Section 197 in The City of Nagpur Corporation Act, 1948
197. Construction of places for public bathing, etc.
- The [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.], may from time to time -(a)set apart suitable places for use by the public for bathing, or for washing animals, or for washing or drying clothes;(b)specify the times at which and the sex of persons by whom such places may be used;(c)prohibit, by public notice, the use by the public, for any of the said purposes, of any place not so set apart; and(d)charge fees for the use of such place by any specified class or classes of persons or by the public generally.
