Section 375 in Gauhati Municipal Corporation Act, 1971
375. Measures for lighting.
- The Commissioner shall -(a)Take measures for lighting in a suitable manner all such public streets and public place as may be specified by the Standing Committee;(b)Procure, erect and maintain such number of lamps, lamp posts and other appurtenances as may be necessary for the said purpose; and(c)Cause such lamps to be lighted by means of oil, electricity or such other light as the Standing Committee may determine.
