Section 2 in The Puducherry Prevention Of Anti-Social Activities Act, 2008
2. Definitions
In this Act, unless the context otherwise requires,-(a)“anti-social activities” means the activities of a boot-legger, a dangerous person, a forest offender, a gambler, a goonda or a property grabber which affect adversely or, are likely to affect adversely the maintenance of public order.Explanation.- For the purpose of this clause public order shall be deemed to have been affected adversely or shall be deemed likely to be affected adversely, inter alia if any of the activities of the persons referred to in this clause, directly or indirectly, is causing or calculated to cause any harm, danger or alarm or a feeling of insecurity, among the general public or any section thereof or a grave or widespread danger to life or public health;(b)“boot-legger” means a person, who distils, manufactures, stores, transports, imports, exports, sells or distributes any liquor or other intoxicant in contravention of any of the provisions of the Puducherry Excise Act, 1970(Act No12 of 1970) and the rules, notifications and orders made thereunder, or in contravention of any other law for the time being in force, or who knowingly expends or applies any money or supplies any animal, vehicles, vessel or other conveyance or any receptacle or any other material whatsoever in furtherance or support of the doing of any of the above-mentioned things by or through any other person, or who abets in any other manner the doing of any such thing;(c)“dangerous person” means a person, who either by himself or as a member of or leader of a gang, habitually commits or attempts to commit or abets, the commission of offences, punishable under Chapter-XVI or Chapter-XVII or Chapter-XXII of the Indian Penal Code (Central Act 45 of 1860) and includes a person who is hired to commit or abet or attempt to commit any such offences;(d)“detention order” means an order made under section3;(e)“detenu” means a person detained under a detention order;(f)“forest offender” means a person, who commits or attempts to commit or abets the commission of offences, punishable under Chapter-VII of the Indian Forest Act, 1927 (Central Act 16 of 1927) or under Chapter-VI of the Wild Life (Protection) Act,1972 (Central Act 53 of 1972);(g)“gambler” means one who indulges in gambling or unauthorized practice of gambling such as illegal lotteries or speculations or the ones who connive in gambling by providing facilities/premises for such gambling;(h)“goonda” means one who by force, either alone or a part of a gang extorts money or attempts to or connives in extortion of money, without any cause including the ones who collect goonda tax and will include persons indulging in eve-teasing;(i)“Government” means the Administrator of the Union territory of Puducherry appointed by the President under article 239 of the Constitution;(j)“property grabber” means a person, who illegally takes possession of any immovable property (whether belonging to Government, local authority or any other person) or enters into, or creates illegal tenancies or lease or agreements or any other agreement in respect of such property; or who constructs unauthorized structures on such property for sale or hire, or gives such property to any person on rental or lease or license basis for construction or use and occupation of unauthorized structures or who knowingly gives financial aid to any person for taking illegal possession of such property, or for construction of unauthorized structures, or who collects or attempts to collect from any occupier of such property, rent, compensation or other charges by criminal intimidation or who evicts or attempts to evict any such occupier by force without resorting to the lawful procedure; or who abets in any manner the doing of any of the above-mentioned things;(k)“unauthorized structure” means any structure constructed without express permission in writing of the officer or authority having jurisdiction in such area required under the Puducherry Town and Country Planning Act, 1969 (Act No 13 of 1970), the Puducherry Municipalities Act, 1973 (Act No.9 of 1973) and the Puducherry Village and Commune Panchayats Act, 1973 (Act No.10 of 1973) or except in accordance with any other law for the time being in force in such area.
