Section 2(1) in The State Newspapers (Incitements to Offence) Act, Samvat 1971
(1)In this Act unless there is anything repugnant in the subject or context :-(a)"Magistrate" means a District Magistrate, Sub-Divisional Magistrate, or District and Sessions Judge;(b)"Newspaper" means any periodical work containing public newspaper or comments on public news;(c)"Printing Press" includes all engines, machinery, types, lithographic stones, implements, utensils and other plant or materials used for the purposes of printing.
