Section 2(l) in The Himachal Pradesh Non-Biodegradable Garbage (Control) Act, 1995
(l)"public place" means any place which is open to use and enjoyment of the public whether it is actually used or enjoyed by the public or not and includes a road, street, market, house-gully or way, whether a thoroughfare or not, and landing place to which public are granted access or have a right to resort or over which they have a right to pass.
