9. [ Interpretation and saving. [This section was substituted by Bombay 5 of 1956, Section 6.]
- [In this Act, unless the context otherwise requires, -(1)"market"] includes a bazaar, but does not include-(a)a market belonging to, maintained, established or regulated by, a local authority under any law relating to local authorities and for the time being in force;(b)an assemblage of people collected at, or concerned in, the inauguration of sacred edifices, or collected at or concerned in, any other religious festival or ceremonies not forming a part of a fair or market;](2)[ "a District Magistrate" or "Magistrate of the District" includes any other Magistrate, whom the State Government may, in respect of any area, specify in this behalf.] [This sub-section was added by Bombay 84 of 1958, Section 9(2).]
