Section 2 in The Tamil Nadu Prohibition Of Harassment Of Women Act, 1998
2. Definitions.—
In this Act, unless the context otherwise requires,—(a)'"harassment" means any indecent conduct or act by a man which causes or is likely to cause intimidation, fear, shame or embarrassment, including abusing or causing hurt or nuisance or assault or use of force;(b)"public service vehicle" shall have the same meaning as defined in clause (35) of Section 2 of the Motor Vehicles Act, 1988 (Central Act 59 of 1988);(c)words and expressions used but not defined in this Act shall have the meanings assigned to them in the Indian Penal Code, 1860 (Central Act 45 of 1860).
