(42)"Sewage" means night soil and other content of latrines urinals cess-pools and drains, and includes polluted water from sinks bath-rooms, stables, cattle-sheds and other like places and also discharges from manufactories of all kinds;[(42-A) "State Government" means the Government of the State of Meghalaya]. [The Clause 42-A was inserted vide Meghalaya Municipal (Amendment) Act No. 6 of 2000, published in the Gazette of Meghalaya dated 4th of April, 2000, to have come into force at once.]
