203. Private water-supply for consumption and domestic use and powers of Executive Officer to enforce provision of water-supply.
(1)In Municipal areas in which there is a pipe supply of water the Executive Officer may at his discretion, on application by the owner or occupier of any building, arrange in accordance with the bye-laws, to supply water thereto for domestic consumption and use :Provided that the Executive Officer shall not, without the sanction of the Municipality agree to Supply water to any building, assessed at an annual value of less than one hundred and twenty rupees.(2)Whenever it appears to the Executive Officer that any dwelling house assessed at an annual value of not less than two hundred rupees is without a proper supply of water for domestic consumption and use, and that such supply can be furnished from a main, not more than one hundred feet distant from any part of such building, the Executive Officer may, by notice require the owner to obtain such supply and to execute all such works as may be necessary for that purpose in accordance with the bye-laws and regulations.(3)The cost of making the connection and the cost of hire of metres shall be borne by the owner or applicant and shall be recoverable in the same manner as the holding tax.Explanation. - Supply of water for domestic consumption and use shall not be deemed to include a supply-(a)for any trade, manufacture or business,(b)for gardens or for purposes of irrigation,(c)for building purposes,(d)for fountains, swimming baths, public baths, tanks in or near temples and mosques within the Municipal area for any ornamental or mechanical purpose,(e)for animals or for washing carts or carriages, where such animals or carts or carriages are kept for sale or hire,but shall be deemed to include a supply-(a)for flushing latrines,(b)for all baths other than swimming baths or public baths,(c)for the consumption and use of inmates of hotels, boarding houses and the like and for baths used by such inmates.(4)For all water supplied under this section in excess of a maximum determined by bye-laws made by the Municipality payment shall be made at such times and on such conditions, as may be laid down in such bye-laws and shall be recoverable in the same manner as the holding tax.Private Water-Supply for Non-Domestic Purposes
