Section 370 in The Coimbatore City Municipal Corporation Act, 1981
370. Prohibition against washing by washermen at unauthorised places.
(1)The Commissioner may by public notice prohibit the washing of clothes by washermen in the exercise of their calling within the City, except at-(a)public wash-houses or places maintained or provided under section 369; or(b)such other 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 and within the premises of the hirer, at any place within the city other than a public wash-house or a place maintained or appointed under this Act:Provided that this section shall apply only to clothes washed within the City.Slaughter-Houses
