Section 243 in Andhra Pradesh Municipalities Act, 1965
243. Provision of public wash houses.
(1)The council may construct or provide and maintain public wash-houses or places for the washing of clothes, and may require the payment of such rents and fees for the use of any such wash-house or place as it may determine.(2)The council 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 it may think fit.(3)If a sufficient number of public wash-houses or places be not maintained under sub-section (1), the council may, without making any charge therefor appoint suitable places for exercise by was her men of their calling.
