Section 199 in The Gujarat Municipalities Act, 1963
199. Bathing places.
(1)The executive committee may set apart sufficient public places, or any part of the seashore, not being private property, for the purpose of being used as bathing places, and may also provide or set apart a sufficient number of convenient tanks or runs of water for the inhabitants to bathe in; and may also set apart tanks or reservoirs or runs of water for washing animals or clothes, or for any purpose connected with the health, cleanliness and comfort of the inhabitants, and may prohibit the use, for any purpose mentioned in this section, of any or all other public places within the municipal borough.(2)Copies of all orders passed and notices issued by the executive committee and for the time being in force under this section, shall be kept at the municipal office and shall be open for inspection by the public at all reasonable time.
