Section 369(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)The Commissioner may construct or provide and maintain public bathing houses, public wash-houses or places for the washing of clothes, and may charge and levy such rents and fees for the use of any such bathing house, wash-house or place as the standing committee may determine. Such rents and fees shall be recoverable in the same manner as the property tax.
