Section 2 in Assam Prohibition of Smoking and Non-Smokers' Health Protection Act, 1999
2. Definitions.
- In this Act, unless the context otherwise require,(a)"advertisement" means and includes any notice, circular, wall paper, pamphlet, display on hoarding, or any visible representation made by means of any other means of any light, sound, smoke, gas or any other means which has the affect of promoting smoking and the expression 'advertise' shall be construed accordingly ;(b)"authorised officer" means a person authorised under section 4 ;(c)"Assam" means the State of Assam ;(d)"Government" means the Government of Assam ;(e)"place of public work or use" means a place declared as such under section 3 and includes auditoria, hospital buildings, health institutions, amusement centres, theatres, restaurants, public offices, court buildings, educational institutions, libraries and the like which are visited by general public but does not include any open place ;(f)"Official Gazette" means the Assam Gazettes.(g)"public service vehicle" means a vehicle as defined under clause (35) of section 2 of the Motor Vehicles Act, 1988 ;(h)"rule" means the rule made under this Act ;(i)"Smoking" means smoking of tobacoo in any form whether in the form of cigarette, cigar, beedis or otherwise with the aid of a pipe, wrapper or any other instruments.
