Section 2 in The East Punjab Removal of Religious and Social Disabilities Act, 1948
2. Interpretation.
- In this Act, unless there is anything repugnant in the subject or context, -(a)"Hindu" includes a Buddhist, Jain, a follower of Arya Samaj or Brahmo Samaj and a convert to Hinduism;(b)"excluded class" means any caste or class of the Hindu or Sikh community which, by reason of any custom or usage, is excluded from entering any temple or gurdwara or offering worship therein and includes a class, caste or tribe mentioned in the Schedule to this Act or which the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by notification add to the Schedule;(c)"place of public amusement" means any place, enclosure, building tent, boioth or other erection, whether permanent or temporary, where music, singing, dancing or any diversion or game or the means of carrying on the same, is provided and to which the public are admitted either on payment of money, or with the intention that money to be collected from those admitted and includes a race course, circus, theatre, cinema-hall, music-hall, billiard-room or gymnasium;(d)"place of public entertainment" means any place, whether enclosed or open, to which the public are admitted, and where any kind of food or drink is supplied for consumption on the premises for the profit or gain of any person owning or having an interest in or managing such place; and includes a refreshment-room, eating-room, Coffee-house, boarding-house, lodging-house or hotel;(e)"Sikh" has the meaning given to it in section 2 of the Sikh Gurdawaras Act, 1925;(f)"shop" means any premises where goods are sold either by retail or wholesale or both and includes a laundry, a hair cutting saloon or such other place where services are rendered to customers;(g)"temple" means a place, by whatever name known, which is dedicated to, or for the benefit of, or used as of right by, the Hindu community in general, as a place of public religious worship, and includes subsidiary shrines attached to such place;(h)"gurdwara" means a place, by whatever, name known, which is dedicated to, or for the benefit of, or used as of right by the Sikh community in general, as a place of public religious worship, and includes subsidiary shrines attached to such place;(i)"worship" means such religious service as the bulk of the worshippers may offer, or participate in accordance with such rules and regulations as may be made under this Act.
