Section 200(5)(f) in The Coimbatore City Municipal Corporation Act, 1981

[Cites 0, Cited by 0] [Section 200(5)] [Section 200] [Entire Act]

(f)for washing vehicles where they are kept for sale or hire, but shall be deemed to include a supply -

(i)for flushing latrines or drains;

(ii)for all baths other than swimming baths or public baths;

(iii)for the consumption and use of inmates of hotels, lodging houses and residential clubs and for baths used by such inmates; or

(iv)for the consumption and use of persons resorting to theatres and cinemas.

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