Section 261(1) in Rajasthan Municipalities Act, 2009
(1)The Municipality may set apart sufficient public places for the purpose of being used as bathing places and may also provide or set apart a sufficient number of convenient tanks or runs of water for the inhabitant to bathe in; and may-also set apart tanks or reservoirs or runs of water for washing animals or clothes and for all purposes connected with the health, cleanliness and comfort of the inhabitants, and may prohibit the use for any purpose mentioned in this Section of any or all other public places within the Municipality.
