(1)The Municipal Commissioner or the Executive Officer shall, either on his own or through any other agency, -(a)take measures for lighting, in a suitable manner, such public streets and public places as may be specified by him,(b)procure, erect and maintain such number of lamps, lamp- posts and other appurtenances as may be necessary for the purpose of lighting, and(c)cause such lamps to be lighted by appropriate means.
