Section 370(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)When any such prohibition has been made no person who is by calling a washerman, shall in contravention of such prohibition, wash clothes, except for himself or for personal and family service or for hire on and within the premises of the hirer, at any place within the city other than a public wash-house or a place maintained or appointed under this Act:Provided that this section shall apply only to clothes washed within the City.Slaughter-Houses
