(1)Whoever, bathes or washes cloths or other articles at a public stand post or tempers with or damages a public stand post draws or attempts to draw water from a public stand post except by the proper method or wilfully wastes water from a public stand post shall be liable to pay damages assessed by the Executive Engineer, Water Works concerned.(2)No person shall commence to draw or cause or permit to draw through his servants or labour, water from a public stand post for the construction of a building unless he has obtained a written permission from the department in Form W.I. The permit shall be kept by the holder thereof at the place where water is being used for the aforesaid purpose and it shall be open to inspection by such officers of the department as may be authorised by the Executive Engineer in this behalf. Without the written permission of the department no water shall be drawn for the aforesaid purpose beyond the date given in the permit. Any person wishing to draw water from a public stand post for building purposes or for consolidation of roads shall make an application in Form W. 2 appended to these Rules to be obtained from the Water Works Department (See Article 17). Alongwith the application in Form W. 2 he shall also submit a plan showing the building proposed to be constructed to enable the department to calculate the cubical content of the building for which water is proposed to be drawn. The portion of the building to be built or re-built, shall be marked on the plan in red. All persons unless the department thinks fit to exempt any one by an order in writing shall deposit by way of security with the application a sum of Rs. 50/-. He shall also be liable to deposit on demand such additional security upto to Rs. 250/- which may be determined by the Department in each case, after taking into consideration the size of the building and the total estimated demand for water charges. Water charges for water drawn for such purposes shall be payable by all such persons within seven days of the receipt of the bill in accordance with the rates fixed by the Department from time to time under rules 14 and 15 of these rules.(3)Whoever, without the written permission of the department draws or uses or causes or permits to draw through his servants or labour water from a public stand post for other than domestic purposes shall be liable for the amount for which he would have been liable had he obtained permission for such use of water from a public stand post.A supply of Water for domestic purpose shall not be deemed to include a supply-(a)for animals or for washing vehicles when such animals or vehicles are kept for sale or hire;(b)for any trade, manufacture, or business;(c)for fountains, swimming baths or for any ornamental or mechanical purposes;(d)for gardens or for purposes of irrigation;(e)for watering roads or paths;(f)for building purposes.
