Section 194(3) in The Asansol Municipal Corporation Act, 1990.
(3)The Corporation may place and maintain-(i)electric wires or gas-pipes for the purpose of lighting such lamps under, over, along or across any immovable property, and(ii)posts, poles, standards, stays, struts, brackets, tunnels, culverts, or any other contrivance for carrying, suspending or supporting such lamps, gas-pipes or electric wires in or upon any immovable property:Provided that such pipes, wires, posts, poles, standards, stays, struts, brackets, tunnels, culverts or other contrivance shall be so placed as to occasion as little damage, detriment, inconvenience or nuisance to any person as the circumstances permits.[CHAPTER XIIA] [Chapter XIIA Inserted by W.B. Act 17 of 1995.] Fire prevention and fire safety
