Section 2(d) in Tamil Nadu Prohibition of Smoking and Spitting Act, 2002
(d)"Place of public work or use" means any place declared as such under section 3 and includes auditoria, hospital buildings, health institutions, cinema, seminar or conference halls, amusement centres, restaurants, eating houses, commercial establishments, public officers, court buildings, educational institutions, parks, libraries, sports complexes, bus stations, bus stops, beaches, bazaars, all the Government offices including local bodies, statutory bodies, co-operative institutions and religious places and the like which are visited by general public: but does not include any open place;
