Section 415(19) in The City of Nagpur Corporation Act, 1948
(19)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 naming and numbering of streets and the numbering of houses;(e)the cleansing of private streets and keeping them free of dust by asphalting, tarring or other means;(f)bill-posting and sky signs including prohibition of the same;(g)dangerous places;(h)the lighting of public streets;(i)the watering of public streets;
