(2)No additional charge shall be payable in respect of such supply in any municipality in which a water tax is levied, but for water supplied in excess of the quantity to which such supply is under sub-section (1) limited, and in other municipalities for all water supplied under this section payment shall be made at such rate as may be fixed by the committee with the approval of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.Explanation. - 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 or 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.
