Section 233 in The New Delhi Municipal Council Act, 1994
233. Measures for lighting.
- The Chairperson shall-(a)take measures for lighting in a suitable manner all such public streets and public places as may be specified by him;(b)procure, erect and maintain such number of lamps, lamp posts and other appurtenances as may be necessary for the said purpose;(c)cause such lamps to be lighted by means of oil, electricity or such other light as he may determine.
