Section 2 in The Indecent Representation of Women (Prohibition) Act, 1986
2. Definitions
.In this Act, unless the context otherwise requires,(a)advertisement includes any notice, circular, label, wrapper or other document and also includes any visible representation made by means of any light, sound, smoke or gas;(b)distribution includes distribution by way of samples whether free or otherwise;(c)indecent representation of women means the depiction in any manner of the figure of a woman, her form or body or any part thereof in such a way as to have the effect of being indecent, or derogatory to, or denigrating, women, or is likely to deprave, corrupt or injure the public morality or morals;(d)label means any written, marked, stamped, printed or graphic matter, affixed to, or appearing upon, any package;(e)package includes a box, carton, tin or other container;(f)prescribed means prescribed by rules made under this Act.
