(1)In this Act, unless the context otherwise requires:-i. "cattle" shall, besides horned cattle, include elephants, camels, horses, mules, asses, sheep, goats and swines;ii. "District Magistrate" shall mean the officer charged with the executive administration of a district and invested with the powers of a Magistrate of the first class, by whatever designation such officer is styled;iii. "place of public resort" shall include any place whether public or Private, open or enclosed, to which the public are admitted for purposes of recreation, diversion, amusement, entertainment, refreshment or relaxation;iv. "police" shall include an personably whatever name known who exercise any police functions in any part of the State of Kerala and "police officer" means any member of the police force;v. "property" shall include money, valuable security and all property whether movable or immovable;vi. "public place" means any place to which the public have access, whether as of right or not, and shall include every public building monument and the precincts thereof;vii. "special police officer" means a special police officer appointed under Sec. 11 ;viii. "street" shall include any road, foot-way, square, court, alley or passage whether a thoroughfare or not, to which the public have permanently or temporarily a right of access;ix. "subordinate police" shall mean all police officers below the rank of an Inspector;x. "superior police" shall mean all police officers of and above the rank of an Inspector ;xi. "vehicle" shall include every wheeled conveyance capable of being used on the streets,(2)Words and expressions used and not defined in this Act, but define in the Indian Penal Code, 1860, or in the Code to Criminal Procedure, 1898 shall have the meanings respectively assigned to them in those Codes.(3)[ In the application of the provisions of this Act to any area for which a Commissioner of force bas been appointed by Government, references to the Superintendent of Police contained therein shall be construed as references to the Commissioner of Police).] [Inserted by Kerala Act 3 of 1963, Sec. 2.]
