Section 237(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)Where any public street has been withdrawn from the control of the corporation under sub-section (2) of section 236 and placed under the control of Highways Department of the Government, it shall be the duty of the corporation to provide at the cost of the corporation fund 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, alongside or under such street;(c)for the provision, maintenance and repair of footways 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 the case of an 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.
