- In this Act, unless there is anything repugnant in the subject or context,-(1)"Opium" has the same meaning as in the Opium Act, 1878;(2)"Prepared opium" means any product of opium obtained by any operation or series of operations designed to transform opium into an extract suitable for smoking, and includes chaudu, madak and the dross or other residue remaining after opium is smoked;(3)"Place" includes a building, house, shop, booth, tent, vessel, raft and vehicle and any part thereof;(4)"Collector" means the chief/officer-in-charge of the revenue administration of a district, and includes a Deputy Commissioner and the Superintendent, Dehra Dun;(5)"Magistrate" means a Magistrate of the first class or a Magistrate of the 2nd class specially empowered by the State Government to try cases under this Act;(6)"Excise Commissioner" means the officer appointed under Section 10 (2) (a) of the United Provinces Excise Act, 1910;(7)"Officer of the Excise Department" means the Excise Commissioner or an officer appointed under Section 10 (2) (d) of the United Provinces Excise Act, 1910, and includes an officer or person empowered under Section 10 (2) (e) of that Act;(8)"Notification" means a notification published in the Official Gazette; and(9)"Registered smoker" means a person registered under the provisions of this Act as smoker of prepared opium.
