10. Water supplied for domestic purpose not to be used for non-domestic purposes.
(1)No person shall, without written permission of the Board, use or allow use of water supplied for domestic purpose for any purposes, other than domestic purposes, except to extinguish a fire.(2)No person shall wilfully pollute water in or obtained from any well, tank, water works or other source of supply being water which is or is likely to be used for domestic purpose or for the preparation of food or drink for human consumption, so as to be prejudicial to health.
