256. Powers over disorderly house and prostitutes.
(1)the Board at a meeting, may by one month notice in writing prohibit in any part of the municipality-(a)the keeping of brothel;(b)the residence of a public prostitute.(2)Whoever contravenes an order notified under sub-section (1) shall be punishable with imprisonment for a term which may extend to eight days or with fine which may extend to fifty rupees and in the case of a continuing failure with an additional fine exceeding five rupees, for every day after the first in regard to which he or she is convicted of having persisted in the failure.
