Section 2 in The Medical Termination Of Pregnancy Rules, 1975
2. Definitions .-In these rules, unless the context otherwise requires,--
(a)"Act" means the Medical Termination of Pregnancy Act, 1971 (34 of 1971);(b)"Chief Medical Officer of the District" means the Chief Medical Officer of a District, by whatever name called;(c)"Form'" means a form appended to these rules;(d)"owner", in relation to a place, means any person who is the administrative head or otherwise responsible for the working or maintenance of such hospital or clinic, by whatever name called;(e)"place" means such building, tent, vehicle or vessel, or part thereof, as is used for the establishment or maintenance therein of a hospital or clinic which is used, or intended to be used, for the termination of any pregnancy;(f)"section" means a section of the Act.
