(1)In this Act, unless the context otherwise requires,-(a)"Cattle" include cows, buffaloes, elephants, camels, horses, asses, mules, sheep, goats and swine;(b)"Commissioner" means Commissioner of Police appointed as such under Section 8 of this Act;(c)"Competent authority" means the authority as may be prescribed;(d)"Group C posts" means the posts so categorized under the relevant State Service Rules;(e)"Insurgency" includes waging of armed struggle by a group or a section of population against the State with a political objective including the separation of a part from the territory of India;(f)"internal security" means preservation of sovereignty and integrity of the State from disruptive and anti-national forces from within the State;(g)"militant activities" include any violence of a group using explosives, inflammable substances, firearms or other lethal weapons or hazardous substance in order to achieve its political objectives;(h)"municipal area" means the area as defined in the Haryana Municipal Act, 1973 (24 of 1973) and the rules made there under;(i)"organized crime" includes any crime committed by a group or a network of persons in pursuance of its common intention of unlawful gain by using violent means or threat of violence;(j)"police district" means the area as is notified under section 10 of Chapter II of this Act as distinct from a revenue district;(k)"place of public amusement and public entertainment" include such place as may be notified by the State Government;(l)"police officer" means any member of the police service of the State constituted under this Act and includes Indian Police Service (IPS) officers of State cadre;(m)"prescribed" means prescribed by rules made under this Act;(n)"public place" means any place to which the public have access and includes,-(i)a public building, market, malls, trains, buses, monuments and precincts thereof; and(ii)any place accessible to the public for drawing water, washing or bathing or for purposes of recreation;(o)"regulations" means regulations made under this Act;(p)"rules" mean rules made under this Act;(q)"service" means the police service constituted under this Act;(r)"State Government" means the Government of the State of Haryana in the Administrative Department;(s)"subordinate rank" means all ranks below the Assistant or Deputy Superintendent of Police(t)"terrorist activity" includes any activity of a person or a group using explosive or inflammable substances or firearms or other lethal weapons or noxious gases or other chemicals or any other substance of a hazardous nature with the aim to strike terror in the society or any section thereof, and with an intent to overawe Government established by law.
