Section 45(6) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(6)The Board may, subject to such conditions as it may impose, supply water for any purpose other than irrigation or domestic consumption or use, on receiving a written application specifying the purpose for which such supply is required and the quantity likely to be consumed.Explanation. - For the purposes of this Chapter-(a)supply of water for domestic consumption and use shall be deemed to include a supply-(i)for flushing latrines or house-sewers;(ii)for all bath other than swimming baths or public baths;(iii)for the consumption and use of inmates of hotels, boarding houses and residential clubs and for baths used by such inmates; or(iv)for the consumption or use of persons resorting to theatres and cinemas; and(b)supply of water for non-domestic consumption and use shall be deemed to include a supply-(i)for any trade, manufacture or business,(ii)for garden,(iii)for building purposes,(iv)for fountains, swimming baths, public baths or tanks or for any ornamental or mechanical purpose,(v)for animals, when they are kept for sale or hire, or(vi)for washing vehicles where they are kept for sale or hire.
