Section 193 in Karnataka Municipal Corporations Act, 1976
193. Supply of water for domestic purpose not to include any supply for certain specified purpose.
- The supply of water for domestic purposes shall not be deemed to include any 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 purposes;(e)for animals, where they are kept for sale or hire for the sale of their produce or any preparation therefrom;(f)for the consumption and use by the inmates of hotels, boarding houses and residential clubs;(g)for the consumption and use by the persons resorting to theatres and cinemas;(h)for constructing or for watering streets; or(i)for washing vehicles where they are kept for sale or hire; but shall be deemed to include a supply,-(i)for flushing privies or drains; and(ii)for all baths other than swimming baths or public baths.
