Section 24 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
24. Supply of water for domestic purpose not to include any supply for certain specified purposes.
- The supply of water for domestic purpose under this Act shall not be deemed to include any supply for commercial or industrial purpose and in particular any supply:(a)for any trade, manufacture or business;(b)for gardens or for purpose of irrigation;(c)for building purposes;(d)for fountains, swimming baths, public baths or tanks or for any ornamental or mechanical purposes;(e)for animal, where they are kept for sale or hire or for the sale of their produce or any preparation therefrom;(f)for the consumption and use by the inmates, in hotels, commercial boarding houses and residential clubs;(g)for the consumption and use by the persons restoring to theatres and cinemas;(h)for construction or for watering streets; or(i)for washing vehicles where they are kept for sale or hire; but shall be deemed to include a supply-(i)for flushing latrines and drains; and(ii)for all baths other than swimming baths or public baths
