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State of Odisha - Section

Section 282 in Orissa Municipal Act, 1950

282. Prohibition against or regulation of washing animals or clothes or fishing or drinking in public water.

- course, tanks - The [Municipality] [Substituted vide Orissa Act No. 11 of 1994. w.e.f. 31.5.1994.] may in the interest of the public health regulate or prohibit the washing of animals, clothes or other things, or fishing in any public springs, tank, well, public water-course or part thereof within the [Municipal area] [Substituted vide Orissa Act No. 11 of 1994. w.e.f. 31.5.1994.] and may set apart any such place for drinking or for bathing or for washing clothes or animals, respectively, of for any other specified purpose.