Section 427(8) in The M.P. Municipal Corporation Act, 1956
(8)Streets. - (a) The maintenance and improvement of public streets,(b)projections, obstructions, or encroachments in public streets and the issue of licences and the conditions under which they may be issued, including the payment of rent or fees;(c)the execution of works in or near public streets and the temporary occupation of public streets;(d)the cleansing of private streets and keeping them free of dust by asphalting, tarring or other means;(e)bill-posting and sky signs including prohibition of the same; (t) dangerous places;(g)the lighting of public streets(h)the watering of public streets;
