Section 557 in The Orissa Municipal Corporation Act, 2003
557. Regulation of washing clothes by washerman.
(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.(2)The Commissioner shall provide suitable places for use by washer man of their calling, and may require payment of such fees for the use of any such place as may, from time to time, be determined by him with the approval of the Standing Committee.
