Section 2(14) in Greater Hyderabad Municipal Corporation Act, 1955
(14)'drain' includes a sewer, tunnel, pipe, ditch, gutter or channel and any cistern, flush tank, septic tank or other device for carrying off or treating sewage, offensive matter, polluted water, sullage, waste water, rain water, or sub-soil water and any culvert, ventilation shaft or pipe or other appliance or fitting connected therewith, and any ejector, compressed air main, sealed sewage main and special machinery or apparatus for raising, collecting, expelling or removing sewage or offensive matter from any place;[(14-a) 'Drainage' includes all liquid discharges except sewerage;] [Inserted by Act No.6 of 1982.]
