Section 324 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
324. affixed.
Cognizance of offences.- All offences against this Act, or against any rule,bye-law, regulation or order made under it, whether committed within or outside the city,shall be cognizable by a first class magistrate having jurisdiction in the city; and suchfirst class magistrate shall not be deemed to be incapable of taking cognizance of any
