Section 2 in The Newspapers (Price Control) Act, 1972
2. Definitions.
In this Act, unless the context otherwise requires,-(a)" basic price", in relation to a newspaper, means the price of the newspaper on the 22nd day of October, 1971 [ being the date on which the Stamp and Excise Duties (Amend- ment) Ordinance, 1971 , (16 of 1971 .) was promulgated] or if the newspaper was not published on that day, its price on the day on which it is first published after that day.(b) " basic price date", in relation to a newspaper, means the date with reference to which its basic price is to be ascertained under clause (a);(c)the expressions" newspaper"," owner" and" publisher" have the same meanings as in the Press and Registration of Books Act, 1867 (25 of 1867 )
