(4)No connection with the Water Works mains for a private water supply, and no alteration or extension of any such existing connection shall be made in any private premises on the application of the owner of such premises or of his recognised agent, who shall be registered as the consumer and shall be responsible for the observance of the Rules so far as the connections on his property are concerned. Provided that the Department may, if it thinks fit itself alter the provision of any existing connections.Note. - Such connections shall be for domestic purpose only, but the department may permit them to be used for other purposes on such conditions as it may fix.
