- In this Act, unless there is anything repugnant in the subject or context-(a)"collector" includes any officer whom the State Government may, by notification, declare or appoint to be a Collector for the purpose of this Act;(b)"opium" means chandu, madak and every preparation or admixture of opium which may be used for smoking and includes dross and other residues remaining when opium has been smoked;(c)"place" includes a building, house, shop, booth, tent, vessel, raft, vehicle and enclosure, and any part thereof;(d)"prescribed" means prescribed by rules made under this Act.
