Section 231 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
231. public.
Streets not to be opened or broken up and building materials not to bedeposited thereon without permission.- (1) No person or agency other than the ZonalCommissioner or a Corporation employee shall, without the written permission of theZonal Commissioner who shall give such permission upon the consultation of the ZonalCommittee,(a)open, break up, displace, take up or make any alteration in toany material that is forming part of any street; or(b)deposit any building materials in any street(2)The Zonal Commissioner may, without notice, cause to be removedany of the things referred to in sub section (1) which has been deposited or set up
