Section 141(2) in Andhra Pradesh Municipalities Act, 1965
(2)In particular and without prejudice to the generality of the foregoing power, such bye-laws may-(a)provide for the classification of supply of water under the following categories, namely:-(i)supply to residential buildings;(ii)supply to residential hotels;(iii)supply to shops, commercial establishments (other than industrial undertakings), restaurants, eating houses, the aters and places of public amusement or entertainment;(iv)supply to industrial undertakings;(v)supply to non-residential buildings not falling within the scope of category (ii), category (iii) or category (iv).Explanation. - In this clause, unless the context otherwise requires, the expression `commercial establishment', `eating house', `residential hotel', `restaurant', `shop', and `theatre', shall have the meanings assigned to them in the Andhra Pradesh (Andhra Area) Shops and Establishments Act, 1947 (Act XXXVI of 1947);(b)provide for the levy of different rates of charge in respect of water supplied to the different categories specified in clause (a);(c)in cases of supply to residential buildings, lay down the maximum free allowances to be made and the rates of charge to be levied in respect of water supplied in excess of such allowance; and(d)in cases of supply to all buildings lay down that the charge for water supplied shall be based on the number of taps allowed, irrespective of the quantity of water consumed.
