Section 180 in West Bengal Municipal Corporation Act, 2006
180. Supply of water for domestic purpose not to include supply of water for certain other purpose.
(1)The use of wholesome water shall be fur domestic purposes only.(2)The supply of water for domestic purposes under this Act shall not be deemed to include any supply of water-(a)for washing of animals kept for sale or hire, or(b)for such trade, manufacture or business as may be determined by the Corporation, 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 purpose, or(g)for flushing purpose, other than the purpose of flushing privies in bustees, or(h)for washing cars, carriages and other vehicles, or(i)to any building used, or deemed to be used, for any institutional or assembly or business or mercantile or industrial or storage or hazardous purpose, or for any other non-domestic purpose:Provided that in case of emergency, wholesome water may be used for extinguishing fire.
