Section 256 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
256. causing pollution of any kind referred to in this chapter.
Precautions in case of dangerous structures.- (1) If any structure bedeemed by the Chief Commissioner to be in a ruinous state or dangerous to passers byor to the occupiers of neighbouring structures, the Chief Commissioner may, by noticerequire the owner or occupier to fence off, take down, secure or repair such structure soas to prevent any danger therefrom.(2)If immediate action is necessary, the Chief commissioner may himself,before giving such notice or before the period of notice expires, fence off, takedown, secure or repair such structure or fence off a part of any street or takesuch temporary measures as he thinks fit to prevent danger and the cost of doingso shall be recoverable from the owner or occupier as arrears of land revenue.(3)If in the Chief Commissioner's opinion the said structure is imminentlydangerous to the inmates thereof, the Chief Commissioner shall order theimmediate evacuation thereof and any persons disobeying may be removed by
