Section 248 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
248. whose decision shall be final.
Demolition or alteration of buildings or well work unlawfullycommenced, carried on or completed.- (1) If the Zonal Commissioner is satisfied,-(i)that the construction or re-construction of any building or hut or well,-(a)has been commenced without obtaining his permission orwhere an appeal or reference has been made to the standingcommittee, in contravention of any order passed by the standingcommittee; or(b)is being carried on, or has been completed otherwise than inaccordance with the plans or particulars on which such permissionor order was based; or(c)is being carried on, or has been completed in breach of anyof the provisions of this Act or of any rule or bye-law made underthis Act or of any direction or requisition lawfully given or madeunder this Act or such rules or bye-laws; or(ii)that any alteration required by any notice issued under section 308,have not been duly made; or(iii)that any alteration of or addition to any building or hut or any otherwork made or done for any purpose into, or upon any building or hut, hasbeen commenced or is being carried on or has been completed in breach ofsection 247, he may make a provisional order requiring the owner of thebuilding to demolish the work done, or so much of it as, in the opinion ofthe Zonal Commissioner, has been unlawfully executed, or make suchalterations as may, in the opinion of the Zonal Commissioner, benecessary to bring the work into conformity with the Act, rules, bye-laws,directions or requisitions as aforesaid, or with the plans or particulars onwhich such permission or orders was based and may also direct that untilthe said order is complied with the owner or builder shall refrain fromproceeding with the building or well or hut.(2)The Zonal Commissioner shall serve a copy of the provisional ordermade under sub-section (1) on the owner or builder of the building or hut or welltogether with a notice requiring him to show cause within a reasonable time to benamed in such notice why the order should not be confirmed.(3)If the owner or builder fails to show cause to the satisfaction of theZonal Commissioner, the Zonal Commissioner may confirm the order, with anymodification he may think fit and such order shall then be binding on the owner.(4)If the construction or reconstruction of any building or hut is
