Section 418 in Greater Hyderabad Municipal Corporation Act, 1955
418. Naming of streets, and numbering of houses.
(1)The Commissioner may, from time to time -(a)with the sanction of the Corporation, determine the name by which any street shall be known;(b)cause to be put up or painted on a conspicuous part of any house at or near each end, corner or entrance to every street, the name so determined;(c)with the sanction of the Corporation determine the number by which any premises shall be known;(d)by written notice require the owner of any premises either to put or paint a number on such premises in such position and manner as may be specified in such notice, or to signify in writing his desire that the work shall be executed under the orders of the Commissioner.(2)No person shall, without the written permission of the Commissioner or without other lawful authority, destroy, remove, deface or in any way injure any such name or number, or put up or paint any name or number different from that put up or painted by order of the Commissioner.(3)Where a number is put up or painted on any premises under the orders of the Commissioner in accordance with clause (d) of sub-section (1), the expenses of such work shall be payable by the owner of the premises:Provided that the maximum rate of charge for such work shall be fixed by the Commissioner with the previous sanction of the Corporation.
