Section 2(82) in The Orissa Municipal Corporation Act, 2003
(82)"water for domestic purpose" means use of water for the purpose of other than the use for cattle or for horses or for washing vehicles when the cattle, horses or vehicles are kept for sale or hire by a common carrier but shall not include water for any trade, manufacture or business or for building purposes or for watering gardens or for fountains or for any ornamental or mechanical purposes;
