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State of Tripura - Section

Section 235 in Tripura Municipal Act, 1994

235. Prohibition against, or regulation or, washing animals or clothes or fishing in public water courses, tanks etc.

- The Municipality may, in the interest of public health, regulate or prohibit the washing of animals, cloths or other things or fishing in any public spring, tank, well, public water course or part thereof within the Municipal area and may set apart any such place for drinking or bathing or washing clothes or animals or for any other specified purpose.