Section 557(1) in The Orissa Municipal Corporation Act, 2003
(1)The Commissioner may, by public notice, prohibit the washing of clothes by washermen in the exercise of their calling except at such place as he may appoint for this purpose and when any such prohibition has been made, no person, who is by calling a washer man shall wash clothes at any places not appointed for this purpose by the Commissioner, except for such person, not being a washer man by calling, himself or for the owner or occupier of such place.
