Section 427(1) in The Orissa Municipal Corporation Act, 2003
(1)The Commissioner shall -(a)take measures for lighting in a suitable manner the public streets, Corporation gardens and open spaces and Corporation markets and all building vested in the Corporation;(b)procure, erect and maintain such number of lamps, lamp-posts and other appurtenances as may be necessary for the said purposes; and(c)cause such lamps to be lighted by means of oil, gas, electricity or such other means as the Corporation shall, from time to time determine.
