Section 197(3) in The Chandernagore Municipal Corporation Act, 1990
(3)The Corporation may place and maintain-(i)electric wires or gas-pipes for the purpose of lighting such lamps under, over, along or across any immovable property, and(ii)posts, poles standards, stays, struts, brackets, tunnels, culverts or any other contrivance for carrying suspending or supporting such lamps, gas-pipes or electric wire in or upon any immovable property:Provided that such pipes, wires, posts, poles, standards, stays, struts, brackets, tunnels, culverts or other contrivance shall be so placed, as to occasion as little damage, detriment, inconvenience or nuisance to any person as the circumstances permit.[Chapter XIIA] [Chapter XIIA containing section 197A inserted by West Bengal Act 17 of 1995.] Fire prevention and fire safety.
