Section 253(1) in Gauhati Municipal Corporation Act, 1971
(1)The Commissioner may from time to time-(a)Set apart suitable places for use by the public for bathing, or for washing animals, or for washing;(b)Specify the times at which and the sex of persons by whom such places may be used; and(c)Prohibit, by public notice, the use by the public, for any of the said purposes, of any place not so set apart.
