Section 55 in New Town, Kolkata Development Authority Act, 2007
55. Naming and numbering of streets and numbering of premises.
(1)It shall be lawful for the-Development Authority to-(a)give a name or a number to every public street;(b)cause to be put up or painted on a conspicuous part of any building, wall or any other place the name or the number by which such-street is to be known ;(c)determine the number or the sub-number by which any premises or part thereof shall be known; and(d)require the owner of any premises or part thereof by a notice, in writing, to pit up it plate showing the number or the sub-number of such premises or part of such premises, determined under clause (c), in such position and manner as may be specified in the notice.(2)Any person, who destroys pulls down or defaces any such name or number of a public street or number or sub-number of any premises or part thereof or puts up any name, number or sub-number different from that determined by the Development Authority, or any owner of any premises or part thereof who does not, on being so required, put up at his own expenses such number or sub-number of such premises or part thereof, shall, on conviction, be punished with a fine Which may extend to one hundred rupees:private street
