Section 28B(1)(b) in Karnataka Urban Water Supply and Drainage Board Act, 1973

[Cites 0, Cited by 0] [Section 28B(1)] [Section 28B] [Entire Act]

(b)The supply of water for domestic purposes under this Act, shall not be deemed to include any supply,-

(i)for any trade, manufacture or business;

(ii)for gardens or for purposes of irrigation;

(iii)for construction purposes;

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

(v)for animals, where they are kept for sale or hire or for the sale of their produce or any preparation therefrom;

(vi)for the consumption and use by the inmates of hotels, boarding houses and residential clubs;

(vii)for the consumption and use by the persons resorting to theaters and cinemas;

(viii)for constructing or for watering streets ; or

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

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