The BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

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KARNATAKA ACT NO. 53 OF 2020
THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
Arrangement of Sections
STATEMENT OF OBJECTS AND REASONS
Sections:

1. Short title and commencement
2. Definitions
3. Corporation Authorities
4. Establishment of Bruhat Bengaluru Mahanagara Palike
5. Erection and maintenance of boundary marks
6. Duration of the Corporation
7. Delimitation of Wards
8. Constitution of the Corporation
9. Oath of allegiance to be taken by councilors
10. Declaration of assets etc
11. Term of office of Councilors
12. Division of the Corporation into Zones
13. Election to the Corporation
14. Electoral rolls
15. Electoral Registration Officer
16. Provision of polling stations
17. Appointment of Presiding Officers for polling stations
18. Qualifications for being a Councilor
19. Disqualifications of being a Councillor
20. Equality of votes
21. Publication of results
22. Election Petition
23. Grounds for declaring elections to be void
24. Procedure to be followed by the court
25. Decision of the Court
26. Appeal
27. Corrupt Practices
28. Promoting enmity between classes in connection with election
29. Prohibition of public meetings two days before preceding the
election day and on the election day
30. Disturbances at election meetings
31. Restrictions on the printing of pamphlets, poster and others
32. Maintenance of secrecy of voting
33. Prohibition of canvassing in or near polling stations
34. Penalty for disorderly conduct in or near polling stations
35. Penalty for illegal hiring or procuring of conveyances at elections
36. Breaches of official duty in connection with elections
37. Returning Officer, Presiding Officer, etc. deemed to be on
deputation to State Election Commission
38. Penalty for Government servant for acting as election agent,
polling agent or counting agent
39. Removal of ele ctronic voting machine from polling station to be
an offence
40. Other offences and penalties therefor
41. Prosecution regarding certain offences

42. Right to vote
43. Account of election expenses and maximum thereof
44. Lodging of account with the returning officer
45. Failure to lodge an account of election expenses
46. Voting machines at elections
47. Power of Government to make rules for the purpose of election
48. Prohibition of simultaneous membership
49. Requisitioning of premises, vehicle, etc., for election purpose
50. Payment of compensation
51. Power to obtaining information
52. Power of Entry into and inspection of premises, etc
53. Eviction from requisitioned premises
54. Release of premises from requisitioning
55. Penalty for contravention of any order regarding requisition
56. Mayor and Deputy Mayor
57. Term of office of the Mayor and Deputy Mayor
58. Reservation of the office of the Mayor and Deputy Mayor
59. Powers and functions of the Mayor
60. Functions of the Deputy Mayor
61. Resignation of Mayor and Deputy Mayor
62. Honoraria, fees or allowances
63. Chief Commissioner
64. Powers and Functions of the Chief Commissioner
65. Chief Commissioner to carry on correspondence
66. Delegation of Chief Commissioner's ordinary power
67. Delegation of Chief Commissioner's extraordinary power
68. Custody of records
69. Control over Corporation establishment
70. Salary and Allowances of the Chief Commissioner
71. Appointment of officiating Chief Commissioner in case of death,
resignation or removal of Commissioner
72. Zonal Commissioner
73. Salary and Conditions of the Zonal Commissioner
74. Powers and Functions of the Zonal Commissioner
75. Establishment of a Constituency Consultative Committee
76. Functions of the Constituency Consultative Committee
77. Establishment of Zonal Committees
78. Powers and Functions of the Zonal Committee
79. Allocation of Funds
80. Establishment of Standing Committees
81. Powers and Functions of the Standing Committee
82. Constitution of the Ward Committee
83. Composition of the Ward Committee
84. Procedure for nomination as a member of the Ward Committee
85. Meeting of the Ward Committee
86. Functions of the Ward Committee
87. Allocation of Funds
88. Appointment of sub-committees
89. Determination of Areas
90. Constitution of Area Sabhas
91. Representatives of the Area Sabha
92. Meetings of the Area Sabha
93. Functions of the Area Sabha

94. Power of councillors
95. Honorarium for Corporation members
96. Appeal to the Election of Mayor, Deputy Mayor etc
97. Appointment to certain posts under the corporations to be made
from Karnataka Municipal Administrative Service
98. Appointment of Engineer, Health Officer etc
99. Legal cell
100. Special appointments
101. Contribution in respect of Government servants
102. Establishment schedule
103. Reservation of posts for appointment
104. Punishment for corporation officers and other employees
105. Power of Government to make rules regarding the conditions of
service applicable to employees
106. General powers of the Corporation
107. Powers and Functions of the Corporation
108. Additional Functions assigned by the Government
109. First charge on Corporation Fund
110. Proceedings of the Corporation and standing committees
111. Obligation laid on remaining Corporation authorities to carry out
resolutions of the corporation
112. The Corporation may call for extracts from proceedings, etc.,
from the standing committee, etc
113. Proceedings of the corporation, etc., not vitiated by
disqualification, etc., of members thereof
114. Record of proceedings
115. Proceedings of meetings to be good and valid until contrary is
proved
116. The Chief Commissioner's right to attend and take part in
discussion but not to move resolution or to vote
117. The Councillors to refrain from taking part in discussion and
voting on questions in which they have pecuniary interest
118. Submission of administration report to the Government
119. Declaration of Essential Services, etc
120. Power of the Government to declare emergency
121. Power of the Government to call for records and to cause
inspection to be made
122. Power of the Government to take action in respect of matters
pending undisposed of before the corporation
123. The Government's power to direct the taking of action
124. The Government's power to appoint an officer to take action in
default, at the expense of the corporation
125. Submission of copies of resolution to the Government and the
Government's power to cancel resolution and orders
126. Power of the Government to dissolve the corporation
127. Appointment of Corporation Administrator
128. Establishment of performance management system
129. Property of the corporation
130. Disposal of property by the corporation
131. Acquisition of the property by the corporation
132. Properties of the Government managed by the corporation
133. Power of the Government to manage the corporation property
134. Decision of claims to the property by or against the corporation

135. Power of the Corporation to manage private property
136. Maintenance of the property register
137. Objects not provided for by this Act
138. Power of the corporation to enter into contracts
139. Invitation of tenders
140. Preparation of model tender document
141. Maintenance of database
142. Taxes Fee, Levy, Charge and Demand or by whatever name it may be
called which may be imposed
143. Levy of cesses
144. Description and class of tax on buildings or land or both
145. Publication of resolution with notice
146. Power to suspend, reduce or abolish any existing tax or cess
147. Payment of property tax
148. Demand for the payment of tax and recovery of taxes
149. Obligation of transferor and transferee to give notice of transfer
150. Review by the Chief Commissioner
151. Owner's obligation to give notice of construction or re -
construction or demolition of building
152. General exemptions
153. Property tax from whom and when payable
154. Preparation and publication of property tax register
155. Survey of lands and buildings and preparation of property register
156. Demand for payment of property tax and appeal against such
demand
157. Fee on advertisement
158. Prohibition of advertisements without written permission of the
Chief Commissioner
159. Permission of the Chief Commissioner to become void in certain
cases
160. Owner or person in occupation to be deemed responsible
161. Removal of unauthorised advertisement
162. Collection of fee on advertisement
163. The Chief Commissioner's power to call for information and to
enter upon premises and to condone omission to give notice
164. Recovery of surcharges and charges how made
165. Levy of entertainment tax
166. Levy of entertainment tax on complimentary ticket and
connections
167. Exemption from payment of entertainment t ax for performing
any duty inside the place of entertainment
168. Furnishing security amount
169. Payment of taxes and filing of self -assessed returns for the
payment of entertainment tax
170. Failure to submit returns or provide adequate details in the
return
171. Appeal
172. Recovery of entertainment tax
173. Punishment for non-payment of entertainment tax
174. Punishment for willful suppression of information in the returns
175. Duty on transfer of immovable properties
176. Provisions applicable on the introduction of transfer duty

177. Power to make rule s regarding assessment and collection of
transfer duty
178. Power to assess in case of escape from assessment
179. Appeal before the Karnataka Appellate Tribunal
180. Corporation Fund
181. Application of the Corporation Fund
182. Urban Transport Fund
183. Contribution to expenditure by the Corporation
184. Power of corporation to borrow money
185. Time for repayment of money borrowed under section 184
186. Limit of borrowing powers
187. Form and effect of debentures
188. Payment to survivors of joint payees
189. Receipt by joint holder for interest or dividend
190. Power of the corporation to consolidate loans
191. Priority of payments for interest and repayment of loans over
other payment
192. Attachment of corporation fund for recovery of money borrowed
from the Government
193. Preparation of the corporation budget
194. Budget estimates to be prepared by the standing committee for
taxation, finance and appeals or a s the case may be, standing
committee for taxation and finance
195. Power of Corporation to alter budget grant
196. Obligation to pass budget before the beginning of the year
197. Corporation may pass supplemental budget
198. Re-adjustment of income and expenditure to be made by the
corporation during the course of the official year whenever
necessary
199. Preparation of a medium-term fiscal plan
200. Comprehensive Debt Limitation Policy
201. Mandatory compliance
202. Establishment of Sinking Fund
203. Investment of amount at the credit of the Sinking Fund
204. Application of the sinking fund
205. Annual statement by the Corporation
206. Attachment of the Corporation fund for recovery of money
borrowed from the Government
207. Appointment of the Chief Financial Officer
208. Annual Financial statement
209. Accounts and Audit
210. Vesting of Public streets in the Corporation and their
appurtenances in Corporation
211. Powers of the Zonal Commissioner in respect of public streets
212. Powers of the Chief Commissioner in respect of public streets
213. Power to make new public streets
214. Minimum width of new public streets
215. Power to prohibit use of public streets for certain kind of traffic
216. Owner’s obligation when dealing with land as building sites
217. Making of new private streets
218. Alteration or demolition of street made in breach of section 217
219. Power to dispose of permanently closed streets
220. Acquisition of land and buildings for improvement of streets

221. Powers to prescribe building line and street alignment
222. Restriction on erection of or addition to buildings within street
alignment or building line
223. Setting back projecting building or wall
224. Additional power of the Chief Commissioner to order settling
back of buildings to regular line of street
225. Power to declare any street as public street
226. Power of the Zonal Comm issioner to Order work to be carried or
carried out himself in default
227. Prohibition of projections upon streets
228. Prohibition of structures or fixtures which cause obstruction in
streets
229. Removal of encroachments
230. Precautions during repair of streets
231. Streets not to be opened or broken up and building materials not
to be deposited thereon without permission
232. Right to receive compensation owing to any defect in public
street
233. Naming of Public streets
234. Numbering of Buildings
235. Provision for lighting of Public Streets
236. Prohibition of removal, of street lights
237. Power to allow certain projections and erections
238. Building bye-laws
239. Prohibition of construction without sanction
240. Procedure for grant of sanction of building plan
240A. Levy of imposts, restriction and condition.
240B. Power of the State Government to exempt or reduce fee levied or
charged or assessed.
240C. Validation of levy and collection of fees.
241. Obligation to provide for rain water harvesting structure
242. Application to construct or re-construct building
243. Period within which the Zonal Commissioner is to grant or refuse
to grant permission to execute work
244. Grounds on which approval of site for, or permission to construct
building, may be refused
245. Restriction on the power to sanction construction of a place of
entertainment in certain cases
246. Grant of completion certificate
247. Application of provisions to alterations and additions
248. Demolition or alteration of buildings or well work unlawfully
commenced, carried on or completed
249. Regularisation of certain unlawful buildings
250. Power of corporation to regulate future construction of certain
classes of buildings in particular streets or localities
251. Building at corner of streets
252. Penalty against jurisdictional officer failing to prevent
unauthorised deviations or constructions
253. Appeal against the decisions of the zonal commissioner
254. Prohibition of nuisance
255. Control of pollution and polluter pays principle
256. Precautions in case of dangerous structures
257. Precautions in case of dangerous trees

258. Precautions in case of dangerous tanks, wells, holes etc
259. Precautions against fire
260. Removal of filth or noxious vegetation
261. Abatement of nuisance from dust, smoke, etc
262. Fencing of buildings or lands and pruning of hedges and trees
263. Building unfit for human habitation
264. Limitation of compensation
265. Duties of the Corporation with respect to public health
266. Corporation’s power to order or undertake sanitation of buildings
or sites
267. Power to notify dangerous Diseases
268. Disinfection of buildings and articles
269. Provision of places for disinfection and power to destroy infected
articles
270. Power to order closure of places of public entertainment
271. Prohibition against transfer of infected articles
272. Prohibition against infected person carrying on occupation
273. Prohibition against diseased person entering public conveyance
274. Disinfection of public conveyance after carriage of patients
275. Letting of infected building
276. Minor suffering from dangerous disease not to attend school
277. Provision as to library books
278. Power to prohibit use of water likely to spread infection
279. Compulsory vaccination
280. Obligation to give information of dangerous disease
281. Prohibition to enter the city
282. Power to stop dangerous quarrying
283. Power to order filling in pools, etc., which are a nuisance and
regulation of agriculture within the city
284. Management of disasters
285. Duty of the Corporation in handling solid waste
286. Entrustment of management and handling of solid wastes and
billing and collection of charges
287. Identification of places for disposal and final disposal of solid
waste
288. Duty of owners and occupiers of premises to store solid wastes at
the source of the generation
289. Duty of the corporation for handling different types of waste
290. Responsibilities of commercial waste generators
291. Functions of the Ward Committee
292. Duties of Ward Committees with regards to waste management
293. Ward Micro Plan
294. Training and public awareness
295. Reduction of waste by the Corporation
296. Penalties for contravention of waste management
297. Waste generated during public gatherings
298. Protection, Conservation and Maintenance of Urban Heritage
299. Preparation of List of Heritage Sites Including Heritage Buildings,
Heritage Precincts and Listed Natural Features Areas
300. Incentives for Heritage Buildings
301. Appointment of a Heritage Conservation Committee
302. Grading of Heritage Buildings and Sites
303. Functions of the Heritage Conservation Committee

304. Ownership not affected
305. Granting of license
306. Exemption of the Government from procuring license
307. Licenses and written permission to specify conditions on which
they are granted
308. Power of the Zonal Commissioner to stop use of premises used in
contravention of licenses
309. Inspection of places where sale is carried out
310. Power of the Zonal Commissioner for the purposes of inspection
311. Appeal to the Chief Commissioner
312. Period of limitation for appeals
313. Summons to attend and give evidence or produce documents
314. Consequences of failure to obtain licences, etc., or breach of the
same
315. Recovery of expenses from persons liable and limitation or
liability of occupier
316. Power to make rules
317. Power to make regulations
318. Power to make Bye-laws
319. Sanction of bye-laws by the Government
320. Conditions precedent to making of bye-laws
321. Power of the Government to make rules in lieu of bye-laws
322. Publication of rules, regulations and bye-laws
323. Exhibition of rules, bye-laws and regulations
324. Cognizance of offences
325. Corporation security force
326. Penalty for violation of the Act
327. Penalty for violation of the rules
328. Penalty for violation of the regulations
329. Penalty for violation of the Bye-laws
330. Penalty for un-authorised use of the corporation property
331. Penalty for leaving vehicle or animal in dangerous position in
public street
332. Compounding of offence
333. Power to give retrospective effect to certain bye -laws and
penalties for breaches of bye-laws
334. Indemnity to Government, Corporation authorities, officers and
servants
335. Sanction for prosecution of Mayor, Deputy Mayor, etc
336. Assessment, etc., not to be impeached
337. Duties of police officers
338. Power of police officer to arrest persons
339. Exercise of powers of police officer by corporation servants
340. Prohibition against obstruction of proceedings of corporation,
standing committee, Mayor, etc
341. Prohibition against removal of mark
342. Liability of Chief Commissioner, Zonal Commissioner and
councillor for loss, waste or misapplication of fund, etc
343. Prohibition against removal or obliteration of notice
344. Prohibition against unauthorised dealings with public place or
materials
345. Form of notices and permissions

346. Proof of consent of Corporation authorities or corporation
officers
347. Signature on documents
348. Publication of notification
349. Publication of order, notice or other documents
350. Publication in newspapers
351. Notice of prohibition or setting apart of places
352. Method of serving documents
353. Recovery by occupier of sum leviable from owners
354. Obstruction of owner by occupier
355. Execution of work by occupier in default of owner
356. Time for complying with order and power to enforce in default
357. Power of the Chief Commissioner to agree to receive payment of
expenses in instalments
358. Power to declare expenses on certain works as improvement
expenses
359. Improvement expenses by whom payable
360. Redemption of charge for improvement expenses
361. Application of term "public servant", to corporation officers,
agents and sub-agents
362. Offences by companies
363. Official display of flag
364. Bidding prohibited
365. Effect of absorption of Panchayat area into a Corporation area
366. Removal of difficulties
367. Metropolitan Planning Committee
368. Grievance Redressal Authority
369. Powers and functions of the Grievance Redressal Authority
370. Appeal
371. Term of office of the Grievance Redressal Authority
372. Resignation and removal
373. Procedures before the Grievance Redressal Authority
374. Matters not subject to investigation
375. Transitory provisions
376. Repeal and Savings

STATEMENT OF OBJECTS AND REASONS
I
ACT 53 OF 2020. - The City of Bengaluru is a major centre of
economic activity with a large and growing population with seven hundred
and fourteen square kilometers of area under the jurisdiction of Bruhat
Bengaluru Mahanagara Palike.
The Bruhat Bengaluru Mahanagara Palike has been established and
governed under the Karnataka Municipal Corporations Act, 1976 (Karnataka
Act 14 of 1977).

The Karnataka Municipal Corporations Act, 1976 (Karnataka Act 14 of
1977) is inadequate in administrative and structural matters to govern
Bengaluru as it provides for limited flexibility and is a common legislation
catering to nine smaller Corporations in Karnataka.
There is an urgent need to formulate an independent legislation for
the working of Bruhat Bengaluru Mahanagara Palike for the p urposes of
improving decentralization, integration of public participation at various
levels of municipal governance and ensuring efficient decision making by the
municipal authorities.
Hence, the Bill.
[L.A. Bill No. 26 of 2020, File No. Samvyashae 20 Shasana 2020]
[Entry 5 of List II of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra-ordinary No. 713 in part-IVA dated:
21.12.2020]

II
Amending Act 01 of 2022. - The Honorable High Court of Karnataka has
passed the final order on 04.08.2021 in Writ Petition No. 4601/2020 (LB-BMP) and
others as under,-
(a) The bye-laws under which Ground Rent, Licence Fee, Buillding Licence
Fee, Scrutiny Fee, Security Deposit are all held ultravires the Act and are
resultantly rendered unenforceable.
(b) The Circular bearing No. ಹನಿನಯೋ/ಜೆಡಿ(ಉ)/ಡಿಎಂ3/ಪಿಆರ್/320/2015-
16, ದಿನಂಕ:04.09.2015 stands quashed.
(c) The State or the BBMP is not precluded from bringing in the impugned
levies under the provisions of the Act or the Rules by making suitable
amendments to the act and the Rules.
(d) Petitioners in all these petitions who have deposited certain amounts in
terms of the interim order passed by this Court before this Court are
entitled to refund of the amounts so deposited.
(e) Insofar as refund in other cases who have paid to the Corporation under
protest, they shall be entitled to such refund only if the same is not
collected from the consumers of the apartments, businesses are the case
would be.
(f) Insofar as all other payments made, they would all be at liberty to give
representation to the BBMP and the BBMP would consider the refund of
the amounts, in accordance with law and findings of this Court.
(g) If representations are made by the petitioners for refu nd, the BBMP shall
pass appropriate orders within 12 weeks from the date of such
representations.

Since the fee collected by the Bruhat Bengaluru Mahanagara Palike has already
been utilized for various development works, refund of the same would incur a
financial burden of Rupees 2362 crores (Two thousand three hundred and sixty
two crores) to the Bruhat Bengaluru Mahanagara Palike.
Therefore, it is considered necessary to amend the Karnataka Municipal
Corporations Act, 1976 (Karnataka Act 14 of 1977) and the Bruhat Bengaluru
Mahanagara Palike Act, 2020 (Karnataka Act 53 of 2020) with retrospective effect
for validation of fee and penalty collected by the Bruhat Bengaluru Mahanaga ra
Palike at the time of sanction of building plan and grant of Commencement
certificate and Completion certificate to buildings and also to provide exemption or
concession to a Board or Corporation or an Organization owned or controlled by the
Central Government or the State Government from the payment of such fee.
As the matter was urgent and both the Houses of the State Legislature were
not in session, therefore the Karnataka Municipal Corporations and Certain other
Law (Amendment) Ordinance, 2021 (Kar nataka Ordinance 08 of 2021) was
promulgated to achieve the above object.

This Bill seeks to replace the above ordinance.
Hence, the Bill.

[L.A. Bill No. 48 of 2021, File No. DPAL 50 Shasana 2021]
[entry 5 and 18 of List II of the Seventh Schedule to the Constitution of India..]
[Published in Karnataka Gazette Extra -ordinary No. 46 in part -IVA dated:
13.01.2022]

III
Amending A ct 29 of 2022. - It is considered necessary to amend the
sections 7 and 8 of the Bruhat Bengaluru Mahanagara Palike Act, 2020 (Karnataka
Act 53 of 2020) to provide reservation of not more than fifty percent of seats to the
Scheduled Castes, Scheduled Tribes, Other Backwar d Classes and Women in the
Bruhat Bengaluru Mahanagara Palike as provided in the Urban Local Bodies and to
follow the direction of the Hon‟ble Supreme Court given in SLP No. 15181 -
15183/2020 to conduct of the election to the Bruhat Bengaluru Mahanagara
Palike.
As the matter was urgent and both Houses of the State Legislature were not
in session, the Bruhat Bengaluru Mahanagaa Palike (Amendment) Ordinance, 2022
(Karnataka Ordinance 05 of 2022) was promulgated to achieve the above object.
This Bill seeks to replace the above ordinance.
Hence, the Bill.

[L.A. Bill No. 21 of 2022, File No. SAMVYASHAE 16 SHASANA 2022]
[Entry 5 of List II of the Seventh Schedule and Article 243T to the Constitution of
India]
[Published in Karnataka Gazette Extra -ordinary No. 507 in part -IVA dated:
11.10.2022]

Amending Act 12 of 2023.- It is considered necessary to amend the
Bruhat Bengaluru Mahanagara Palike Act, 2020 (Karnataka Act 53 of
2020),-
(i) for properly maintenance of property tax register; and
(ii) to exempt the recognized educational institutions from paying
the property tax.
Hence, the Bill
[L.A. Bill No. 01 of 2023, File No. SAMVYASHAE 05 SHASANA 2023]
[Entry 5 of List II of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra -ordinary No.104 in part -IVA
dated:10.03.2023]

V
Amending A ct 17 of 2024. - It is considered necessary to amend the
Bruhat Bengaluru Mahanagara Palike Act, 2020 (Karnataka Act 53 of 2020) to
resolve the problem arising in the impleme ntation of the provisions of the Act due
to ambiguity therein with respect to the provisions relating to levy and collection of
property tax, advertisement fee, recovery of arrears of tax and fee and disposal of
appeals and incorporation of the provisions of section 14 of the Karnataka Town
and Planning Act, 1961, relating to land use or development.
Hence, the Bill.
[L.A. Bill No.06 of 2024, File No. DPAL 10 SHASANA 2024]
[Entry 5 of List II of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra-ordinary No.160 in part-IVA
dated:07.03.2024]

VI
Amendment Act 37 of 2024: - It is considered necessary to amend the
Bruhat Bengaluru Mahanagara Palike Act, 2020 (Karnataka Act 53 of 2020) and
the Karnataka Municipal Corporations Act, 1976 (Karnataka Act 14 of 1977) to
make provisions to specify the ratio of cess, scrutiny fee etc. with reference to the
guidance value under the Karnataka Stamps Act, 1957 and give validity to the
earlier collection of cess, scrutiny fee etc.
Hence, the Bill.
[L.A. Bill No. 24 of 2023, File No. SAMVYASHAE 36 SHASANA 2023]
[Entry 5 of List II of the Seventh Schedule to the Constitution of India]
[Published in Karnataka Gazette Extra-ordinary No. 391 in part-IVA
dated:16.08.2024]
VII
Amendment Act 07 of 2025: - Chapter XIII of the Bruhat Bengaluru
Mahanagara Palike Act, 2020 (Karnataka Act 53 of 2020) contains provisions
relating to levy and collection of property tax, advertisement fee, levy and collection,
recovery and disposal of appeals. Extension of last dat e for One Time Settlement
scheme is proposed as it was observed that a large number of property owners tried
to avail benefit of this scheme in last few days but could not because of server
issues. Suo -moto revision provision has been brought in to facilit ate vigilant
property owners who would like to do upward revision of their property tax
payment on their own. Further, as a one -time measure to bring penalties on the
revision cases and un -assessed properties on par with defaulter cases with the
penalty of rupees one hundred per year is proposed.
As the matter was urgent and both the Houses of the State Legislature were
not in session, the Bruhat Bengaluru Mahanagara Palike (Amendment) Ordinance,
2024 (Karnataka Ordinance 01 of 2024) was promulgated to ach ieve the above
object.
This Bill seeks to replace the above ordinance.
Hence, the Bill.
[L.A. Bill No.47 of 2024, File No. SAMVYASHAE 52 SHASANA 2024]
[Entry 5 of List II of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra-ordinary No.18 in part-IVA
dated:10.01.2025]

VIII
Amendment Act 34 of 2025:- It is considered necessary to amend the
Bruhat Bengaluru Mahanagara Palike Act, 2020 (Karnataka Act 53 of 2020)
to,-
(i) declare any street as public street;
(ii) as certain development of even private roads with the BBMP area;
(iii) enable the corporation to take decision in the matters related to
fixing the rate of fee, levy or penalty in accordance with Article 243X of the
Constitution of the India;
(iv) reduce the ceiling limit and to bring fee on parity with scrutiny fee
for building license, commencement certificate and occupancy certificate;
(v) reduce the ceiling limit on the rate of fee chargeable for residential
building permission;
(vi) to prevent unauthorized construction and prevent the owner or
person from using unauthorized building or part of building; and
(vii) certain consequential amendments connected therewith or
incidental thereto also made.
Hence, the Bill.
[L.A. Bill No.17 of 2025, File No. SAMVYASHAE 21 SHASANA 2025]
[Entry 5 of List II of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra -ordinary No.231 in part -IVA
dated:15.04.2025]

KARNATAKA ACT NO. 53 OF 2020
(First published in the Karnataka Gazette Extra-ordinary on the 21st day of December,
2020)
(As amended by Act 01 of 2022, 29 of 2022, 12 of 2023, 17 of 2024, 37 of 2024, 07 of
2025 and 34 of 2025)

THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(Received the assent of the Governor on the 19th day of December, 2020)

An Act to provide for an independent legislation for the purposes of improving
decentralization, integration of public participation at various levels of municipal
governance and to ensure efficient decision mak ing by the Bruhat Bengaluru
Mahanagara Palike.
Whereas, the City of Bengaluru is a major centre of economic activity with a
large and growing population with seven hundred and fourteen square kilometers
of area under the jurisdiction of the Bruhat Bengaluru Mahanagara Palike.
Whereas, the Bruhat Bengaluru Mahanagara Palike was established and
governed under the provisions of the Karnataka Municipal Corporations Act, 1976
(Karnataka Act 14 of 1977).
Whereas, the provisions of the Karnataka Municipal Corporations Act, 1976
(Karnataka Act 14 of 1977) are inadequate in administrative and structural matters
to govern Bengaluru as it provides for limited flexibility and is a common legislation
catering to nine smaller Municipal Corporations in the State of Karnataka.
Be it enacted by the Karnataka State Legislature in the seventy first year of
the Republic of India, as follows:-
CHAPTER I
PRELIMINARY
1. Short title and commencement. -(1) This Act may be called the
Bruhat Bengaluru Mahanagara Palike Act, 2020.
(2) The provisions of the Act shall come into force on such date as the
State Government may, by 1[notification]1, appoint on this behalf.
1. This Act has came into force w.e.f. 11.01.2021. by Notification
No.ನಅಇ 73 ಬಿಬಿಎಸ್ 2020 (ಇ) Dated: 06.01.2021.
(See the text of the notification at the end of the Act)
2. Definitions.-In this Act, unless the context otherwise requires,-
(1) “Annual Financial Statement ” means the statement published by
the Corporation under section 208;
(2) “Area Sabha” means in relation to an Area, a body of all the persons
who are registered as voters in the electoral rolls pertaining to any
polling station of that Area;
(3) “Area” means an area determined in the manner specified in section
4 and 89;
(4) “Association” means an association of body of persons, a trust,
society, association or organization registered under Karnataka
Societies Registration Act, 1960 (Karnataka Act 17 of 1960) or not;
(5) “ Backward classes” means such class or classes of citize ns as may
be classified and notified by the Government from time to time for
the purposes of reservation of seats in the Corporation;

(6) “Bio-medical waste " means any waste generated during diagnosis,
treatment, immunization or any health services of human be ings or
animals or in research activities pertaining thereto;
(7) “building” includes,-
(a) a house, out -house, stable, privy, shed, hut, wall, verandah,
fixed platform, plinth, door step and any other structure
including telecommunication tower or Advertisement structure,
whatever name called whether of masonry, bricks, wood, mud,
metal or any other material whatsoever;
(b) a structure on wheels simply resting in the ground without
foundations;
(c) a ship, vessel, boat, ten t, and any other structure used for
human habitation or used for keeping or storing any article or
goods;
(8) “Bye-law” means a bye -law framed by the Corporation under this
Act;
(9) “casual vacancy” means a vacancy occurring otherwise than by
efflux of time in th e office of a councillor or in any other elective
office and “casual election” means an election held to fill a casual
vacancy;
(10) “Chairperson” means such person who shall be the head of the
committee or commission or other such bodies provided for under
this Act;
(11) “Chief Commissioner” means the Chief Commissioner appointed
under section 63 and includes a person appointed to act as the
Chief Commissioner under section 71 ;
(12) “Civil Society” means any person, association of persons, non -
governmental organisation established, constituted or registered
under any law for the time being in force and working for social
welfare, and shall include any community based organisation,
professional institution, civic, health, educational, social or cultural
body and such othe r association or body as the Corporation may
decide;
(13) “Completion Certificate” means a certificate granted by the
Corporation upon completion of construction of a building in
accordance with the provisions of this Act;
(14) “Complimentary Connection” means and includes providing a
connection for cable television or connection to direct to home
service free of any payment or at a reduced rate;
(15) “Complimentary ticket” means and includes any ticket which
provides an entry into a ticket -based entertainment free of a ny
payment or at a reduced rate;
(16) “Comprehensive Debt Limitation Policy” means the policy prepared
by the Corporation to guide any decision taken by it while raising
debt;
(17) “Corporation” means the Bruhath Bengaluru Mahanagara Palike
established in accordance with the provisions of this Act;
(18) “Corporation Administrator” means any officer appointed by the
State Government to exercise the powers and perform the functions
and discharge duties conferred or imposed on the corporation by or
under this Act;

(19) “Corporation Fund” means the consolidated fund of the Corporation
subject to the control of the Corporation in accordance with such
conditions prescribed under this Act;
(20) “Dangerous diseases” means any epidemic, endemic, or infectious
disease notified as a dangerous disease by the Government under
this Act;
(21) “Election” means an election to fill any vacancy in the office of a
Councillor;
(22) “Entertainment” means and includes any amusement event or
provision of service which involves a performance, presentation,
production or staging of any act and for the viewing of which any
person or body of persons may be required to purchase a ticket to
enter such an event or purchase a connection to view such a
service;
(23) “Essential services” means services in which any Corporation officer,
servant, or other person is employed by or on behalf of the
corporation and which are specified in the rules;
(24) “factory” means a factory as defined in the occupational safety,
health and working condition code 2020 (Central Act 37 of 2020);
(25) “filth” i ncludes sewage, dung, dirt, swill, putrid and putrefying
substances and all offensive matter;
(26) “Government” means the Government of Karnataka;
1[(26A) “Ground rent” means to include fee for usage of public roads and
other infrastructure facilities provided and maintained by the
Bruhat Bengaluru Mahanagara Palike and debris generated, during
the period of construction, but this shall not give the right to
occupy public road and footpath;
(26B) “Guidance Value” means market value of the vacant site as specified
under section 45B of the Karnataka Stamp Act, 1957 (Karnataka
Act 34 of 1957);]1

(27) “land” includes land which is being built upon or is built upon or
covered with water, benefits to arise out of land, things attached to
the earth or permanently fastened to anything attached to the earth
and rights created by law over any street;
(28) “lay-out” means a lay -out formed by an individual or body of
persons, whether incorporated or not;
(29) “local authority” means a Corporation, a municipal council, Town
panchayat, development authority, city improvement board, town
improvement board, zilla panchayat, taluk panchayat and grama
panchayat or any local self Government constituted under any law
for the time being in force;
(30) “Market” incl udes any place, by whatever name called, where
persons assemble for the sale of meat, fish, fruit, vegetables,
livestock, or any other article of food of a perishable nature, or any
other article for which there is a collection of shops or warehouses
or stalls, declared and licensed by the Corporation as a market;
(31) “Medium term fiscal plan” means the fiscal plan prepared by the
Corporation for a period of five years;
(32) “Non ticket -based entertainment” means and includes any
entertainment which does not require the purchase of a ticket to
enter the place of non-ticket-based entertainment;-

(33) “Nuisance” shall include any act, omission, place or thing, which
causes or is likely to cause injury, danger, annoyance, or offence to
the sense of sight, smell or hearing, d isturbance to rest or sleep, or
which is or may be dangerous to life, or injurious to health or
property;
(34) “Occupier” includes any person who, for the time being, is paying or
is liable to pay to the owner the rent or any portion of the rent of the
land or building in respect of which such rent is paid or payable, an
owner in occupation or otherwise using the building or land, a rent -
free tenant, licensee occupying any land or building, any person
who is liable to pay the owner damages for the use or occup ation of
any land or building;
(35) “Owner" includes a person who, for the time being, is receiving or is
entitled to receive the amount of lease or the rent of any land or
building whether on her own account or as an agent, trustee,
guardian or receiver for an y other person or who should so receive
the amount of lease or the rent or be entitled to receive it if the land
or building or part thereof were let to a lessee or a tenant on lease or
rent;
(36) "population" means the population as ascertained at the last
preceding census of which relevant figures have been published;
(37) “Political Party” means a political party registered under section 29A
of the Representation of the People Act, 1951 (Central Act 43 of
1951);
(38) “Polling stations'' means those stations set up b y the State Election
Commission to enable those persons on the electoral roll to cast
their vote;
(39) "Prescribed" means prescribed by rules made under this Act;
(40) “Presiding Officer” means such an officer appointed by the State
Election Commission to preside over one or more polling stations;
(41) “Property tax” means the tax levied by the Corporation on buildings
or vacant lands or both;
(42) “Resident welfare association” means a voluntary association of
residents registered under any law in force;
(43) “regulation” means a regulation framed under this Act;
(44) “rubbish” includes dust, ashes, broken bricks, mortar, broken glass,
garden or stable refuse and refuse of any kind which is not offensive
matter or sewage;
(45) “Rules” means the rules made under this Act;
(46) “Schedule” means a Schedule appended to this Act;
(47) “street alignment” means a line dividing the land comprised in and
forming part of a street from the adjoining land;
(48) “Scheduled Castes” means those castes, races or tribes or parts of
or groups within castes, races or tribes notified under Article 341 of
the Constitution of India;
(49) “Scheduled Tribes” means those tribes or tribal communities on
parts of or groups within castes, races, tribes or tribal communities
notified under Article 342 of the Constitution of India;
1[(49A) "Scrutiny fee” means fee collected to meet the establishment
charges for processing the application for permitting building
construction;]1

(50) “Self-help group” means a group of twenty or more people from a
homogeneous class who come together for addressing their common
problems;
(51) “Sinking fund” means a fund formed by periodically setting aside
money for the gradual repayment of a debt or replacement of a
wasting asset;
(52) “Specified” means the Bye laws made by the Corporation under this
Act;
(53) “Slum level federation” means an association of twenty or more self -
help groups formed by residents of urban slum areas;
(54) “Solid Waste Management” means and includes collection,
segregation, storage, transportation, processing and disposal of
municipal solid waste;
(55) “Standing Committee” means the Standing Committee referred to
under section 80;
(56) "State Election Commission" means the State Election Commission
referred to in Article 243-K of the Constitution of India;
(57) “Street” means a public street or a private street, and includ es any
highway and any causeway, bridge, road, lane, foot -way, subway or
riding path or passage over which the public have a right of passage
or access or have passed and had access uninterruptedly for a
period of twenty years; and, when there is a foot -way as well as a
carriage way in any street, the said term includes both;
(58) “Ticket based entertainment” means and includes any
entertainment, which requires the purchase of a ticket to enter the
place of ticket based entertainment;
(59) “trade effluent” means any liquid either with or without particles of
matter in suspension therein which is wholly or in part produced in
the course of any trade or industry carried on at the trade premises,
and in relation to any trade premises means any such liquid as
aforesaid wh ich is so produced in the course of any trade or
industry carried on at those premises, but does not include

Excerpt shown. Open the full act in Lexace.

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