(3)A supply of water for domestic purposes shall not be deemed to include a supply: -(a)For animals or for washing vehicles where such animals or vehicles are kept for sale or hire;(b)For any trade, manufacture of business;(c)For fountains, swimming baths, or for any ornamental or mechanical purpose;(d)For gardens or for purposes of irrigation;(e)For watering roads and paths;(f)For building purposes; and(g)To any institutional building, assembly building, business building, mercantile building, industrial building, storage building or hazardous building, referred to in clause (2) of section 340 or any part of such building, other than that used as residential building or educational building within the meaning of sub-clause (a) and sub-clause (b) of Clause (2) of Section 340:Provided that, subject to such limits, as may be specified in the regulations made in this behalf, a supply of water: -(i)For fountains, swimming baths, or any ornamental or mechanical purposes; or(ii)For gardens; or(iii)For watering paths;Within any residential premises, shall be deemed to be a supply of water for domestic purposes.
