Section 257(3) in West Bengal Municipal Corporation Act, 2006
(3)The Corporation may place in the Corporation area 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 electric wires, gas-pipes or lamps in or upon any immovable property:Provided that such electric wires, gas-pipes, posts, poles, standards, stays, struts, brackets, tunnels, culverts, or other contrivance shall be so placed as to cause as little damage, detriment, inconvenience, or nuisance to any person as the circumstances permit.
