Section 48 in The Gujarat Water Supply and Sewerage Board Act, 1978
48. Definition of supply of water for domestic purposes.
- The supply of water for domestic purposes under this Act means supply for any purpose, except the following, namely:-(a)for any trade, manufacture or business;(b)for gardens or for purposes of irrigation;(c)for building purposes, including construction of streets;(d)for fountains, swimming pools, public bath or tanks or for any ornamental or mechanical purposes;(e)for animals, where they are kept for sale or hire or for the sale of their produce;(f)for the consumption and use at a restaurant or by inmates of a hotel, boarding house or residential club;(g)for the consumption and use by persons resorting to theatres and cinemas;(h)for watering streets; or(i)for washing vehicles where they are kept for sale or hire.
