Section 200(5) in The Coimbatore City Municipal Corporation Act, 1981
(5)For all water supplied under this section, in excess of a maximum determined by regulations of the standing committee, payment shall be made at such times and under such conditions as may be laid down in such regulations and shall be recoverable in the same manner as the property tax.Explanation. - Supply of water for domestic consumption and use shall not be deemed to include a supply -(a)for any trade, manufacture or business;(b)for gardens or for purposes of irrigation;(c)for building purposes;(d)for fountains, swimming baths, public baths, or tanks or for any ornamental or mechanical purpose;(e)for animals, where they are kept for sale or hire or for the sale of their produce or any preparation therefrom; or(f)for washing vehicles where they are kept for sale or hire, but shall be deemed to include a supply -(i)for flushing latrines or drains;(ii)for all baths other than swimming baths or public baths;(iii)for the consumption and use of inmates of hotels, lodging houses and residential clubs and for baths used by such inmates; or(iv)for the consumption and use of persons resorting to theatres and cinemas.Private Water-Supply For Non-Domestic Purposes
