Section 101(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)No additional charge shall be payable in respect of such supply in any municipal area in which a water tax is levied, but for water supplied in excess of the quantity to which such supply is under sub-section (1) limited and in other municipal areas for all water supplied under this section payment shall be made at such rate as may be fixed by bye-laws.Explanation. - A supply of water for domestic purposes shall not be deemed to include a supply -(a)for animals or for washing vehicles where such animals or vehicles are kept for sale or hire ;(b)for any trade, manufacture or business;(c)for fountains, swimming baths or for any ornamental or mechanical purpose ;(d)for gardens or for purposes of irrigation ;(e)for watering roads and paths ;(f)for building purposes.
