Section 2(75) in The Bombay Provincial Municipal Corporations Act, 1949
(75)"water for domestic purposes" shall not include, water for cattle, or for horses, or for washing vehicles, when the cattle, horses or vehicles are kept for sale or hire, or by a common carrier, and shall not include water for any trade, manufacture or business, or for building purposes, or for watering gardens, or for fountains or for any ornamental or mechanical purposes;
