Section 2 in The Protection Of Civil Rights Act, 1955
2. Definitions
.In this Act, unless the context otherwise requires,(a)[ civil rights means any right accruing to a person by reason of the abolition of untouchability by article 17 of the Constitution;] [Clause (a) renumbered as Clause (a) and Clause (a) inserted before Clause (aa) as so renumbered by Act 106 of 1976, Section 4 (w.e.f. 19.11.1976).](aa)[] [Clause (a) renumbered as Clause (a) and Clause (a) inserted before Clause (aa) as so renumbered by Act 106 of 1976, Section 4 (w.e.f. 19.11.1976).] hotel includes a refreshment room, a boarding house, a lodging house, a coffee house and a cafe;(b)place includes a house, building and other structure and premises and also includes a tent, vehicle and vessel;] [Substituted by Act 106 of 1976, Section 4, for Clause (b) (w.e.f. 19.11.1976).](c)place or public entertainment includes any place to which the public are admitted and in which an entertainment is provided or held.Explanation. Entertainment includes any exhibition, performance, game, sport and any other form of amusement;(d)place of public worship means a place, by whatever name known, which is used as a place of public religious worship or which is dedicated generally to, or is used generally by, persons professing any religion or belonging to any religious denomination or any section thereof, for the performance of any religious service, or for offering prayers, therein, [and includes [Substituted by Act 106 of 1976, Section 4, for "and includes all lands and subsidiary shrines appurtenant or attached to any such palce" (w.e.f. 19.11.1976.)](i)all lands and subsidiary shrines appurtenant or attached to any such place;(ii)a privately owned place of worship which is, in fact, allowed by the owner thereof to be used as a place of public worship; and(iii)such land or subsidiary shrine appurtenant to such privately owned place of worship as is allowed by the owner thereof to be used as a place of public religious worship;](da)[ prescribed means prescribed by rules made under this Act; [Inserted by Act 106 of 1976, Section 4 (w.e.f. 19.11.1976.)](db)Scheduled Castes has the meaning assigned to it in clause (24) of article 366 of the Constitution;](e)shop means any premises where goods are sold either wholesale or by retail or both wholesale and by retail [and includes [Substituted by Act 106 of 1976, Section 4, for[and includes a laundry, a hair cutting saloon and any other place where services are rendered to customers] (w.e.f. 19.11.1976).](i)any place from where goods are sold by a hawker or vendor or from a mobile van or cart;(ii)a laundry and a hair cutting saloon;(iii)any other place where services are rendered to customers.]
