(1)The Chief Officer of the Municipality may, on application by owner, lessee or occupier of any building, arrange for supplying of water from the nearest main to such building for domestic purposes in such quantities, as deemed reasonable, and may at any time limit the amount of water to be supplied whenever considered necessary.(2)For all water supplied under sub-session (1), payment shall be made at such rate, as may be fixed by the Government from time to time:Provided that in fixing pro rata unit rate, the Government shall endeavour to cover the cost for operation, maintenance, depreciation, interest payments and other charges related to the water-works and the distribution costs, including distribution losses, if any.(3)A supply of water for domestic purposes shall not be deemed to include a supply: -(a)For animals or for washing vehicles where such animals or vehicles are kept for sale or hire;(b)For any trade, manufacture of business;(c)For fountains, swimming baths, or for any ornamental or mechanical purpose;(d)For gardens or for purposes of irrigation;(e)For watering roads and paths;(f)For building purposes; and(g)To any institutional building, assembly building, business building, mercantile building, industrial building, storage building or hazardous building, referred to in clause (2) of section 340 or any part of such building, other than that used as residential building or educational building within the meaning of sub-clause (a) and sub-clause (b) of Clause (2) of Section 340:Provided that, subject to such limits, as may be specified in the regulations made in this behalf, a supply of water: -(i)For fountains, swimming baths, or any ornamental or mechanical purposes; or(ii)For gardens; or(iii)For watering paths;Within any residential premises, shall be deemed to be a supply of water for domestic purposes.
