Section 255 in Gauhati Municipal Corporation Act, 1971
255. Prohibition of washing of cloth.
(1)The Commissioner may, by public notice, prohibit the washing of clothes by washer men in the exercise of their calling, except at such places as he may appoint for this purpose; and after such prohibition no washerman shall wash clothes at any place not appointed for this purpose.(2)The Commissioner shall provide suitable place for the exercise of their calling by washer men and may require the payment of such fees for the use of any such place as the Corporation may from time to time determine.General Provision With Reference to Drainage, Water Supply and Waer and other Mains
