Section 3(11) in Chennai City Municipal Corporation Act, 1919
(11)[ "Filth" means- [Substituted by the Tamil Nadu Act 28 of 1978.](a)night-soil and other contents of latrines, cesspools and drains;(b)dung and refuse or useless or offensive material thrown out in consequence of any process of manufactured industry or trade; and(c)putrid and putrifying substance;][(11-A) "food" includes every article (other than drugs and water) used by man for food or drink and all materials used or admixed in the composition or preparation of such article and shall also include flavouring or colouring matter, confectionery, spices and condiments;] [Inserted by section 3 (vii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936.]
