Section 65 in The U.P. Water Supply and Sewerage Act, 1975
65. Definition of supply of water for domestic purposes.
- The supply of water for domestic purposes under this Act means supply for any purpose except the following, namely :(a)for any trade, manufacture or business;(b)for gardens or for purposes of irrigation;(c)for building purposes including construction of streets;(d)for fountains, swimming baths, public baths or tanks or for any ornamental or mechanical purpose;(e)for animals, where they are kept for sale or hire or for the sale of their produce;(f)for the consumption and use at a restaurant or by inmates of hotel, boarding house or residential club;(g)for the consumption and use by the persons resorting to theatres and cinemas;(h)for watering streets; or(i)for washing vehicles where they are kept for sale or hire.
