Section 257 in West Bengal Municipal Corporation Act, 2006
257. Provision for lighting of public street, square, market and building.
(1)The Corporation shall-(a)take measures for lighting, in a suitable manner, in public streets, squares, and municipal markets, and in all buildings vested in the Corporation;(b)procure, erect and maintain such number of lamps, lamp-posts, and other appurtenances as may be necessary for such lighting; and(c)cause such lamps to be lighted by means of oil, gas, or electricity, or by such other means as the Corporation may determine.(2)The Corporation may by itself, or in conjunction with any firm or company. and in accordance with such regulations as may be made by it in this behalf, erect plants and machineries for the generation of power and production of gas for the purpose of lighting.(3)The Corporation may place in the Corporation area and maintain-(i)electric wires or gas-pipes for the purpose of lighting such lamps under, over, along or across any immovable property, and(ii)posts, poles, standards, stays, struts, brackets, tunnels, culverts, or any other contrivance for carrying, suspending or supporting such electric wires, gas-pipes or lamps in or upon any immovable property:Provided that such electric wires, gas-pipes, posts, poles, standards, stays, struts, brackets, tunnels, culverts, or other contrivance shall be so placed as to cause as little damage, detriment, inconvenience, or nuisance to any person as the circumstances permit.
