Section 272 in Arunachal Pradesh Municipal Act, 2007
272. Measures for lighting.
(1)The Chief Municipal Executive Officer/ Municipal Executive Officer shall, either on his own or through any other agency:-(a)take measures for lighting, in a suitable manner, such public streets and public places as may be specified by him,(b)procure, erect and maintain such number of lamps, lamp-posts and other appurtenances as may be necessary for the purpose of lighting, and(c)cause such lamps to be lighted by appropriate means.(2)The Chief Municipal Executive Officer/ Municipal Executive Officer or any other agency may attach to the outside of any building brackets for lamps in such manner as may not cause any injury or inconvenience thereto.Chapter-XXVIII Market, Commercial Infrastructure and Slaughterhouses
