293. Functions of Municipality in respect of public streets etc.
(1)The Municipality shall cause all public streets, parking area, squares, sub-ways, overbridges, parks and gardens vested in it to be developed, maintained, controlled, and regulated in accordance with this Act and regulations made in this behalf.(2)The Municipality shall from time to time cause all public streets vested in it to be levelled, metalled, paved, channelled, altered or repaired and may widen, extend or otherwise improved any such street or cause the soil thereof to be raised, lowered or altered or may place and repair, fences and posts for the safety of pedestrians.(3)The Municipality shall, from time to time, cause various items of streets furniture including guard rails, traffic lights, traffic signs, street markings, median strips and such other items to be installed or done and shall cause the same to be maintained so as to ensure public safety, convenience and expeditious movement of traffic including pedestrian traffic.
