Section 2(1)(y) in The Himachal Pradesh Police Act, 2007

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(y)"public place" means such place to which the public has access whether on payment or free of charge and includes-

(i)public buildings, markets, trains, buses and monuments and precincts thereof;

(ii)any place accessible to the public for drawing water, washing or bathing or for purposes of recreation; and

(iii)such other places as may be notified by the State Government;

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