(1)The Chief Municipal Officer, or the other agency as the case may be, may, on receiving an application, in writing, specifying the purpose for which the supply of water is required and the quantity which is likely to be consumed, supply for any purpose other than domestic purpose, on such terms and conditions, including the condition of withdrawal of water, as may be determined by Regulations.(2)For the water supplied under sub-section (1), payment shall be made at such rate as may be fixed by the Municipality from time to time:Provided that such rate shall, as far as practicable, cover the costs on account of management, operation, maintenance, depreciation, debt servicing, and other charges related to waterworks and distribution costs, including distribution-losses, if any.(3)The Chief Municipal Officer may withdraw such supply at any time, if he thinks it necessary to do so, in order to maintain a sufficient supply of water for domestic purpose.
