(1)The Board may hand over any road or street to the local authority concerned after giving one month's notice, when-(a)any such road or street, laid out or altered by the Board has been duly levelled, metalled, flagged, channelled, sewered and drained in the manner provided in the scheme sanctioned by the Board or the Government under section 41,(b)lamp posts and other apparatus necessary for the lighting of such streets have been provided by the Board, and(c)water and other sanitary conveniences have been duly provided in such streets.
