Section 385(1) in The Calcutta Municipal Corporation Act, 1980
(1)The Municipal Commissioner may -(a)with the approval of the Corporation determine the name or number by which any street or public place vested in the Corporation shall be known :Provided that in giving such approval, the Corporation shall consider the recommendation of the Advisory Committee and may accept the same :Provided further that if the Corporation is unable to accept such recommendation, it shall forward its proposal together with the recommendation of the Advisory Committee and its comments thereon to the State Government whose decision thereon shall be final;(b)cause to be put up or painted at a conspicuous part of any building, wall or place at or near each end, corner or entrance of such street or on some convenient part of such street the name or number by which it shall be known;(c)cause to be put up or painted on boards of suitable size the name of any public place vested in the Corporation;(d)with the approval of the Mayor-in-Council determine the number or sub-number by which any premises or part thereof shall be known;(e)by written notice require an owner of any premises or part thereof to put up by means of a metal plate a number or sub-number on such premises or part thereof in such position and in such manner as may be specified in such notice.
