Section 354 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
354. by him to the owner.
Obstruction of owner by occupier.- (1) If the occupier of any building orland prevents the owner from carrying into effect in respect thereof any of the provisionsof this Act the Chief Commissioner may by an order require the said occupier to permitthe owner, within eight days from the date of service of such order, to execute all suchworks as may be necessary.(2)Such owner shall, for a period during which he is prevented asaforesaid, be exempted from any fine or penalty to which he might otherwise have
