444. Regulation of use of places for public bathing etc.
(1)The Chief Officer of Municipality, may from time to time,-(a)Set apart any suitable place vesting in the Municipality 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 any such place may be used(c)Prohibit, by public notice, the use by the public, for any of the purposes as aforesaid of any place not so set apart;(d)Prohibit, by public notice, the use by the public of any place not vesting in the Municipality for such purpose;(e)Regulate by public notice the use by public of any place vesting in the Municipality and set part by him for any such purpose; and(f)Regulate by public notice the use by public of any place not vested in the Municipality for such purpose or of any work assigned and set apart under this Act for any particular purpose.(2)The Chief Officer may charge such fee as the Municipality may be regulations determine for the use of any place set apart under clause (a) of sub-section (1) by any specified class or classes or persons or by the public generally.
