Section 26 in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999
26. Regulation of washing clothes by washerman.
(1)The Gram Panchayat may, by public notice, prohibit that the washermen shall wash clothes for running their livelihood at such places which are fixed for this purpose by the Panchayat and not otherwise and whenever it is so prohibited any person whose livelihood is of a washerman shall not wash clothes at the place which is not fixed by the Gram Panchayat for this purpose except the clothes of his own or of owner or occupier of such place.(2)The Gram Panchayat may provide suitable places for washing clothes by washermen for running their livelihood and for the use of such place may require the payment, from them, of fee which may be determined, from time to time, by the Gram Panchayat.(3)Before issuing any public notice under sub-rule (I), the Gram Panchayat shall publish a list of such places proposed for washing clothes provided under sub-rule (2) in such manner which in its opinion sufficient for information of all those persons likely to be affected thereby and with it a notice shall also be published in which the date shall also be specified on or before which the said list shall be considered and before giving final decision of said places, any objection or suggestion given in writing by any person before the date so specified will be considered.
