Section 344 in The Calcutta Municipal Corporation Act, 1980
344. Functions of the Municipal Commissioner in respect of public streets, etc. -
(1)All public streets, squares, parks, and gardens vested in the Corporation shall be under the control of the Municipal Commissioner and he shall cause the same to be maintained, controlled and regulated in accordance with the provisions of this Act and the rules and the regulations made thereunder.(2)The Municipal Commissioner shall, from time to time, cause all public streets vested in the Corporation" to be levelled, metalled or paved, channelled, altered or repaired, and may widen, extend or otherwise improve any such street or cause the soil thereof to be raised, lowered or altered or may place and repair fences and posts for the safety of pedestrians.(3)The Municipal Commissioner shall, from time to time, cause various items of street furniture including guard rails, traffic lights and traffic signs, street markings, median strips and such other items to be installed or done on public streets vesting in the Corporation and shall cause the same to be maintained so as to ensure public safety, convenience and expeditious movement of traffic, including pedestrian traffic.
