(2)Water supply for purposes other than those of irrigation - If the application be for a supply of water to be used for purposes other than those of irrigation, the officer duly empowered may, subject to the rules to be made under this Act, give permission for water to be taken for such purposes under such special conditions and restriction as to the limitation, control and measurement of the supply as may be imposed in each case and subject to such special rates as may be fixed for the purpose.
