Section 197(1) in The Chandernagore Municipal Corporation Act, 1990
(1)The Corporation shall-(a)take measures for lighting, in a suitable manner, the public streets, squares and municipal markets and all buildings vested in Corporation;(b)procure, erect and maintain such number of lamps, lampposts and other appurtenances as may be necessary for such lighting; and(c)cause such lamps to be lighted by means of oil, gas electricity or such other means as the Corporation may from time to time determine.
