Section 172(1) in The Howrah Municipal Corporation Act, 1980
(1)The Corporation shall -(a)take measures for lighting, in a suitable manner, the public streets, squares and gardens, municipal markets and all buildings vested in the Corporation;(b)procure, erect and maintain such number of lamps, lamp-posts, other appurtenances as may be necessary for such lighting; and(c)cause such lamps to be lighted by means of oil, gas, electricity or such other means as the Corporation may from time to time determine.
