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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Meghalaya - Subsection

Section 3(9) in Meghalaya Municipal Act, 1973

(9)A supply of water for domestic purposes shall not deemed to include a supply:
(a)for animals or for washing carriages where such animals or carriage 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 food 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;