(3)A supply of water for domestic purposes shall be deemed not to include a supply -(a)to any institutional building, assembly building, business building, mercantile building, industrial building, storage building, or hazardous building, as described to in sub section (2) of section 425, or any part of such building, other than that used as a residential building, or educational building, within the meaning of -clause (a), or - clause (b), of sub section (2) of that section, or(b)construction purposes, or(c)watering roads and paths, or(d)purposes of irrigation, or(e)gardens, fountains, swimming pools, or for any ornamental or mechanical purpose, or(f)for animals or for washing vehicles where such animals or vehicles are kept for sale or hire.
