(2)As soon as the works required to be done by the [(Howrah Municipal Corporation or any Municipality of Howrah,) as the case may be,] [Words 'or the Bally Municipality, as the case may be,' first inserted by W.B. Act 43 of 1983, then the words within first brackets substituted for the words 'Commissioners of the Howrah Municipality or the Bally Municipality,' by W.B. Act 15 of 1995.] as aforesaid are completed, the Board shall report the fact to them; and it shall be their duty to declare the street to be a public street by written notice affixed in some conspicuous position in such street within two months from the date of receipt of the report, on the expiry of which period the liability of the Board to maintain the street and the street lighting or to pay the municipal rates, if any, assessed on the lands comprised within such street shall cease.
