Section 41 in Maharashtra Jeevan Authority Act, 1976
41. Water supply for domestic purposes not to be used for non-domestic purposes.
- No person shall, except in such circumstances or subject to such conditions as may be provided by the bye-laws, use or allow to be used water supplied by [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] for domestic purposes for any other purpose.
