of the Government by public notice, regulate orprohibit the cultivation, use of manure or irrigation so reported to be injurious:Provided that when such cultivation or irrigation has been practised duringthe five years preceding the date of such public notice with such continuity as the
