(1)A village panchayat shall cause all public streets in its area to be lighted and for that purpose shall provide such lamps and works as may be necessary.(2)For the purpose of sub-section (1) Kerala State Electricity Board shall provide necessary electric energy and other technical assistance to the village panchayat at the rate fixed by the Government and on such other terms as prescribed.(3)Notwithstanding anything contained in sub-section (1) the Government may in consultation with the village panchayat arrange a lighting system on any public streets through an agency approved by the Government.(4)Notwithstanding anything contained in this section, a village panchayat or any other local self Government Institutions may jointly arrange and maintain a street lighting system.]
