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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(5) in Bombay Police Act, 1951

(5)"district" means a territorial division constituting a district for the purposes of the [Code of Criminal Procedure, 1898], but does not include [any area for which a Commissioner of Police has been appointed under section 7];[(5A) "eating house" means any place to which the public are admitted, and where any kind of food or drink is supplied for consumption in the premises by any person owning or having an interest in or managing such place, and includes a refreshment room, boarding-house, coffee-house or a shop where any kind of food or drink is supplied to the public for consumption in or near such shop; but does not include "place of public entertainment"];[(6) "Director General and Inspector General", "Additional Director General and Inspector General", "Special Inspector General", "Commissioner", "Joint Commissioner", "Additional Commissioner", "Deputy Inspector General", "Deputy Commissioner", "Assistant Commissioner", "Superintendent", "Additional Superintendent" "Assistant Superintendent" and "Deputy Superintendent" means respectively, the Director General and Inspector General of Police, Additional Director General and Inspector General of Police, Special Inspector General of Police, Commissioner of Police, Joint Commissioner of Police, Additional Commissioner of Police, Deputy Inspector General of Police (including the Director of Police Wireless and Deputy Inspector General of Police, Police Motor Transport appointed under section 8A), Deputy Commissioner of Police, Assistant Commissioner of Police, Superintendent of Police (including a Superintendent appointed under section 8A or 22A), Additional Superintendent of Police, Assistant Superintendent of Police and Deputy Superintendent of Police, appointed or deemed to be appointed under this Act.][(7) "municipality" means a municipality or municipal borough established under any law for the time being in force in any part of the State, but does not include a Municipal Corporation];[(7A) "Municipal Commissioner", in relation to the Municipal Corporation of the City of Nagpur, means the Chief Executive Officer by whatever name called;]