Section 292(4) in Chennai City Municipal Corporation Act, 1919
(4)[ In public wash-houses, the clothes of persons suffering from infectious diseases and of persons residing in the premises occupied by the persons suffering from such disease shall be washed separately in a separate block wherever set apart for the purpose and shall be washed by such methods as the commissioner may lay down in that behalf.] [This sub-section was added by section 141(ii) by Act X of 1936.]
