Section 2 in Rajasthan Cinemas (Regulation) Act, 1952
2. Interpretation
(1)In this Act, unless the subject or context otherwise requires, -(a)"Cinematograph" includes any apparatus for the representation of moving pictures or series of pictures;(aa)[ [Inserted by section 2 of the Rajasthan Act No. 21 of 1955, Published in the Rajasthan Gazetted, Part 4-A Extraordinary, dated 22.12.1955.] "Local Law" means a law relating to the establishment and powers of a local authority in force in any part of the State.(b)'place' includes a house, building, tent and any description of transport, whether by land, water or air;(c)'prescribed' means prescribed by this Act or by rules made thereunder; and(d)[XXX] [Substituted and omitted by item No. 19 of the Schedule-ibid.](2)[XXX] [Substituted and omitted by item No. 19 of the Schedule-ibid.]
