Section 2(d) in The Maharashtra Non-Biodegradable Garbage (Control) Act, 2006
(d)“house gully” means a passage or strip of land constructed, set apart or utilized for the purpose of serving as or carrying a drain or affording access to the latrine, urinal, cesspool or other receptacle for filth or other polluted matter by persons employed in the clearing thereof or in the removal of such matter therefrom;
