Section 149 in The New Delhi Municipal Council Act, 1994
149. Supply of water for domestic purposes not to include any supply for certain specified purposes.
- The supply of water for domestic purposes under this Act shall not be deemed to include any supply-(a)for animals or for washing vehicles where such animals or vehicles are kept for sale or hire;(b)for any trade, manufacture or business;(c)for fountains, swimming baths or any ornamental or mechanical purpose;(d)for gardens or for purposes of irrigation;(e)for making or for watering streets; or(f)for building purposes.
