Section 2(2) in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999
(2)"drinking water purpose" means consumption or use of water by human population for drinking and for other domestic purposes; and includes consumption of water for similar such relevant purposes for live stock.Explanation. - For the purpose of this clause, the expression " domestic purposes" shall include consumption or use of water for cooking ,bathing, washing, cleansing and other day-to-day activities.
