Section 314 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
314. the provisions of this Act
Consequences of failure to obtain licences, etc., or breach of thesame.-(1) If, under this Act, or any rule, bye-law or regulation made under it the licenceor permission of the Corporation, the standing committee or Zonal Commissioner orregistration in the office of the Corporation is necessary for the doing of any act, and ifsuch act is done without such licence or permission or registration then,-(a)the Zonal Commissioner may, by notice, require the person sodoing such act to alter, remove, or as far as practicable restore to its originalstate the whole or any part of any property, movable or immovable, public orprivate, affected thereby within a time to be specified in the notice.(b)the Zonal Commissioner or any officer duly authorised by himmay also enter into or on any building or land where such act is done andtake all such steps as may be necessary to prevent the continuance of suchact; and(c)if no penalty has been specially provided in this Act for so doingsuch act, the person so doing it shall be liable on conviction by a magistrateto a fine not exceeding fifty thousand rupees for every such offence.(2)No claim shall lie against the Zonal Commissioner or any other person forany damage or inconvenience caused by the exercise of the power given underthis section or by the use of the force necessary for the purpose of carrying out
