Section 2(47) in West Bengal Municipal Corporation Act, 2006
(47)"house-gully" or "service passage" means a passage or strip of land constructed, set apart or utilised for the purpose of serving as, or carrying, a drain or affording access to a latrine, urinal, cesspool or other receptacle of filth or other polluted matter, by the employees of the Corporation or other persons employed in the cleansing thereof or in the removal of such matter therefrom, and includes the air space above such passage or strip of land:
