(1)The Chief Officer of a Municipality may, by public notice, prohibit the washing of clothes by washerman in the exercise of their callings, except t such places, as he may appoint for the purpose.(2)When any such prohibition has been made, no person who is by calling a washerman, shall in contravention of such prohibition wash clothes except for himself or for personal and family service or for hire on or within the premises of the hirer at any place other than a place appointed under sub-section (1).Public Conveniences and Latrines And Urinals
