Section 189(1) in The City of Panaji Corporation Act, 2002
(1)Regulation of washing of clothes by washerman.- The Commissioner may, by public notice, prohibit the washing of clothes by washermen in the exercise of their calling except at such places as he may appoint for this purpose; and after such prohibition no washerman shall wash clothes at any place not appointed for this purpose except for himself or for the owner or occupier of such place.
