Section 158 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
158. candidate or his agent for any purpose connected with the election of such candidate
shall be requisitioned under this sub-section, until the completion of the poll at suchelections.(2)The requisitioning shall be effected by an order in writing addressed to theperson deemed by the requisitioning authority to be the owner or person in possession ofthe property, and such order shall be served in the manner prescribed on the person towhom it is addressed.(3)Whenever any property is requisitioned under sub-section (1), the period ofsuch requisitioning shall not extend beyond the period for which such property isrequired for any of the purposes mentioned in that sub-section.(4)In this section,-(a)"premises" means any land, building or part of a building and includes ahut, shed or other structure or any part thereof;(b)"vehicle" means any vehicle used or capable of being used for the purpose
