(1)In this Act, unless the context otherwise requires, -(a)"Act" means the Bihar Police Act, 2007.(b)"Cattle" means cattle having horns, elephants, camels, horses, mares, ponies, sheep, goats, and pigs.(c)"Rebel" means armed struggle including any political design against the state by a group or class of the population with a view to disintegrate any part of India(d)"Internal security" means protection of sovereignty and integrity of the state from separatists and anti-national elements within the state;(e)"Militant activity" includes violent activities by any group using explosives ,inflammable materials, fire arms or other deadly weapons or hazardous materials in order to achieve their political objectives;(f)"Organized Crimes" includes any crime committed by any group or network of individuals using violent methods or threats or violence with a view to get illegal benefits;(g)"Terrorist Activities" includes activities by any individual or any group using explosives or inflammable materials, fire arms or other deadly weapons or hazardous gases or other chemicals or other kinds of hazardous materials with a view to spread terror in the society or in any class of the society and to destabilize any legitimate government;(h)"Cyber Crimes" includes offensive activities relating to information technology, illegal access (unauthorized access) illegal obstruction (illegal transfer of data to the computer system, there from or therein through technical means)interception of data( illegal loss, deletion change, hiding of computer data) interception in the system (interference in the operation of a computer system through the act of insertion, transfer, loss, deletion, change or hiding of computer data), misuse of instruments, fraud (theft of ID) and electronic offences.(i)"Moral Turpitude" means involvement in any crime which includes violence, fraud, deciet peddling of drugs or crime against the state or any crime related to it, wherein a punishment of three years or more has been specified.(j)"Government" means the State Government of Bihar.(k)"Chief Secretary" means the chief secretary of the Government.(l)"Place of public amusement and public entertainment" means the place where people can enter by paying a fee or without paying the fee and this includes:
