(1)The Board of Councilors may construct or provide and maintain public toilets and wash-houses or places for bathing or washing of clothes, and may require the payment of such rents, and fees for the use of any such toilet, wash-house or place as it may determine.(2)The Board of Councilors may farm- out the collection of such rents and fees for any period, not exceeding three years at a time, on such terms and conditions as it may think fit.
