(1)A [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] may provide suitable places for the exercise by wahserman of their calling, and may require payment of such fees for the use thereof as it thinks fit.(2)Where the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority"] has provided such places as aforesaid it may, by public notice, prohibit the washing of clothes by washermen at any other place in the cantonment;Provided that such prohibition shall not be deemed to apply to the washing by a washerman of his own clothes or of the clothes of any other person who is an occupier of the place at which they are washed.(3)Whoever contravenes any prohibition contained in a notice issued under sub-section (2) shall be punishable with fine which may extend to twenty rupees.
