110. Supply of water for other than domestic purposes.
(1)The committee may supply water for any purpose other than a domestic purpose, on receiving a written application specifying the purpose for which such supply is required and the quantity likely to be consumed.(2)For all water supplied under sub-section (1) payment shall be made at a rate not less than the rate prescribed under sub-section (2) of section 109.(3)The committee may withdraw such supply at any time if it should appear necessary to do so in order to maintain sufficient supply of water for domestic purposes.
