Section 282 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
282. near approach.
Power to stop dangerous quarrying.- If in the opinion of the ChiefCommissioner, the working of any quarry, or the removal of stone, earth or othermaterials from any place is dangerous to persons residing in or having legal access to theneighbourhood thereof or creates or is likely to create a nuisance, the ChiefCommissioner, may, with the approval of the standing committee, by notice, require theowner or person having control of the said quarry or place to discontinue working thesame or to discontinue removing stone, earth or other material from such place or totake such order with such quarry or place, as he shall deem necessary for the purpose of
