Section 228 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
228. the rules or byelaws prescribed thereunder.
Prohibition of structures or fixtures which cause obstruction instreets.-No person shall, except with the permission of the Zonal Commissioner, erect orset up any wall, fence, rail, post, step, booth or other structure whether fixed or movableor whether of a permanent or temporary nature, or any fixture in or upon any street orupon or over any open channel, drain, well or tank in any street so as to form anobstruction to, or an encroachment upon, or a projection over, or to occupy any portion
