Section 229 in Greater Hyderabad Municipal Corporation Act, 1955
229. [ Supply of water at public drinking fountain, etc, not to be taxed. [Substituted by Act No.6 of 1982.]
- No tax or charge of any kind shall be levied or demanded for the use of water in or from any drinking fountain, tank, reservoir, cistern, pump, well, duct, standpipe or other work used for the gratuitous supply of water to the inhabitants of the city and vesting in the Board:Provided that the water taken by any of the inhabitants from any such work shall be used only for personal or domestic purposes and not for the purpose of business or sale and shall not, except with the written permission of the Water Supply Engineer, be carried in any vehicle.]
