(3)Whoever, without the written permission of the department draws or uses or causes or permits to draw through his servants or labour water from a public stand post for other than domestic purposes shall be liable for the amount for which he would have been liable had he obtained permission for such use of water from a public stand post.A supply of Water for domestic purpose shall not be deemed to include a supply-(a)for animals or for washing vehicles when such animals or vehicles are kept for sale or hire;(b)for any trade, manufacture, or business;(c)for fountains, swimming baths or for any ornamental or mechanical purposes;(d)for gardens or for purposes of irrigation;(e)for watering roads or paths;(f)for building purposes.
