208. Power to set apart wells, tanks or drinking culinary, bathing and washing purposes.
(1)The Municipality may by order published at such places as it thinks fit, set apart convenient wells, tanks, ports or rivers, streams or channels, not being private property-(a)for the supply of water for drinking and for culinary purposes; or(b)for the purposes of bathing; or(c)for washing animals or clothes; or(d)for any other purposes connected with the health cleanliness or comfort of the inhabitants, and may by like order prohibit bathing or the washing of animals or clothes or other things at any public places not-set apart for the purposes, or at a time or by a sex other than that specified in the order, and may in like-manner prohibit any other act by which water in public places may be rendered foul or unfit for use, or which causes or is likely to cause inconvenience or annoyance to persons lawfully using such places.(2)Any person who contravenes an order of the Municipality under Sub-section (1) shall be liable to a fine not exceeding fifty rupees.Lighting
