Section 45(6)(b) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

[Cites 0, Cited by 0] [Section 45(6)] [Section 45] [Entire Act]

(b)supply of water for non-domestic consumption and use shall be deemed to include a supply-

(i)for any trade, manufacture or business,

(ii)for garden,

(iii)for building purposes,

(iv)for fountains, swimming baths, public baths or tanks or for any ornamental or mechanical purpose,

(v)for animals, when they are kept for sale or hire, or

(vi)for washing vehicles where they are kept for sale or hire.

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