Section 5(53) in The Chhattisgarh Municipal Corporation Act, 1956
(53)"sewage" means night-soil, and other contents of water closets, latrines, privies, urinals, cesspools, or drains and polluted water from sinks, bathrooms, stables, cattle sheds, and other like places, and includes trade effluents and discharges from manufactories of all kinds;
