Section 3(21) in Gauhati Municipal Corporation Act, 1971
(21)"Domestic purposes" - Supply of water for domestic purposes shall not be deemed to include a supply: -(a)For animals or for washing carriage where such animals or carriages are kept for sale or hire;(b)For any trade, manufacture or business other than those concerned with the manufacture or supply of articles of good and drink for human beings;(c)For fountains;(d)For watering gardens, roads or paths;(e)For any ornamental or mechanical purpose;(f)For building purposes;
