(1)It shall be lawful for the Board of Councilors to -(a)give a name or a number to every public street;(b)cause to be put up or painted on a conspicuous part of any building, wall or any other place the name or the number by which such street is to be known;(c)determine the number or sub-number by which any premises or part thereof shall be known; and(d)require the owner of any premises or part thereof by a written notice, to put up a plate' showing the number or sub-number of such premises or part determined under clause (c) in such position and manner as may be specified in such notice.
