(1)When the Board are of opinion -(a)that any street laid out or altered by them had been duly levelled, paved, metalled, flagged, channelled, sewered and drained in the manner provided in the plan sanctioned by the State Government under section 50,(b)that such lamps, lamp-posts or other apparatus as are necessary for the lighting of such street have been provided, and(c)that water and other sanitary conveniences ordinarily provided in a municipality have been duly provided in such street,they shall report this fact to the [(Howrah Municipal Corporation or any Municipality of Howrah,) as the case may be,] [Words 'or the Bally Municipality, as the case may be,' first inserted by W.B. Act 43 of 1983, then the words within first brackets substituted for the words 'Commissioners of the Howrah Municipality or the Bally Municipality,' by W.B. Act 15 of 1995.] and it shall be the duty of the [(Howrah Municipal Corporation or any Municipality of Howrah,) as the case may be,] [Words 'or the Bally Municipality, as the case may be,' first inserted by W.B. Act 43 of 1983, then the words within first brackets substituted for the words 'Commissioners of the Howrah Municipality or the Bally Municipality,' by W.B. Act 15 of 1995.] within three months from the date of receipt of such report, after such inquiry as they think fit to make, either to declare the street to be a public street by written notice affixed in some conspicuous position in such street, whereupon such street shall vest in the [(Howrah Municipal Corporation or any Municipality of Howrah,) as the case may be,] [Words 'or the Bally Municipality, as the case may be,' first inserted by W.B. Act 43 of 1983, then the words within first brackets substituted for the words 'Commissioners of the Howrah Municipality or the Bally Municipality,' by W.B. Act 15 of 1995.] and be maintained, kept in repair, lighted and cleared by them; or, if the [(Howrah Municipal Corporation or any Municipality of Howrah,) as the case may be,] [Words 'or the Bally Municipality, as the case may be,' first inserted by W.B. Act 43 of 1983, then the words within first brackets substituted for the words 'Commissioners of the Howrah Municipality or the Bally Municipality,' by W.B. Act 15 of 1995.] are of opinion that certain works are required to be done before such declaration may be made, to require the Board to complete such works :Provided as follows :-(a)no engineering or accommodation works, not included in the scheme as sanctioned by the State Government under section 50, shall be required to be done by the Board except with the latter's consent as a condition of such transfer;(b)when certain works in connection with the street can be taken up only after a lapse of time to allow for consolidation of roads or the erection of buildings on both sides, the declaration shall not be put off till they are completed, but shall be made, within the time prescribed under this sub-section on the Board giving an undertaking that they shall complete the works when asked by the [(Howrah Municipal Corporation or any Municipality of Howrah,) as the case may be,] [Words 'or the Bally Municipality, as the case may be,' first inserted by W.B. Act 43 of 1983, then the words within first brackets substituted for the words 'Commissioners of the Howrah Municipality or the Bally Municipality,' by W.B. Act 15 of 1995.] to do so.
