Section 247 in The Chhattisgarh Municipalities Act, 1961
247. Provision of bathing places.
(1)A Council may provide and maintain public bathing places or swimming pools with sheds, booths and other conveniences and may permit any person, club or association to provide and maintain such bathing places and swimming pools open to general public or to members only of the clubs or associations.(2)All public bathing places except those maintained by the Council shall be licensed by the Council and every such licence shall be renewable every year, but may be revoked or cancelled by the Council if in its opinion the management of any public bathing place is not satisfactory from the hygienic point of view.(3)The Council may fix the charges for the use of the sheds, booths and other conveniences provided by the Council at any bathing place.(4)The Council may order the closure of any bathing place under its control or licensed by it which, in the opinion of the Council, is unsafe for use or is likely to endanger the life or health of the bathers or people generally.
