Section 194(1) in The Asansol Municipal Corporation Act, 1990.
(1)The Corporation shall-(a)take measures or 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, lamp-posts, 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.
