Section 240(1) in Rajasthan Municipalities Act, 2009
(1)The Municipality may from time to time put up or paint on a conspicuous part of any building at or near each end, corner or entrance to every street and public place the name by which such street or public place is to be known:Provided that it shall be lawful for the State Government to issue directions to the Municipality for naming of any street, colony, Mohala, Market, Bazar, bridge, flyover, garden or any other public place or way by specific name and such directions shall be binding on the Municipality.
