Section 217 in The Chhattisgarh Municipal Corporation Act, 1956
217. Construction of places for public bathing, etc.
- The Commissioner may from time to time-(a)set apart suitable places for use by the public for bathing or for washing animals, or for washing or drying clothes or other material;(b)specify the times at which and the sex of persons by whom such places may be used;(c)prohibit, by public notice, the use by the public, tor any of the said purposes, of any place not so set apart; and(d)charge fees for the use of such place by any specified class or classes of persons or by the public generally.
