Section 7(j) in The Easements Act, 1977 (1920 A.D.)
(j)The right of every owner of land abutting on a natural stream, lake or pond to use and consume its water for drinking, household purposes and watering his cattle and sheep; and the right of every such owner to use and consume the water for irrigating such land; and for the purposes of any manufactory situate thereon; provided that he does not thereby cause material injury to other like owners.
