LexThe GREATER BENGALURU GOVERNANCE ACT 2024
Karnataka · state statute
Open in Lexace · Ask the AI about this actKARNATAKA ACT NO. 36 OF 2025
THE GREATER BENGALURU GOVERNANCE ACT, 2024
Arrangement of Sections
Sections:
1. Short title, extent and commencement
2. Definitions
3. Declaration of the Greater Bengaluru Area
4. Civic Authorities in the Greater Bengaluru Area
5. Establishment of City Corporations
6. Power to alter the boundaries of the City Corporations
7. Reconstitution of Bruhat Bengaluru Mahanagara Palike and other local
authorities
8. Relationship between Civic Authorities in the Greater Bengaluru Area
9. Constitution of the Greater Bengaluru Authority
10. Chief Commissioner of Greater Bengaluru Authority
11. Officers of the Greater Bengaluru Authority
12. Meetings of the Greater Bengaluru Authority
13. Constitution of Executive Committee
14. Functions of the Greater Bengaluru Authority
15. Formulation and Execution of the major projects in the Greater
Bengaluru Area
16. Economic Development Agency
17. Climate Action Cell
18. Sectoral Expert Committees
19. Power of supervision and to issue directions to authorities
20. Finances of Greater Bengaluru Authority
21. Budget
22. Annual Report
23. Power of Authority to borrow
24. Accounts and Audit
25. The Authorities of the City Corporation
26. Establishment of City Corporations
27. Erection and maintenance of boundary marks
28. Duration of the City Corporations
29. Delimitation of Wards
30. Constitution of the City Corporation
31. Oath of allegiance to be taken by Councillors
32. Declaration of assets etc
33. Term of office of Councillors
34. Election to the City Corporation
35. Electoral rolls
36. Electoral Registration Officer
37. Provision of polling stations
38. Appointment of Presiding Officers for polling stations
39. Qualifications for being a Councillor
40. Disqualifications of being a Councillor
41. Equality of votes
42. Publication of results
43. Election Petition
44. Grounds for declaring elections to be void
45. Procedure to be followed by the Court
46. Decision of the Court
47. Appeal
48. Corrupt Practices
49. Promoting enmity between classes in connection with election
50. Prohibition of public meetings two days before preceding the election
day and on the election day
51. Disturbances at election meetings
52. Restrictions on the printing of pamphlets, poster and others
Maintenance of secrecy of voting
53. Maintenance of secrecy of voting
54. Prohibition of canvassing in or near polling stations
55. Penalty for disorderly conduct in or near polling stations
56. Penalty for illegal hiring or procuring of conveyances at elections
57. Breaches of official duty in connection with elections
58. Returning Officer, Presiding Officer, etc. deemed to be on
deputation to State Election Commission
59. Penalty for Government servant for acting as election agent, polling
agent or counting agent
60. Removal of electronic voting machine from polling station to be an
offence
61. Other offences and penalties therefor
62. Prosecution regarding certain offences
63. Right to vote
64. Account of election expenses and maximum thereof
65. Lodging of account with the returning officer
66. Failure to lodge an account of election expenses
67. Voting machines at elections
68. Power of Government to make rules for the purpose of election
69. Prohibition of simultaneous membership
70. Requisitioning of premises, vehicle, etc., for election purpose
71. Payment of compensation
72. Power to obtain information
73. Power of entry into and inspection of premises, etc
74. Eviction from requisitioned premises
75. Release of premises from requisitioning
76. Penalty for contravention of any order regarding requisition
77. Mayor and Deputy Mayor
78. Term of office of the Mayor and Deputy Mayor
79. Reservation of the office of the Mayor and Deputy Mayor
80. Powers and functions of the Mayor
81. Functions of the Deputy Mayor
82. Resignation of Mayor and Deputy Mayor
83. Honoraria, fees or allowances
84. Commissioner
85. Powers and Functions of the Commissioner
86. Commissioner to carry on correspondence
87. Delegation of Commissioner powers
88. Custody of records
89. Control over City Corporation establishment
90. Salary and Allowances of the Commissioner
91. Appointment of officiating Commissioner in case of death, resignation
or removal of Commissioner
92. Joint Commissioner of a Zone
93. Salary and Conditions of service of the Joint Commissioner
94. Powers and Functions of the Joint Commissioner
95. Assembly Constituency Level Consultative and Co – ordination
Committee
96. Functions of Assembly Constituency Level Consultative and
Coordination Committee
97. Allocation of Funds
98. Establishment of Standing Committees
99. Powers and Functions of the Standing Committee
100. Constitution and Composition of the Ward Committee
101. Procedure for nomination as a member of the Ward Committee
102. Meeting of the Ward Committee
103. Functions of the Ward Committee
104. Power of Councillors
105. Appeal to the Election of Mayor, Deputy Mayor etc
106. Appointment to certain posts under the City Corporations to be
made from Karnataka Municipal Administrative Service
107. Appointment of Engineer, Town Planner, Health Officer, Accounts
Officer etc
108. Legal cell
109. Contribution in respect of Government servants
110. General powers of the City Corporation
111. Powers and Functions of the City Corporation
112. Additional Functions assigned by the Government
113. First charge on City Corporation Fund
114. Proceedings of the City Corporation and Standing Committees
115. Obligation on remaining City Corporation authorities to carry out
resolutions of the City Corporation
116. The City Corporation may call for extracts from proceedings, etc.,
from the Standing Committee, etc
117. Proceedings of the City Corporation, etc., not vitiated by
disqualification, etc., of members thereof
118. Record of proceedings
119. Proceedings of meetings to be good and valid until contrary is
proved
120. The Commissioner's right to attend and take part in discussion but
not to move resolution or to vote
121. The Councillors to refrain from taking part in discussion and voting
on questions in which they have pecuniary interest
122. Submission of administration report
123. Declaration of Essential Services, etc
124. Power of the Government and the Greater Bengaluru Authority to
declare emergency
125. Power of the Government to call for records and to cause inspection
to be made
126. Power of the Government to take action in respect of matters
pending un-disposed of before the City Corporation
127. The Government power to direct the taking of action
128. Power to appoint an officer to take action in default, at the expense
of the City Corporation
129. Power to cancel resolution and orders
130. Power of the Government to dissolve the City Corporation
131. Appointment of City Corporation Administrator
132. Establishment of performance management system
133. Property of the City Corporation
134. Disposal of property by the City Corporation
135. Acquisition of the property by the City Corporation
136. Property of the Government managed by the City Corporation
137. Power of the Government to manage the City Corporation property
138. Decision of claims to the property by or against the City Corporation
139. Power of the City Corporation to manage private property
140. Maintenance of Property register
143. Invitation of tenders
144. Maintenance of database
145. Revenues of the City Corporation
146. Power to levy taxes, cesses, duties and service charges
147. Levy of property tax
148. Payment of Property Tax
149. Obligation of transferor and transferee to give notice of transfer
150. Scrutiny of tax return
151. Limitation period for assessment of property tax
152. Revision of Property Tax
153. Power to suspend, reduce or abolish any existing tax
154. General exemptions
155. Property tax a first charge on property and movables
156. Property tax from whom and when payable
157. Preparation and publication of property tax register
158. Survey of lands and buildings and preparation of property tax register
159. Demand for payment of property tax and appeal against such demand
160. Fee on advertisement
161. Prohibition of advertisements without permission of the
Commissioner
162. Permission of the Commissioner to become void in certain cases
163. Removal and Demolition of unauthorised advertisement
164. Cesses that may be imposed
165. Power to levy user charges
166. Levy of entertainment tax
167. Power to levy fees and fines
168. Power to levy development charges
169. Levy of surcharge on tax or fee
170. Duty on transfer of immovable properties
171. Power to effect recovery of the taxes, fees, cesses, interest, penalties
etc
172. Exclusive Jurisdiction of the Chief Commissioner, Greater Bengaluru
Authority, Commissioners of the City Corporations and the
Authorized Officers and bar of jurisdiction of Civil Courts
173. Savings of certain suits
174. Plaintiff to exhaust his right of appeal before instituting a suit or
other proceeding against the Greater Bengaluru Authority and the
City Corporations
175. Power of Civil Court to refer questions of jurisdiction to High Court
176. The City Corporation Fund
177. Application of the City Corporation Fund
178. Urban Transport Fund
179. Contribution to expenditure by the City Corporation
180. Attachment of City Corporation fund for recovery of money borrowed
from the Government
181. Preparation of the City Corporation budget
182. Budget estimates to be prepared by the Standing Committee for
taxation, finance and appeals
183. Power of City Corporation to alter budget grant
184. Obligation to pass budget before the beginning of the year
185. City Corporation may pass supplemental budget
186. Re-adjustment of income and expenditure to be made by the City
Corporation during the course of the official year whenever
necessary
187. Preparation of a medium -term fiscal plan188. Comprehensive Debt
Limitation Policy
188. Comprehensive Debt Limitation Policy
189. Mandatory compliance
190. Establishment of Sinking Fund
191. Investment of amount at the credit of the Sinking Fund
192. Application of the sinking fund
193. Annual statement by the City Corporation
194. Appointment of the Chief Financial Officer
195. Annual Financial statement
196. Accounts and Audit
197. Vesting of Public streets in the City Corporation and their
appurtenances
198. Powers of the Commissioner in respect of public streets
199. Powers of the Chief Commissioner in respect of public streets
overlapping two or more City Corporations
200. Power to make new public streets
201. Minimum width of new public streets
202. Power to prohibit use of public streets for certain kind of traffic and
on street parking
203. Khatadar’s obligation when dealing with land as building sites
204. Making of new private streets
205. Alteration or demolition of street made in breach of this Act
206. Utilisation of permanently closed streets
207. Acquisition of land and buildings for improvement of streets
208. Powers to prescribe building line and street alignment
209. Restriction on erection of or addition to buildings within street
alignment or building line
210. Setting back projecting building or wall
211. Additional power of the Commissioner to order settling back of
buildings to regular line of street
212. Power to declare any street as public street
213. Power of the Commissioner to Order work to be carried or carried out
himself in default
214. Prohibition of projections upon streets
215. Prohibition of structures or fixtures which cause obstruction in
streets
216. Removal of encroachments
217. Precautions during repair of streets
218. Streets not to be opened or broken up and building materials not to
be deposited thereon without permission
219. Naming and numbering
220. Provision for lighting of Public Streets
221. Prohibition of removal, of street lights
222. Power to allow certain erections
223. Exercise of powers by a Corporation to be in conformity with the
provisions of the Karnataka Town and Country Planning Act, 1961
224. Building bye-laws
225. Obligation to provide for rain water harvesting structure
226. Relinquishment of area reserved for road
227. Building at corner of streets
228. Prohibition of construction without sanction
229. Application to construct or re-construct building
230. Procedure for grant of sanction to building plan
231. Period with in which the Commissioner to grant or refuse to grant
permission to execute work
232. Power of the Corporation to fix rate of fee to be levied for issue of
permission under this chapter
233. Levy of imposts, restriction and condition by the Commissioner
234. Exemptions for Levy of imposts, restriction and conditions
235. Power of the Government to exempt or reduce fee levied or charged or
assessed
236. Grounds on which approval of site for, or permission to construct
building, shall be refused
237. Issue of Modified license and extension of license period
238. Restriction on the power to sanction construction of a place of
entertainment in certain cases
239. Building construction shall not be proceeded without plinth
certificate
240. Power of Commissioner to require alteration of work
241. Grant of Occupancy certificate
242. Application of provisions to additions and alterations
243. Demolition or alteration of buildings unlawfully commenced,
continued or completed
244. Power to enforce demolition order in default
245. Power of the Commissioner to suspend or revoke permission etc
246. Compliance by the khatadar or person responsible and the utility
service providers for ensuring construction or occupancy to be in
conformity with permissions accorded
247. Penalty against jurisdictional officer delegated by the Commissioner
for failing to prevent un- authorized deviations or constructions
248. Power of the Government to regulate future construction of certain
classes of buildings in particular streets or localities
249. Regularisation of certain unlawful buildings
250. Appeal against the decisions of the Commissioner
251. Duties of the City Corporation with respect to public health
252. City Corporation’s power to order or undertake the inspection or
sanitation of buildings or sites
253. Power to notify dangerous and communicable diseases
254. Disinfection of buildings and articles
255. Provision of places for disinfection and power to destroy infected
articles
256. Power to order closure of places of public purposes or entertainment
257. Prohibition against transfer of infected articles
258. Prohibition against infected person carrying on occupation
259. Prohibition against diseased person entering public conveyance
260. Disinfection of public conveyance after carriage of patients
261. Letting of infected building
262. Minor suffering from dangerous and communicable disease not to
attend school
263. Provision as to library books
264. Power to prohibit use of water likely to spread infection
265. Compulsory vaccination
266. Obligation to give information of dangerous and communicable
disease
267. Prohibition to enter the City
268. Power to stop dangerous quarrying
269. Power to order filling in pools, etc., which are a nuisance and
regulation of agriculture within the City
270. Management of disasters
271. Duty of the City Corporation and the Commissioner in handling solid
waste
272. Entrustment of management and handling of solid wastes and
billing and collection of charges
273. Identification of places for disposal and final disposal of solid waste
274. Duty of khatadars and occupiers of premises to store solid wastes at the
source of the generation
275. Duty of the City Corporation for handling different types of waste
276. Responsibilities of commercial waste generators
277. Functions of the Ward Committee
278. Duties of Ward Committees with regards to waste management
279. Ward Micro Plan
280. Training and public awareness
281. Reduction of waste by the City Corporation
282. Penalties for contravention of waste management
283. Waste generated during public gatherings
284. Prohibition of nuisance
285. Control of pollution and polluter pays principle
286. Precautions in case of dangerous structures
287. Precautions in case of dangerous trees
288. Precautions in case of dangerous tanks, wells, holes etc
289. Precautions against fire
290. Removal of filth or noxious vegetation
291. Abatement of nuisance from dust, smoke, etc
292. Fencing of buildings or lands and pruning of hedges and trees
293. Building unfit for human habitation
294. Khatadar undertakes to execute the works necessary
295. Bar to claim compensation
296. Protection, Conservation and Maintenance of Urban Heritage
297. Preparation of List of Heritage Sites Including Heritage Buildings,
Heritage Precincts and Listed Natural Features Areas
298. Incentives for Heritage Buildings
299. Constitution of Heritage Conservation Committee
300. Grading of Heritage Buildings and Sites
301. Functions of the Heritage Conservation Committee
302. Ownership not affected
303. Granting of license
304. Exemption of the Government from procuring license
305. Licenses and written permission to specify conditions on which they
are granted
306. Power of the Commissioner to stop use of premises used in
contravention of licenses
307. Inspection of places where sale is carried out
308. Power of the Commissioner for the purposes of inspection
309. Appeal to the Chief Commissioner
310. Period of limitation for appeals
311. Summons to attend and give evidence or produce documents
312. Consequences of failure to obtain licences, etc., or breach of the
same
313. Recovery of expenses from persons liable and limitation or liability of
occupier
314. Power of the State Government to make rules and orders
315. Power of the Greater Bengaluru Authority to make regulations
316. Power of Grater Bengaluru Authority to make model bye-laws and
adoption of such bye-laws by City Corporations
317. Additional Power of City Corporation to make Bye-laws
318. Power of City Corporation to make regulations
319. Penalty for violation of the provisions of the Act
320. Penalty for violation of the rules
321. Penalty for violation of the regulations
322. Penalty for violation of the bye-laws
323. Penalty for un-authorised use of the Corporation property
324. Penalty for leaving vehicle or animal in dangerous position in public
street
325. Compounding of offence
326. Power to give retrospective effect to certain bye-laws and penalties
for breaches of bye-laws
327. Indemnity to Government, City Corporation authorities, officers and
servants
328. Sanction for prosecution of Mayor, Deputy Mayor, etc
329. Assessment, etc., not to be impeached
330. Duties of police officers
331. Power of police officer to arrest persons
332. Exercise of powers of police officer by the Bengaluru Metropolitan
Task Force or City Corporation servants
333. Prohibition against obstruction of proceedings of City Corporation,
Standing Committee, Mayor, etc
334. Prohibition against removal of mark
335. Liability of Commissioner of the City Corporation and Councillor for
loss, waste or misapplication of fund, etc
336. Prohibition against removal or obliteration of notice
337. Prohibition against unauthorised dealings with public place or
materials
338. Form of notices and permissions
339. Proof of consent of the Authority, City Corporation authorities or the
officers
340. Signatures on documents
341. Publication of notification
342. Publication of order, notice or other documents
343. Publication in newspapers
344. Notice of prohibition or setting apart of places
345. Method of serving documents or notices
346. Recovery by occupier of sum leviable from khatadars
347. Obstruction of khatadar by occupier
348. Execution of work by occupier in default of khatadar
349. Time for complying with order and power to enforce in default
350. Power of the Commissioner to agree to receive payment of expenses
in instalments
351. Power to declare expenses on certain works as improvement
expenses
352. Improvement expenses by whom payable
353. Redemption of charge for improvement expenses
354. Application of term "public servant", to the Greater Bengaluru
Authority and the City Corporation officers, agents and sub-agents
355. Offences by companies and others
356. Official display of flag
357. Bidding prohibited
358. Effect of absorption of Panchayat area into a City Corporation area
359. Removal of difficulties
360. Transitory Provisions
361. Repeal and Savings
I
STATEMENT OF OBJECTS AND REASONS
Act 3 6 of 2025 :- It is considered necessary to constitute the Greater
Bengaluru Authority to,-
(i) institute civic authorities and provide the core principles,
institutions and processes for effective urban governance in the
Greater Bengaluru Area;
(ii) establish the Greater Bengaluru Authority for co -ordinating
and supervising the development of the Greater Bengaluru
Area;
(iii) establish not more than ten City Corporations in the Greater
Bengaluru Area for effective, participatory and responsive
governance;
(iv) empower Ward Committees to become basic units of urban
governance and facilitate community participation;
(v) integrate and streamline political accountability of all public
authorities delivering services in the Greater Bengaluru Area;
(vi) improve the quality of life of all citizens by instituting a
decentralised, participative, efficient and equitable governance
framework for Bengaluru; and
(vii) provide for matters incidental thereto.
Hence, the Bill.
[L.A. Bill No. 34 of 2024, File No. SAMVYASHAE 45 SHASANA 2024]
[Entry 5 of List II of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra -ordinary No.2 40 in part -IVA
dated:24.04.2025]
II
Amendment Act 60 of 2025:- It is considered necessary to amend the
Greater Bengaluru Governance Act, 2024 (Karnataka Act No.36 of 2025) to give
clarity regarding the functions of the Greater Bengaluru Authority.
Hence, the Bill.
[L.A. Bill No. 58 of 2025, File No. SAMVYASHAE 53 SHASANA 2025]
[Entry 5 of List II of the Seventh Schedule to the Constitution of India]
[Published in Karnataka Gazette Extra -ordinary No.587 in part -IVA
dated:12.09.2025]
III
Amendment A ct 01 of 2026. - It is considered necessary further to
amend the Greater Bengaluru Governance Act, 2024 (Karnataka Act No. 36 of
2025) to,-
(i) include the members of the Lok Sabha, Rajya Sabha, State
Legislative Assembly and State Legislative Council as members of
the Greater Bengaluru Authority;
(ii) include the Chief Secretary to the Government, the Additional
Chief Secretary to Government Urban Development Department
and the Additional Chief Secretary to Government/the Principal
Secretary to Government, Finance Department as ex -officio
members of the Greater Bengaluru Authority;
(iii) include the Additional Chief Secretary to Government, Urban
Development Department as a member of the Executive
Committee;
(iv) provide for the re-division of wards in respect of newly incorporated
local areas to be carried out within a specified period;
(v) bring clarity to the conduct of elections for newly added local areas
to the Greater Bengaluru region; and
Hence, the Bill.
[L.A. Bill No. 81 of 2025, File No. SAMVYASHAE 83 SHASANA 2025]
[Entry 5 of List II of the Seventh Schedule to the Constitution of India]
[Published in Karnataka Gazette Extra -ordinary No.11 in part -IVA
dated:07.01.2026]
KARNATAKA ACT NO. 36 OF 2025
(First published in the Karnataka Gazette Extra-ordinary on the 24th day of April, 2025)
THE GREATER BENGALURU GOVERNANCE ACT, 2024
(Received the assent of the Governor on the 23rd day of April, 2025)
(As amended by Acts 60 of 2025 and 01 of 2026)
An Act to provide for the core principles, institutions and processes for
effective urban governance in the Greater Bengaluru Area to,-
(i) establish the Greater Bengaluru Authority for co -ordinating and
supervising the development of the Greater Bengaluru Area;
(ii) establish not more than seven City Corporations in the Greater
Bengaluru Area for effec tive, participatory and responsive
governance;
(iii) empower Ward Committees to become basic units of urban
governance and facilitate community participation;
(iv) integrate and streamline political accountability of all public
authorities delivering services in the Greater Bengaluru Area;
(v) improve the quality of life of all citizens by instituting a decentralised,
participative, efficient and equitable governance framework for
Bengaluru; and
(vi) provide for matters incidental thereto.
WHEREAS, the Bruhat Bengaluru Mahanagara Palike was established
in 2008 and was governed under the provisions of the Karnataka Municipal
Corporations Act, 1976 (Karnataka Act 14 of 1977) and later by the provisions
of Bruhat Bengaluru Mahanagara Palike Act, 2020 (Karnataka Act 53 of 2020).
WHEREAS, the provisions of the Bruhat Bengaluru Mahanagara Palike
Act, 2020 (Karnataka Act 53 of 2020) are inadequate to govern Bengaluru as it
did not institute any institutions that address the fragmentation of governance
in Bengaluru due to the mul tiplicity of civic agencies and lack of co -ordination
between them.
WHEREAS, it is expedient to establish the Greater Bengaluru Authority
and introduce new provisions for governing the Corporations and Ward
Committees in the Greater Bengaluru Area;
BE it e nacted by the Karnataka State Legislature in the seventy fifth
year of the Republic of India, as follows:-
CHAPTER – I
PRELIMINARY
1. Short title, extent and commencement. - (1) This Act may be
called the Greater Bengaluru Governance Act, 2024.
(2) It shall extend to the Greater Bengaluru Area as notified by the
Government.
(3) It shall come into force on such 1[date]1 as the Government may by
notification appoint, on this behalf.
1. This Act has came into force w.e.f. 15.05.2025. by Notification No. UDD 100 BBS 2025 P-2 Dated:14.05.2025
2. Definitions.- In this Act, unless the context otherwise requires,-
(1) “Administrator” means any officer appointed by the Government to
exercise the powers and perform the functions and discharge duties
conferred or imposed on the City Corporation.
(2) “Association” means an association of body of persons, a trust,
society, association or organization duly registered under Karnataka
Societies Registration Act, 1960 (Karnataka Act 17 of 1960);
(3) “Authority” me ans the Greater Bengaluru Authority created under
this Act;
(4) “Backward Classes” means such class or classes of citizens as may be
classified and notified by the Government from time to time for the
purposes of reservation of seats in the Corporation;
(5) “Bio-medical waste” means any waste generated during diagnosis,
treatment, immunization or any health services of human beings or
animals or in research activities as may be discarded by any medical
hospital, nursing home, clinics, pet care centres and practici ng
doctors pertaining thereto;
(6) "Bengaluru Metropolitan Region" means the area comprising
Bengaluru District, Bengaluru Rural District and such other areas
that the Government may, by notification specify;
(7) “Building” includes,-
(a) a house, out -house, stable, p rivy, shed, hut, wall, verandah,
fixed platform, plinth, door step and any other structure built
over a firm foundation including telecommunication tower or
advertisement structure of whatever manner consisting of
masonry, bricks, wood, mud, metal or any o ther material
whatsoever;
(b) a structure on wheels simply resting in the ground without
foundations; and
(c) a ship, vessel, boat, tent, and any other structure used for
human habitation or used for keeping or storing any article or
goods;
(8) "Bye-law" means bye-laws made by the City Corporation under this
Act;
(9) “Casual vacancy” means a vacancy occurring otherwise than by efflux
of time to the office of elected Councillor to which election to be held
by the State Election Commission, and “casual election” means an
election held to fill up a casual vacancy arising out of death or
resignation or demission of office of the councillor by whatsoever
means;
(10) “Chair Person” means such person who shall be the head of the
Committee or Commission or other such bodies prov ided for under
this Act;
(11) “Chief Commissioner” means the Chief Commissioner of the Greater
Bengaluru Authority appointed under section10;
(12) “City Corporation” means the City Corporations established by the
State, in accordance with the provisions of this Act including such
areas to fall within the control and jurisdiction of this Act, by
notification;
(13) “City Corporation Fund” means the fund which will receive from the
City Corporations consolidated fund in accordance with such
conditions prescribed under this Act;
(14) "Civic Authorities" means Civic Authorities constituted under section
4;
(15) “Civil Society” means any person, association of persons, non -
governmental organisations, established, constituted or registered
under any law for the time being in force and wor king for the
benevolence of the social welfare, and shall include any community
based organisation, professional institution, civic, health, educational,
social or cultural body and such other association or body as the City
Corporation may deem it appropriate;
(16) “Commissioner” means the Commissioner of a City Corporation
appointed under this Act;
(17) “Councillor” means a Councillor elected to a City Corporation under
this Act;
(18) “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;
(19) “Complimentary ticket” means and includes any ticket which provides
an entry into a ticket -based entertainment free of any payment or at
such reduced rates;
(20) “Co-ordination Committee” means a Constituency Consultative and
Co–ordination Committee constituted under of this Act;
(21) “Dangerous diseases” means any epidemic, endemic, or infectious
disease contagious diseases as to be notified by the Government as
dangerous disease under this Act or any other law, for time being in
force, threatening safety and well-being of life;
(22) “Deputy Mayor” means a Deputy Mayor of a City Corporation elected
under this Act;
(23) “Election” means an election to fill any vacancy in the office of a
Councillor;
(24) “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 tick et to
enter such an event or purchase a connection to view such a service;
(25) “Essential services” means services in which any City Corporation
officer, servant, or other person is employed by or on behalf of the City
Corporation, as may be notified by the Government;
(26) “Factory” means a factory as defined in the Occupational Safety,
Health and Working Conditions Code, 2020 (Central Act 37 of 2020)
and the Factories Act, 1948 (Central Act 63 of 1948);
(27) “Filth” includes sewage, dung, dirt, swill, putrid and putr efying
substances of all and any offensive matter;
(28) “Government” means the Government of Karnataka;
(29) “Guidance Value of site” means value of the vacant plot as specified
under the provisions of the Karnataka Stamp Act, 1957 (Karnataka
Act 34 of 1957);
(30) "Greater Bengaluru Area" means the larger urban area of the City of
Bengaluru and such other areas as the State Government may, by
notification specify in that behalf;
(31) "Greater Bengaluru Authority" means the Greater Bengaluru Authority
constituted under this Act;
(32) “Infrastructure and environmental impact fee” means and includes
fees for usage of public roads and other infrastructure facilities
provided and maintained by the City Corporation and debris
generated, during the period of construction;
(33) “Joint Commissioner” means the Joint Commissioner referred to under
this Act and includes an Additional Commissioner;
(34) “Khata” means a record of an immovable property maintained in the
property tax register by the City Corporation;
(35) “Khatadar” is a person in whose name t he khata is recorded by the
City Corporation and is legally responsible to pay the property tax and
the katha entry shall be presumed to be true until the contrary is
proved or a new entry is lawfully substituted;
(36) “Khata Extract” is an extract issued by the City Corporation containing
the specified details of immovable property;
(37) “Land” includes land which is being built upon or is 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 the same situated on any street within the
jurisdiction of the City Corporation;
(38) “Lay-out” means a lay -out formed by an individual or body of persons
or by any state authority whether incorporated or not, or also is sued
with statutory licenses for its existence;
(39) “Local Bodies” means a City Corporations, Municipal Corporations,
Municipalities, Municipal Council, Town Panchayat, Development
Authority, City Improvement Board, Town Improvement Board, Zilla
Panchayat, Taluk Panchayat and Grama Panchayat constituted under
any law, for the time being in force;
(40) “Mayor” means a Mayor of a City Corporation elected under this Act;
(41) “Market” includes any place, whether public or private, by whatever
name called, where persons assemble for the trade of meat, fish, fruit,
vegetables, livestock, or any other article of food of a perishable
nature, or any other merchandise for which there is a collection of
shops or warehouses or stalls, or premises let out to professionals,
government or any other bodies, declared and licensed by the City
Corporation as a market;
(42) “Medium term fiscal plan” means the fiscal plan prepared by the City
Corporation for a period of five years;
(43) “Non-ticket-based entertainment” means and includes any
entertainment which does not require the purchase of a ticket to enter
the place of the entertainment;
(44) “Nuisance” shall include any act, omission, commission of such act at
such places, which causes or is likely to cause injury, danger,
annoyance, or offence to the sense of sight, smell or hearing,
disturbance to rest or sleep, or which is or may be dangerous to
human life, or injurious to health or property;
(45) “Occupier” includes any person who, for the time being, is paying or is
liable to pay to the khatadar, the re nt or any portion of the rent of the
land or building in respect of which such rent is paid or payable,
mesne profits, or otherwise using the building or land, as rent -free
tenant, licensee, lessee, mortgagee, occupying the property in any
capacity and includes an owner in occupation;
(46) “Occupancy Certificate” is a certificate issued by the City Corporation
to occupy the premises, upon completion of construction of a building
in accordance with the provisions of this Act;
(47) “Owner" includes the khatadar or any such person who, for the time
being, receiving or is entitled to receive the amount of lease or the rent
of any land or building whether on own account or as an agent,
trustee, guardian or receiver or who should so receive, if the land or
building or part thereof were to be let on lease or rent or such and
similar terms;
(48) “Population” means the Population as ascertained at the last preceding
census of which relevant figures have been published;
(49) “Political party” means a political party registered under secti on 29A of
the Representation of the People Act, 1951 (Central Act 43 of 1951);
(50) “Polling stations'' means those stations set up by the State Election
Commission to enable those persons on the electoral roll to cast their
vote;
(51) "Prescribed" means prescribed by rules made under this Act;
(52) “Presiding Officer” means such an officer appointed by the State
Election Commission to preside over one or more polling stations;
(53) “Property tax” means the tax levied on buildings or vacant land or
such premises by the City Corporation as per this Act;
(54) “Public authority” means any authority or body or agency established
or constituted by the Central Government or a State Government
involved in service delivery in the Greater Bengaluru Area and
includes the Bangalore Development Authority, the Bengaluru Water
Supply and Sewerage Board, Bangalore Metropolitan Transport
Corporation, Bengaluru Solid Waste Management Corporation,
Bengaluru Metro Rail Corporation Limited, the Bangalore Electricity
Supply Company Limited and the Benga luru Metropolitan Land
Transport Authority;
(55) “Residents welfare association” means a voluntary association of
residents registered under any law, for the time being in force;
(56) “Regulation” means a regulation made under this Act;
(57) “Rubbish” includes dust, ashe s, broken bricks, mortar, broken glass,
garden or stable refuse and refuse of any kind which is not offensive
matter or sewage;
(58) “Rules” means the rules made under this Act;
(59) “Schedule” means the Schedule appended to this Act;
(60) “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;
(61) “Scheduled Tribes” means those tribes or tribal communities or parts
of or groups within castes, races, tribes or tribal c ommunities notified
under Article 342 of the Constitution of India;
(62) “Scrutiny fee” means fee collected to meet the establishment charges
for processing the application for permitting building construction;
(63) “Secretary” means the Secretary of the Ward Commit tee appointed
under this Act;
(64) “Sectoral Committee” means a Sectoral Committee of the Greater
Bengaluru Authority constituted under this Act;
(65) “Sinking fund” means a fund formed by periodically setting aside
money for the gradual repayment of a debt or repla cement of a
wasting asset;
(66) “Solid Waste Management” means and includes collection, segregation,
storage, transportation, processing and disposal of municipal solid
waste;
(67) “Standing Committee” means the Standing Committee constituted
under this Act;
(68) “State Election Commission” means the State Election Commission
referred to in Article 243K of the Constitution of India;
(69) “State Finance Commission” means the finance commission
constituted under Part IXA of the Constitution of India.
(70) “Street” means a public stre et or a private street, and includes 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 y ears and, when there is a foot -way as well as a carriage
way in any street, the said term includes both;
(71) “Street alignment” means a line dividing the land comprised in and
forming part of a street from the adjoining land;
(72) “Tax” includes toll, rent, cess, f ee or other expenses incurred by the
City Corporation, leviable under this Act;
(73) “Ticket based entertainment” means and includes any entertainment
programme, which requires the purchase of a ticket to enter the place
of ticket-based entertainment;
(74) “Trade ef fluent” 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 or
industrial premises and in relation to any trade premis es means to
include any such liquid as aforesaid which is so produced in the
course of any trade or industry carried on at those premises, but does
not include domestic sewage;
(75) “Trade premises” means any premises used or intended to be used for
carrying on any trade or industry;
(76) “Tribunal” means the Karnataka Appellate Tribunal;
(77) “Vacant land” means, land not built upon and does not include land
appurtenant or attached to a building;
(78) “Ward Committee” means the ward committee established under this
Act;
(79) “Ward development plan” means the development plan prepared by the
Ward Committee for the allotment of budget to it by the City
Corporation;
(80) “Ward Sabha” means a Ward Sabha referred to under this Act; and
(81) “Zones of the Corporation” means such areas within the City
Corporation as may be notified by the Government under this Act.
CHAPTER – II
ESTABLISHMENT OF CIVIC AUTHORITIES IN THE GREATER BENGALURU
AREA
3. Declaration of the Greater Bengaluru Area. - As soon as may be after
the date of commencement of the Act, the Government shall, by notification,
declare the larger urban area of the City of Bengaluru and such other areas
the Government may specify, as the Greater Bengaluru Area:
Provided that the Government may, from time to time, modify the
territorial limits of the Greater Bengaluru Area, by notification.
4. Civic Authorities in the Greater Bengaluru Area. - The following shall
be the Civic Authorities in the Greater Bengaluru Area tasked with the powers
to carry out the functions specified under this Act:
(a) the Greater Bengaluru Authority;
(b) the City Corporations; and
(c) the Ward Committees.
5. Establishment of City Corporations.- (1) The Governor shall, having
regard to the population of any area, the density of population therein, the
revenue generated, the percentage of employment in non-agricultural activities,
the economic importance, the infrastructural provisions available in the area
and such other factors, establish such number of City Corporations, for such
areas as may be defined, for the effective m unicipal governance of the Greater
Bengaluru Area:
Provided that the total number of City Corporations in the Greater
Bengaluru Area shall not exceed seven.
Provided further that no area shall be specified as a City Corporation
unless:-
(a) such area contains a population of not less than ten lakhs;
(b) the density of population in such area is not less than five thousand
inhabitants per square kilometer of the area;
(c) the revenue generated from such area for the local administration in the
year of the last preceding census is not less than rupees three hundred
crores per annum;
(d) the percentage of employment in non -agricultural activities is not less
than fifty percent of the total employment; and
(e) such other factors as may be deemed necessary for consideration by the
Government.
(2) No such notification shall be issued unless a draft thereof,-
(a) is published in the official Gazette for the information of all persons
likely to be affected thereby inviting objections and suggestions within
one month from the date of publication; and
(b) is referred to any local authority affected by such notification for
expressing its views within one month from the date of publication;
(3) The Government shall take into consideration all objections and the
views so received under sub-section (2) before issuing the final notification.
6. Power to alter the boundaries of the City Corporations. - The
Governor shall, having regard to the population of any area, the density of
population therein, the revenue generated, the percentage of employment in
non-agricultural activities, the economic importance, the infrastructural
provisions available in the area and such other factors, by notification,-
(a) exclude from a municipal area any local area comprised therein and
defined in the notification; or
(b) include within a municipal area any local area contiguous to such
municipal area and defined in the notification; or
(c) divide any municipal area into two or more municipal areas; or
(d) unite two or more contiguous municipal areas so as to constitute one
municipal area; or
(e) revise the boundary of two or more contiguous municipal areas:
Provided that before issuing the said notification, the Government shall
issue a draft thereof and any affected person may submit the objection in
writinExcerpt shown. Open the full act in Lexace.