40A. [ Schedule means shcedule of the Act] [inserted by The Tripura Municipal (Amendment) 2000, w.e.f 6.10.2000.]
(41)"Service privy" means a fixed privy which is cleansed by hand daily or periodically, but does not include a movable commode;(42)"Sewage" means night soil and other contents of privies, urinals cesspools or drains, and includes trade effluents and discharges from manufactories of all kinds;(43)"Slaughter house" means any place used for the slaughter of cattle, sheep, goats, kids or pigs or hens, fowls, chicken, ducks, turkeys or any other eatable birds for the purpose of selling the flesh thereof as meat;(44)"State Government" means the State Government of Tripura ;(45)"Section" means a section of this Act;(46)"Street" means a public or private street;(47)"Street alignment" means the line dividing the land comprised in and forming part of a street for the adjoining land ;(48)"Watercourse" includes any river, stream or channel whether natural or artificial; and(49)"Year" means a financial year beginning on the first day of April.
