Section 269(3) in The Mumbai Municipal Corporation Act, 1888
(3)Provided that water carried away by any of the inhabitants from any such work shall be taken only for his [personal or domestic use and not for the purpose of business or sale] [These words were substituted for the words 'private use and not for sale' by Bombay 5 of 1938, Section 22.], and shall not, except with the written permission of the Commissioner, be carried away in a cask, cart, pakhal or masak.
