Section 293 in Chennai City Municipal Corporation Act, 1919
293. Prohibition against washing by washermen at unauthorized places.
(1)The commissioner may, by public notice, prohibit the washing of clothes by washermen in the exercise of their calling, either within the city or outside the city within three miles of the boundary thereof, except at-(a)public wash-houses or places maintained or provided under section 292; or(b)such other places as he may appoint for the purpose.(2)When any such prohibition has been made, no person who is by calling a washerman shall, in contravention of such prohibition, wash clothes, except for himself or for personal and family service or for hire on and within the premises of the hirer, at any place within or without, municipal limits other than a public wash-house or a place maintained or appointed under his Act:Provided that this section shall apply only to clothes washed within or to be brought within the city.Slaughter-Houses
