Section 2 in The West Bengal Prohibition Of Smoking And Spitting And Protection Of Health Of Non-Smokers And Minors Act, 2001.
2. Definitions.
- In this Act, unless the context otherwise requires, -(1)"advertisement" means and includes any notice, circular, wall-paper, pamphlets, display on hoardings, telephone booths or any visible representation made by means of any light, sound, smoke, gas, writing instruments, stickers, symbol, colours, logo, trade mark display on articles like T-shirts, shoes, sportswear, sportgears, caps, carry bags, etc., or any other means which has direct or indirect effect of promoting, smoking and/or tobacco chewing and the expression 'advertise' shall be construed accordingly;(2)"authorised officer" means any person authorised under section 4 of this Act;(3)"chewing" means chewing of tobacco, gul (tobacco powder), khaini, use of gudakhu (tobacco paste), supari with tobacco, pan masala, zarda, ghutka and the like;(4)"notification" means a notification published in the Official Gazette -,(5)"place of public work or use" means public places namely auditoriums, hospital buildings, health institutions, educational institutions, libraries, court buildings, public offices and public conveyances including Railways;(6)"public service vehicle" means a vehicle as defined under clause (35) of section 2 of the Motor Vehicles Act, 1988;(7)"smoking" means smoking of tobacco in any form, whether in the form of cigarette, cigar, beedies or otherwise with the aid of pipe, wrapper, or any other instrument;(8)"spitting" means voluntary ejection of saliva from the mouth after or without chewing and ejection of mucus from the nose with or without inhaling snuff;(9)"State Government" means the Government of the State of West Bengal.
