Section 330(5) in Andhra Pradesh Municipalities Act, 1965
(5)(a)for the use of public tanks, well, conduits and other places or works for water-supply;(b)for the regulation of public bathing, washing and the like;(c)for the maintenance and protection of the water-supply system, and the protection of the water-supply from contamination;(d)for the conditions on which connections with the council's water-supply mains may be made, for their alteration and repair and for their being kept in proper order;(e)for the supply of water for consumption and use;(f)for the prevention of waste of water;(g)for the measurement of water;(h)for the compulsory provision of cisterns and meters;(i)for the supply of water in case of fire;
