Section 546 in The Orissa Municipal Corporation Act, 2003
546. Place for public bathing etc. to be fixed by the Commissioner and regulation of use of such places.
(1)The Commissioner may, from time to time, -(a)set apart any portions of a river or other suitable places vested in the Corporation, for use by the public for bathing or for washing or for drying clothes;(b)specify the times at which and the sex of persons by whom, such place may be used;(c)prohibit, by public notice, the use by the public for any of the said purposes of any place not so set apart;(d)prohibit, by public notice, the use by the public of any portion of river or other place vested in the Corporation and set apart by him for any of the said purposes; and(e)regulate, by public notice, the use by the public of any portion of a river or other place not vested in the Corporation and set apart by him for any of the said purposes; and(f)regulate, by public notice, the use by the public of any portion of a river or other place not vested in the Corporation for any of the said purposes, and of any work and of the water in any work, assigned and set apart under this Act for any particular purposes.(2)The Commissioner may charge such fee as the Standing Committee may fix for the use of any place set apart under clause (a) of Sub-section (1) by any specified class or classes of persons or by the public generally.
