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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(3) in The Coimbatore City Municipal Corporation Water Supply By-Laws, 1990

(3)Supply of water to lodging houses, Government, Quasi-Government, private offices, hospitals, dispensaries, club etc., will be classified under this tariff.
(v)"commercial connection" means supply of water to any building where business or commercial activities are conducted;
This includes supply of water to hotels, tea shops, coffee houses, cinema theatres and other business premises.'Bulk supplies' effected to all establishment, buildings, etc., are also classifiable under this including supplies to railways, defend establishment, multi-storied constructions.
(vi)"industrial connections" means supply of water to industrial establishment, licensed under Industrial Act or 'Factories Act' including soda factories, ice factories, cottage industries, rice mills, etc.