Section 499 in The Calcutta Municipal Corporation Act, 1980
499. Regulation of use of places for public bathing, etc. -
(1)The Municipal Commissioner may from time to time -(a)set apart portions of any river or other suitable place vesting in the Corporation for use by the public for bathing or for washing animals or for washing or drying clothes;(b)specify the times at which and the sex of persons by whom any such place may be used;(c)prohibit, by public notice, the use by the public, for any of the purposes as aforesaid of any place not so set apart;(d)prohibit by public notice the use by the public of any portion of any river or place not vesting in the Corporation for any such purpose;(e)regulate by public notice the use by the public of any portion of any river or other place vesting in the Corporation and set apart by him for any such purpose; and(f)regulate by public notice the use by the public of any portion of any river or other place not vesting in the Corporation for any such purpose or of any work or water in any work, assigned and set apart under this Act for any particular purpose.(2)The Municipal Commissioner may charge such fees as the Corporation may determine by regulations for the use of any place set apart under clause (a) of sub-section (1) by any specified class or classes of persons or by the public generally.
