Section 307(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(3)Any license or written permission granted under this Act may besuspended or revoked by the Zonal Commissioner, if any of its restrictions orconditions are infringed or evaded by the person to whom the same has beengranted or if the said person is convicted of an infringement of any of theprovisions of this Act or of any bye-law made hereunder in any matter to which
