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NCT Delhi - Section

Section 11 in The Delhi Water Board Act, 1998

11. Supply of water for domestic purposes not to include any supplies for specified purposes.

-The supply of water for domestic purpose shall not be deemed to include supply thereof
(a)for animals or for washing vehicles, where such animals or vehicles are kept for sale or hire;
(b)for any trade, manufacture or business;
(c)for fountains, swimming, baths or any ornamental or mechanical purposes;
(d)for gardens or for purposes of irrigation of for watering streets;
(e)for any construction work of any kind.