Section 427 in The Orissa Municipal Corporation Act, 2003
427. Public streets to be lighted.
(1)The Commissioner shall -(a)take measures for lighting in a suitable manner the public streets, Corporation gardens and open spaces and Corporation markets and all building vested in the Corporation;(b)procure, erect and maintain such number of lamps, lamp-posts and other appurtenances as may be necessary for the said purposes; and(c)cause such lamps to be lighted by means of oil, gas, electricity or such other means as the Corporation shall, from time to time determine.(2)The Commissioner may place and maintain electric wires, for the purpose of lighting such lamps, under over along or across, posts, poles, standards, staves, struts, brackets and other appurtenances for carrying, suspending or supporting lamps or electric wires in or upon any immovable property without being liable to any claim for compensation thereof :Provided that such wires, posts, poles, standards, staves, struts, brackets and other appurtenances shall be so place as to occasion the least practicable inconvenience or nuisances to any person.
