Section 219(2) in The M.P. Municipal Corporation Act, 1956
(2)Washing places to be provided by Commissioner for washermen. - The Commissioner shall provide suitable places for the exercise of their calling by washermen, and may require with the approval of the [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.] the payment of such fees for any such place as he may Tom time to time determine.
