Section 423(7) in Karnataka Municipal Corporations Act, 1976
(7)(a)for the laying out of streets, for determining the information and plans to be submitted with applications for permission to layout street; and for regulating the level and width of public streets and the height of buildings abutting thereon;(b)for the regulation of the use of public streets, and the closing thereof or part thereof;(bb)[ for the regulation of the laying of any cable including Optical Fibre Cables and imposing the conditions thereof and levying of such fees or annual track rent on the cable including Optical Fibre Cables so laid] [Inserted by Act 55 of 2013 w.e.f.20.08.2013.](c)for the protection of avenues, trees, grass and other appurtenances of public streets and other places;
