Section 387(1) in Kolkata Municipal Corporation Act, 1980
(1)The Municipal Commissioner shall(a)take measures for lighting, in a suitable manner, such public streets, public places, squares, parks, gardens, municipal markets and properties of the Corporation as may be specified by the Mayor-in-Council;(b)procure, erect and maintain such number of lamps, lamp posts and other appurtenances as may be necessary for the purpose as aforesaid;(c)cause such lamps to be lighted by such means as may be determined by him;(d)place and maintain(i)electric wires for the purpose of lighting such lamps under, over, along or across, and(ii)post, poles, standards, stays, struts, brackets and other contrivances for carrying, suspending or supporting lamps or electric wires in or upon,any immovable property without being liable to any claim for compensation thereof :Provided that such wires, posts, poles, standards, stays, struts, brackets and other contrivances shall be so placed as to occasion the least practicable inconvenience or nuisance to any person :Provided further that the Corporation may, for carrying, suspending or supporting any lamps or electric wires, enter into an agreement with any firm or company for using, on terms and conditions mutually agreed upon, any posts, poles or standards erected and maintained by such firm or company.
