- 1. In this Act, unless the context otherwise requires:-(a)'Act' means the Tripura Police Act 2007.(b)Headquarters Company means a unit performing administrative and other support functions of a State Armed Police Battalion;(c)'Insurgency' includes waging of armed struggle by a group or a section of population against the State with a political objective including the separation of a part from the territory of India;(d)'Internal Security' means preservation of sovereignty and integrity of the State from disruptive and anti-national forces from within the State;(e)'Militant activities' include any violent activity of a group using explosives, inflammable substances, firearms or other lethal weapons or hazardous substance in order to achieve its political objectives;(f)'Organised crime' includes any crime committed by a group or a network of persons in pursuance of its common intention of unlawful gain by using violent means or threat of violence;(g)'Place of public amusement and public entertainment' include such places as may be noticed by the State Government;(h)'Police District' means the territorial area notified under Section 9 of this Act;(i)'Police Officer' means a member of Tripura Police Service constituted under this Act;(j)'Prescribed' means prescribed by Rules and Regulations made under this Act;(k)'Public place' means any place to which the public have access and includes;(i)a public building and monument and precincts thereof ; and(ii)any place accessible to the public for drawing water, washing or bathing or for purpose of recreation;(l)'Regulations' mean regulations made under this Act;(m)'Rules' mean rules made under this Act ;(n)'Service Companies' mean units of State Armed police Battalions and District Armed Reserve which are deployed for law and order and other duties in support of civil police;(o)'Service' means the police Service constituted under this Act;(p)'Subordinate Rank' means all ranks below the rank of Assistant or Deputy Superintendent of Police'(q)'Terrorist activity' includes any activity of a person or a group of person using explosives or inflammable substances or firearms or other lethal weapons or noxious gases or other chemicals or any other substances of a hazardous nature with the aim to strike terror in the society or any section thereof, and with an intent to overawe the Government established by law;(r)'Village' means Gram Panchayat and Tripura Tribal Areas Autonomous District Council Village Committee area as defined in the respective Acts;
