Section 340 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
340. officers or servants to exercise the powers of a police officer for the purposes of this Act.
Prohibition against obstruction of proceedings of corporation, standingcommittee, Mayor, etc.- No person shall obstruct any proceedings of the corporation orany standing committee, the Mayor or Deputy Mayor, and Councillor, the ChiefCommissioner or any person employed by the corporation or any person with whom theChief Commissioner has entered into a contract on behalf of the corporation in theperformance of their duty or of anything which they are empowered or required to do byvirtue of or in consequence of this Act or of any rule, bye-law, regulation or order made
