422. Prohibition or regulation of washing of animals or clothes or fishing or drinking in public water courses, tanks, etc.
- A Municipality may, in the interests of public health, regulate or prohibit washing of animals, clothes or other things or fishing in any public spring, tank, well, public water course or part thereof within the municipal area and may set apart any such place for drinking or for bathing or for washing clothes or animals, respectively, or for any other specified purpose.
