Section 257(1) in West Bengal Municipal Corporation Act, 2006
(1)The Corporation shall-(a)take measures for lighting, in a suitable manner, in public streets, squares, and municipal markets, and in all buildings vested in the Corporation;(b)procure, erect and maintain such number of lamps, lamp-posts, and other appurtenances as may be necessary for such lighting; and(c)cause such lamps to be lighted by means of oil, gas, or electricity, or by such other means as the Corporation may determine.
