Section 3(10) in The M.P. Municipalities Act, 1961
(10)"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 subsoil water and any culvert, ventilation shaft or pipe or other appliance or fitting connected therewith, and any ejectors, compressed-air mains, sealed sewage mains and special machinery or apparatus for raising, collecting, expelling or removing sewage or offensive matter from any place;[(10-a) "district" means a district as construed in the Madhya Pradesh Land Revenue Code, 1959.] [Inserted by M.P. Act No. 17 of 1994.][(10-c) "entertainment" includes the following when provided in a local area for monetary consideration in cash or in any other manner, and whether received in advance, in instalments or in any other manner [Inserted by M.P. Act No. 28 of 2018, dated 25.7.2018.](i)any exhibition, performance, amusement, game or sport to which persons are admitted;(ii)entertainment provided by a direct to home (DTH) service provider through satellite;(iii)entertainment provided by a cable operator through cable service;(iv)ring tones, music, videos, movies, animations, games, jokes, etc. provided by a telecom service provider through telecom service;(v)contests organised through telecom services by the telecom service provider or any person;(vi)entertainment provided by any other technological means or device.Explanations: - Services received by a person situated in a local area of Madhya Pradesh shall be deemed to have been provided within that local area;]
