Section 221 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
221. Power to regulate bathing and washing places.
(1)The Council may set apart suitable places for the purpose of bathing, and may specify the times at which, and the sex of persons by whom, such places may be used, and may also set apart suitable places for washing animals, clothes or vessels or for any other purpose connected with the health, cleanliness or comfort of the inhabitants of the municipal area.(2)[The Chief Officer, subject to the control of the President,] [These words were substituted for the words The Council' by Maharashtra 4 of 1974. Section 32.] may by public notice prohibit bathing or washing animals, clothes or vessels or doing any other thing in any public place not so set apart, or at times or by persons other than those specified under sub-section (1) or may prohibit other act by which water in public places may be rendered foul or unfit for use or which may cause inconvenience or annoyance to persons using the bathing or washing places.(3)Any person who contravenes any provision of sub-section (2), shall, on conviction, be punished with fine which may extend to [five hundred rupees] [These words were substituted for the words 'fifty rupees' by Maharashtra 1 of 2011, Section 19, (w.e.f. 14-1-2011).]
