Section 45(6)(a) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

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(a)supply of water for domestic consumption and use shall be deemed to include a supply-

(i)for flushing latrines or house-sewers;

(ii)for all bath other than swimming baths or public baths;

(iii)for the consumption and use of inmates of hotels, boarding houses and residential clubs and for baths used by such inmates; or

(iv)for the consumption or use of persons resorting to theatres and cinemas; and

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