Section 2 in The Prohibition On Sale Of Cigarettes And Other Tobacco Products Around Educational Institutions Rules, 2004
2. Definitions .-In these rules, unless the context otherwise requires,-
(a)"Act" means the Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003;(b)"Educational Institution" means places/centres where educational instructions are imparted according to the specific norms and include schools, colleges and institutions of higher learning established or recognised by an appropriate authority;(c)"Section" means a section of the Act; and(d)words and expressions used herein and not defined in these rules but defined in the Act, shall have the meanings, respectively, assigned to them in the Act.
