Section 36 in Andhra Pradesh Municipalities Act, 1965
36. Duty of council in respect of public streets withdrawn from its control.
- Where any public street has ben withdrawn from the control of a council under sub-section (2) of Section 35 and placed under the control of the Highways Department of the Government, it shall be the duty of the Council to provide, at the cost of the municipal funds, to such extent as the Government may by general or special order direct:-(a)for the lighting, watering, scavenging, and drainage of such street;(b)for the provision, maintenance and repair of the water-supply mains, drains and sewers in, along-side or under such street;(c)for the provision, maintenance and repair of foot ways attached to such street:Provided that where, in the discharge of such duties, it is necessary for the council to open and break up the soil or pavement of any such street, the council shall obtain the previous consent of such officer of the Highways Department as the Government may, by general or special order, specify;Provided further that in cases of emergency the council may, without such consent, open and break up the soil or pavement of any such street, but shall, as far as practicable, restore such soil or pavement to the condition in which it was immediately before it was opened and broken up and a report of the action so taken and the reasons therefor shall be sent forthwith to the officer specified under the foregoing proviso.
