(1)The Municipal Commissioner or the Executive Officer shall, either on his own or through any other agency, -(a)take measures for lighting, in a suitable manner, such public streets and public places as may be specified by him,(b)procure, erect and maintain such number of lamps, lamp- posts and other appurtenances as may be necessary for the purpose of lighting, and(c)cause such lamps to be lighted by appropriate means.(2)The Municipal Commissioner or the Executive Officer or any other agency so authorised may attach to the outside of any building brackets for lamps in such manner as may not cause any injury or inconvenience thereto.
