Section 369 in The Coimbatore City Municipal Corporation Act, 1981
369. Provision of public bathing houses, wash-house, etc.
(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.(2)The Commissioner may farm out the collection of such rents, and fees for any period not exceeding three years at a time on such terms and conditions as he may think fit.(3)If a sufficient number of public wash-houses or places be not maintained under sub-section (1), the Commissioner may without making any charge therefor appoint suitable places for the exercise by washermen of their calling.(4)In public wash-houses, the clothes of persons suffering from infectious diseases and of person residing in the premises occupied by the persons suffering from such disease shall be washed separately in a separate block wherever set apart for the purpose and shall be washed by such methods as the Commissioner may lay down in that behalf.
