Section 238(2) in The Calcutta Municipal Corporation Act, 1980
(2)The supply of water for domestic purposes under this Act shall not be deemed to include any supply-(a)for washing of animals kept for sale or hire, or(b)for such trade, manufacture or business as may be determined by the Mayor-in-Council, or(c)for fountains or swimming baths, or(d)for watering gardens or streets, or(e)for any ornamental or mechanical purpose, or(f)for building purposes, or(g)for flushing purpose other than the purpose of flushing privies in bustees, or(h)for washing cars, carriages and [other vehicles, or] [Words substituted by W.B. Act 32 of 1994.](i)[ to any institutional building, assembly building, business building, mercantile building, industrial building, storage building or hazardous building, referred to in sub-clause (c), sub-clause (d), sub-clause (e), sub-clause (f), sub-clause (g), sub-clause (h), or sub-clause (i), as the case may be, of clause (2) of section 390, or to any part of any such building, other than that used as a residential building or educational building within the meaning of sub-clause (a) or sub-clause (b), as the case may be, of clause (2) of section 390 :] [Clause (i) Inserted by W.B. Act 32 of 1994.]Provided that in case of emergency, wholesome water may be used for extinguishing fire.
