Section 196(2) in The Bombay Provincial Municipal Corporations Act, 1949
(2)The Commissioner may maintain the said works and provide them with water, and when authorised by the Corporation in this behalf may construct any other such works for supplying water for the gratuitous use of the inhabitants of the City:Provided that water carried away by any way of the inhabitants from any such work shall be taken 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 Commissioner, be carried away in a cask, cart, pakhal or masak.
