Section 179(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(3)The Corporation and every Corporation authority and all corporationofficers and other corporation employees shall be bound to afford the officerauthorised under subsection (2) access at all reasonable time to the premises andproperties of the corporation and to all records, accounts and other documentsthe inspection of which he may consider necessary to enable him to discharge hisduties.
