Section 3(30) in The Chhattisgarh Municipalities Act, 1961
(30)"privy" means a place set apart for defecating or urinating or both, together with the structure comprising such place, the receptacle therein for human excreta and the fitting and apparatus, if any, connected therewith, and including a closet of the dry type, and aqua privy, a latrine and urinal;
