Section 292 in Chennai City Municipal Corporation Act, 1919
292. Provision of public bathing-houses, wash-houses, etc.
- The commissioner may construct or provide and maintain [public bathing-houses] [These words were inserted by section 141(i)(a) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).], public wash-houses or places for the washing of clothes, and may [charge and levy such rents and fees] [These words were substituted for the words 'require the payment of such rents and fees' by section 141(i)(b) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] for the use of any such [bathing-houses] [These words were inserted by section 141(i)(a) by Act X of 1936.], wash-house or place as the [standing committee] [This sentence was added by section 141(i)(c) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] may determine. [Such rents and fees shall be recoverable in the same manner as the property tax] [This sentence ums added by section 141(i)(c) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).].(2)The commissioner may farm out the collection of such rents and fees for any period not exceeding three years at a time on such terms and conditions as he may think fit.(3)If a sufficient number of public wash-houses or places be not maintained under sub-section (1), the commissioner may, without making any charge therefor, appoint suitable places for the exercise by washermen of their calling.(4)[ In public wash-houses, the clothes of persons suffering from infectious diseases and of persons residing in the premises occupied by the persons suffering from such disease shall be washed separately in a separate block wherever set apart for the purpose and shall be washed by such methods as the commissioner may lay down in that behalf.] [This sub-section was added by section 141(ii) by Act X of 1936.]
