Section 172(3) in Arunachal Pradesh Municipal Act, 2007
(3)A supply of water for domestic purposes shall be deemed not to include a supply-(a)to any institutional building, assembly building, business building, mercantile building, industrial building, storage building, or hazardous building, referred to in clause (2) of section 339, or any part of such building, other than that used as a residential building, or educational building, within the meaning of sub-clause (a), or sub-clause (b), of clause (2) of that section,(b)for building purposes,(c)for watering roads and paths,(d)for purposes of irrigation,(e)for gardens, fountains, swimming pools, or for any ornamental or mechanical purpose, or(f)for animals or for washing vehicles where such animals or vehicles are kept for sale or hire.
