Section 2(25) in The U.P. Municipalities Act, 1916
(25)"Water for domestic purposes" shall not include water for cattle, or for horses, for washing carriages, where the cattle, horses or carriages are kept for sale or hire [or for any other commercial purpose] [Inserted by U.P Act No. 26 of 1964.] or by a common carrier, or water for any trade, manufacture, or business or for building purpose or for watering gardens [not appurtenant to any dwelling house] [Inserted by U.P Act No. 26 of 1964.], or for fountains or for any ornamental purpose;
