Section 2 in The Karnataka Public Libraries Act, 1965
2. Definitions.-
In this Act, unless the context otherwise requires,-(1)'academic library' means a library maintained by a university, college, school or research institution;(2)'aided library' means a library declared by the Director of Public Libraries to be eligible for aid from the Government in accordance with the rules made under this Act;(3)'book' includes,-(i)every volume,part or division of a volume, and pamphlet, in any language;(ii)every sheet of music, map, chart or plan separately printed or lithographed;(iii)newspapers, periodicals and other such materials;(4)'Chief Librarian' means the Librarian appointed to be in charge of a City Central Library or a District Central Library and other Libraries and the library service under the control of a City Library Authority or a District Library Authority, as the case may be;(5)'City Library Authority' means a Library Authority constituted for a city or other urban area under sections 16 and 17;(6)'State-owned Library' means a library maintained by a Department of the State Government, the State Legislature, the High Court or any other court or any authority of the State;(7)'district' means a revenue district;(8)'District Library Authority' means a Library Authority constituted for a district under sections 16 and 18;(9)'library cess' means a cess levied under section 30;(10)'Local Library Authority' means a City Library Authority or a District Library Authority;(11)'notification' means a notification published in the official Gazette;(12)'outlier library' means any library other than a public library;(13)'prescribed' means prescribed by rules made under this Act;(14)'public library' means,-(a)a library established or maintained by a Local Library Authority, including the branches and delivery stations of such library;(b)a library established or maintained by the State Government and declared open to the public;(c)a library established or maintained by any local authority and declared open to the public;(d)a library declared to be eligible for aid and receiving aid from the State Government; and includes, any other library notified by the State Government as a public library for the purposes of this Act;(15)'State Central Library' means the library declared to be the State Central Library under Chapter VI;(16)Director of Public Libraries means the Director of Public Libraries appointed under this Act;(17)'State Library Authority' means the Authority constituted under section 3;(18)'year' means the financial year.
