Section 28B(1) in Karnataka Urban Water Supply and Drainage Board Act, 1973
(1)(a)The Executive Engineer may, on application by the owner or occupier of any building, arrange, in accordance with such regulations as may be prescribed, to supply water thereto for domestic consumption and use.(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.(c)No person shall, without the written permission of the Board, use or allow to be used water supplied for domestic purposes for any other purpose.
