Section 61 in New Town, Kolkata Development Authority Act, 2007
61. Lighting of streets in public places and measures for lighting.
- The Development Authority may-(a)take measures for lighting, in a suitable manner, such public streets and public places as may be considered necessary ;(b)procure, erect and maintain such number of lamps, lamp-posts, and other appurtenances as may be necessary for the purpose as aforesaid ;(c)cause such lamps to be lighted by such means as may be determined by it(d)place and maintain-(i)electric wires for the purpose of lighting such lamps under, over, along or across,(ii)posts, poles, standards, stays, struts, brackets, and other contrivances for carrying, suspending or supporting lamps or electric wires, in or upon, any immovable property without being liable to any claim for compensation thereof :Provided that such electric wires, posts, poles, standards, stays, struts, brackets or contrivances-shall be so placed as to cause the least practicable inconvenience or nuisance to any person :Provided further that the Development Authority may, for carrying, suspending or supporting any lamp or electric wire, enter into an agreement with any firm or company or Government agency for using, on terms and conditions mutually agreed upon, any post, pole, or standard, erected 'and maintained bi such firm, company or Government agency.
