(1)In this Act, unless the context otherwise requires,--(a)"Annual Policing Plan" means a statement, prepared before the beginning of each financial year of the police priorities for the year, indicating the financial resources expected to be available and of the proposed allocation of such resources.(b)"Cattle" include cows, buffaloes, elephants, camels, horses, asses, mules, sheep, goats and swine;(c)"City Police Commissionerate" means major urban areas notified as such by the State Government in Official Gazette for purpose of this Act.(d)"Commissioner" means Commissioner of Police appointed as such under section 8;(e)"Community Police Resource Centre" means a body, registered under the Societies Registration Act, 1860 with a view to provide for public-police interface.(f)"competent authority" means an authority, as may be prescribed by rules for different purpose under this Act;(g)"Group C posts" mean the posts, categorized as such under the relevant Service Rules;(h)"insurgency" means waging of armed struggle by a group or a section of population against the State with the objective of secession of part from the territory of India;(i)"internal security" means preservation of sovereignty and integrity of the State from the disruptive and antinational force within the State;(j)"militant activities" include any violence of a group, using explosives, inflammable substances, firearms or other lethal weapons or hazardous substance in order to achieve its objectives;(k)"municipal area" means an area, defined as such in the Punjab Municipal Act, 1911 and Punjab Municipal Corporation Act, 1976;(l)"Non-Gazetted Officer" shall include an officer of the rank of Assistant Sub-Inspector of Police, Sub-Inspector of Police and Inspector of Police.(m)"organized crime" includes any crime, committed by a group or a network of persons in pursuance of its common intention of unlawful gain by using violent means or threat of violence;(n)"outpost" means a police posts, carved out an area of a police station.(o)"outsource" means procurement of work from or its entrustment to some other agency or persons, outside the police department.(p)"place of public amusement and public entertainment" means a place, which may be notified as such by the State Government from time to time;(q)"police district" means the area notified as such under section 10;(r)"police officer" means any member of the Police Service of the State, constituted under this Act, and includes Indian Police Service officer allocated or deputed to the State Cadre;(s)"Police range" means a geographical area, comprising two or more police ranges, which may be notified as such by the State Government in the official gazette.(t)"Police zone" means a geographical area of the State, comprising two or more police ranges, which may be notified as such from time to time by the State Government in the official Gazette.(u)"prescribed" means prescribed by rules made under this Act;(v)"Public place" means any place to which the public have access and includes,--i. a public building, market, mall, train, bus, monument and precincts thereof; andii. any place, accessible to the public for drawing water, washing or bathing or for purposes of recreation;(w)"Regulations" means regulations made under this Act;(x)"Rules" means rules made under this Act;(y)"section" means a section of this Act;(z)"Service" means the police service constituted under this Act;(aa)"Special Cell" means a Police Investigation Unit, specially dealing with the crime of particular type, like cyber crime, crime against Women and Children, crime related to Non- Resident Indians, economic offices and crime against Scheduled Castes.(bb)"State" means the State of Punjab;(cc)"State Government" means the Government of the State of Punjab;(dd)"Strategic Policing Plan" means a plan setting out the proposed arrangements for policing during a specified period, and includes priorities of the financial resources expected to be available and of the proposed allocation of those resources, expected to be available and of the proposed allocation of those resources.(ee)"Subordinate rank" means a rank below the Assistant Superintendent of Police or Deputy Superintendent of Police; and(ff)"Terrorist activity" includes any activity of a person or a group using explosive or inflammable substances or firearms or other lethal weapons or noxious gases or other chemicals or any other substance of a hazardous nature with the aim of strike terror in the society or any section thereof, and with an intent to overawe Government, established by law.
