Section 26(1) in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999
(1)The Gram Panchayat may, by public notice, prohibit that the washermen shall wash clothes for running their livelihood at such places which are fixed for this purpose by the Panchayat and not otherwise and whenever it is so prohibited any person whose livelihood is of a washerman shall not wash clothes at the place which is not fixed by the Gram Panchayat for this purpose except the clothes of his own or of owner or occupier of such place.
