Section 197 in The Bombay Provincial Municipal Corporations Act, 1949
197. Public drinking fountains etc. may be set apart for particular purposes. - (1) The Commissioner may assign and set apart each of the said works and the water therein for use by the public for such purpose only as he shall think fit, and shall cause to be indicated, by a notice affixed on a conspicuous spot on or near each such work, the purpose for which the same is so assigned and set apart.
(2)No person shall make use of any such work or of any water therein for any purpose other than the purpose for which the same has been so assigned or set apart.Private Water Supply
