Section 329 in The Delhi Municipal Corporation Act, 1957
329. Measures for lighting.
- The Commissioner shall(a)take measures for lighting in a suitable manner all such public streets and public places as may be specified by the Standing Committee;(b)procure, erect and maintain such number of lamps, lamp posts and other appurtenances as may be necessary for the said purpose;(c)cause such lamps to be lighted by means of oil, electricity or such other light as the Standing Committee may determine.
