(1)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may erect upon any premises, or attach to the outside of any building or to any tree, -(a)posts, brackets or other supports for oil, gas, electric or other lamps;(b)posts, brackets or other supports for telegraph wires, telephone wires or wires conducting electricity for locomotive purposes; or(c)shafts or pipes deemed necessary for the proper ventilation of drains and water-works.(2)Provided that the erection or attachment of such supports, shafts and pipes shall not be effected in a manner to occasion injury or inconvenience and shall be subject, so far as may be, to any provisions of the Indian Telegraph Act, 1885, applying to the attachment, removal or alteration of a telegraph line or posts.Public streets
