Section 2 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
2. Government may, by notification, appoint on this behalf.
Definitions.-In this Act, unless the context otherwise requires,-(1)“Annual Financial Statement” means the statement published by the Corporation under section 208;(2)“Area Sabha” means in relation to an Area, a body of all the persons who are registered as voters in the electoral rolls pertaining to any polling station of that Area;(3)“Area” means an area determined in the manner specified in section 4 and(4)“Association” means an association of body of persons, a trust, society, association or organization registered under Karnataka Societies Registration Act, 1960(Karnataka Act 17 of 1960) or not;(5)“ Backward classes” means such class or classes of citizens as may be classified and notified by the Government from time to time for the purposes of reservation of seats in the Corporation;(6)“Bio-medical waste" means any waste generated during diagnosis, treatment, immunization or any health services of human beings or animals or in research activities pertaining thereto;(7)“building” includes,-(a)a house, out-house, stable, privy, shed, hut, wall, verandah, fixed platform, plinth, door step and any other structure including telecommunication tower or Advertisement structure, whatever name called whether of masonry, bricks, wood, mud, metal or any other material whatsoever;(b)a structure on wheels simply resting in the ground without foundations;(c)a ship, vessel, boat, tent, and any other structure used for human habitation or used for keeping or storing any article or goods;(8)“Bye-law” means a bye-law framed by the Corporation under this Act;(9)“casual vacancy” means a vacancy occurring otherwise than by efflux of time in the office of a councillor or in any other elective office and “casual election”means an election held to fill a casual vacancy;(10)“Chairperson” means such person who shall be the head of the committee or commission or other such bodies provided for under this Act;(11)“Chief Commissioner” means the Chief Commissioner appointed under section 63 and includes a person appointed to act as the Chief Commissioner under section 71 ;(12)“Civil Society” means any person, association of persons, non-governmental organisation established, constituted or registered under any law for the time being in force and working for social welfare, and shall include any community based organisation, professional institution, civic, health, educational, social or cultural body and such other association or body as the Corporation may decide;(13)“Completion Certificate” means a certificate granted by the Corporation upon completion of construction of a building in accordance with the provisions of this Act;(14)“Complimentary Connection” means and includes providing a connection for cable television or connection to direct to home service free of any payment or at a reduced rate;(15)“Complimentary ticket” means and includes any ticket which provides an entry into a ticket-based entertainment free of any payment or at a reduced rate;(16)“Comprehensive Debt Limitation Policy” means the policy prepared by the Corporation to guide any decision taken by it while raising debt;(17)“Corporation” means the Bruhath Bengaluru Mahanagara Palike established in accordance with the provisions of this Act;(18)“Corporation Administrator” means any officer appointed by the State Government to exercise the powers and perform the functions and discharge duties conferred or imposed on the corporation by or under this Act;(19)“Corporation Fund” means the consolidated fund of the Corporation subject to the control of the Corporation in accordance with such conditions prescribed under this Act;(20)“Dangerous diseases” means any epidemic, endemic, or infectious disease notified as a dangerous disease by the Government under this Act;(21)“Election” means an election to fill any vacancy in the office of a Councillor;(22)“Entertainment” means and includes any amusement event or provision of service which involves a performance, presentation, production or staging of any act and for the viewing of which any person or body of persons may be required to purchase a ticket to enter such an event or purchase a connection to view such a service;(23)“Essential services” means services in which any Corporation officer, servant, or other person is employed by or on behalf of the corporation and which are specified in the rules;(24)“factory” means a factory as defined in the occupational safety, health and working condition code 2020 (Central Act 37 of 2020);(25)“filth” includes sewage, dung, dirt, swill, putrid and putrefying substances and all offensive matter;(26)“Government” means the Government of Karnataka;(27)“land” includes land which is being built upon or is built upon or covered with water, benefits to arise out of land, things attached to the earth or permanently fastened to anything attached to the earth and rights created by law over any street;(28)“lay-out” means a lay-out formed by an individual or body of persons, whether incorporated or not;(29)“local authority” means a Corporation, a municipal council, Town panchayat, development authority, city improvement board, town improvement board, zilla panchayat, taluk panchayat and grama panchayat or any local self Government constituted under any law for the time being in force;(30)“Market” includes any place, by whatever name called, where persons assemble for the sale of meat, fish, fruit, vegetables, livestock, or any other article of food of a perishable nature, or any other article for which there is a collection of shops or warehouses or stalls, declared and licensed by the Corporation as a market;(31)“Medium term fiscal plan” means the fiscal plan prepared by the Corporation for a period of five years;(32)“Non ticket-based entertainment” means and includes any entertainment which does not require the purchase of a ticket to enter the place of non-ticket-based entertainment;-(33)“Nuisance” shall include any act, omission, place or thing, which causes or is likely to cause injury, danger, annoyance, or offence to the sense of sight, smell or hearing, disturbance to rest or sleep, or which is or may be dangerous to life, or injurious to health or property;(34)“Occupier” includes any person who, for the time being, is paying or is liable to pay to the owner the rent or any portion of the rent of the land or building in respect of which such rent is paid or payable, an owner in occupation or otherwise using the building or land, a rent-free tenant, licensee occupying any land or building, any person who is liable to pay the owner damages for the use or occupation of any land or building;(35)“Owner" includes a person who, for the time being, is receiving or is entitled to receive the amount of lease or the rent of any land or building whether on her own account or as an agent, trustee, guardian or receiver for any other person or who should so receive the amount of lease or the rent or be entitled to receive it if the land or building or part thereof were let to a lessee or a tenant on lease or rent;(36)"population" means the population as ascertained at the last preceding census of which relevant figures have been published;(37)“Political Party” means a political party registered under section 29A of the Representation of the People Act, 1951 (Central Act 43 of 1951);(38)“Polling stations'' means those stations set up by the State Election Commission to enable those persons on the electoral roll to cast their vote;(39)"Prescribed" means prescribed by rules made under this Act;(40)“Presiding Officer” means such an officer appointed by the State Election Commission to preside over one or more polling stations;(41)“Property tax” means the tax levied by the Corporation on buildings or vacant lands or both;(42)“Resident welfare association” means a voluntary association of residents registered under any law in force;(43)“regulation” means a regulation framed under this Act;(44)“rubbish” includes dust, ashes, broken bricks, mortar, broken glass, garden or stable refuse and refuse of any kind which is not offensive matter or sewage;(45)“Rules” means the rules made under this Act;(46)“Schedule” means a Schedule appended to this Act;(47)“street alignment” means a line dividing the land comprised in and forming Part of - a street from the adjoining land;(48)“Scheduled Castes” means those castes, races or tribes or parts of or groups within castes, races or tribes notified under Article 341 of the Constitution of India;(49)“Scheduled Tribes” means those tribes or tribal communities on parts of or groups within castes, races, tribes or tribal communities notified under Article 342 of the Constitution of India;(50)“Self-help group” means a group of twenty or more people from a homogeneous class who come together for addressing their common problems;(51)“Sinking fund” means a fund formed by periodically setting aside money for the gradual repayment of a debt or replacement of a wasting asset;(52)“Specified” means the Bye laws made by the Corporation under this Act;(53)“Slum level federation” means an association of twenty or more self-help groups formed by residents of urban slum areas;(54)“Solid Waste Management” means and includes collection, segregation, storage, transportation, processing and disposal of municipal solid waste;(55)“Standing Committee” means the Standing Committee referred to under section 80;(56)"State Election Commission" means the State Election Commission referred to in Article 243-K of the Constitution of India;(57)“Street” means a public street or a private street, and includes any highway and any causeway, bridge, road, lane, foot-way, subway or riding path or passage over which the public have a right of passage or access or have passed and had access uninterruptedly for a period of twenty years; and, when there is a foot-way as well as a carriage way in any street, the said term includes both;(58)“Ticket based entertainment” means and includes any entertainment, which requires the purchase of a ticket to enter the place of ticket based entertainment;(59)“trade effluent” means any liquid either with or without particles of matter in suspension therein which is wholly or in part produced in the course of any trade or industry carried on at the trade premises, and in relation to any trade premises means any such liquid as aforesaid which is so produced in the course of any trade or industry carried on at those premises, but does not include domestic sewage;(60)“trade premises” means any premises used or intended to be used for carrying on any trade or industry;(61)“trade refuse” means the refuse of any trade or industry;(62)“Tribunal” means the Karnataka Appellate Tribunal;(63)"Vacant land" means, land not built upon and does not include land appurtenant to a building;(64)“Ward Committee” means the ward committee established under section 143. ;(65)“Ward development plan” means the development plan prepared by the Ward Committee for the allotment of budget to it by the Corporation;(66)“Ward Sabha” means a Ward Sabha referred to under section 86;(67)“Wards” means such areas within the zones of the Corporation determined by the Government under section 7;(68)“Zonal Commissioner” means the Zonal Commissioner referred to under section 72; and(69)“Zones of the Corporation” means such areas within the Corporation as may be notified by the Government under section 12.
