Section 329 in Greater Hyderabad Municipal Corporation Act, 1955
329. Use of places for bathing or washing clothes or domestic utensils.
- No person shall use or permit to be used as a bathing place, or as a place for washing clothes or domestic utensils any part of any premises which has not been provided with all such appliances and fittings as shall, in the opinion of the Commissioner, be necessary for collecting the drainage thereof and conveying the same therefrom.
