Section 230 in Tamil Nadu District Municipalities Act, 1920
230. Prohibition against washing by washermen at unauthorised places.
(1)The council may, by public notice, prohibit the washing of clothes by washermen in the exercise of their calling, either within the municipality or outside the municipality within three miles of the boundary thereof, except at-(a)public wash-houses or places maintained or provided under section 229, or(b)such other places as it may appoint for the purpose.(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 or without municipal limits 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 or to be brought within the municipality.
