Section 177(2) in Haryana Municipal Corporation Act, 1994
(2)A Part from the charges for the domestic supply at rates as may be fixed by the Government, additional charges will be payable for the following supplies of water:-(a)for animals or for washing vehicles where 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 and paths;(f)for building purposes.
