149. Supply of water for domestic purposes not to include any supply for certain specifiedpurposes.

The supply of water for domestic purposes under this Act shall not be deemed to include any supply

(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 any ornamental or mechanical purpose;

(d) for gardens or for purposes of irrigation;

(e) for making or for watering streets; or

(f) for building purposes.