Section 266 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
266. standards of public health.
Corporation’s power to order or undertake sanitation of buildings orsites.-(1)Subject to such regulations as may be made in this behalf, the ZonalCommissioner or any other officer authorised in this behalf may, either on her own orthrough any other agency or officer authorized by him in this behalf –(a)cause any building or other premises to be inspected for the purposeof ascertaining the sanitary conditions thereof,(b)require the owner or the occupier of any land or building or any partthereof to cleanse it, if it appears necessary so to do for reasons of sanitation,(c)issue such order as she deems necessary for the improvement of anyunsanitary premises which are likely to cause risk of disease to the inmates ofsuch premises or to the inhabitants of the neighbourhood or are, for any reason,likely to endanger community health or safety,(d)by notice, prohibit the owner or the occupier from the use of anybuilding, or any room in a building, which appears to him to be unfit for humanhabitation, as dwelling,(e)direct the filling up of any well, pool, ditch, tank, pond, pit or
