Section 2 in The U.P. Intoxicating Liquor Objectionable Advertisements Act 1976
2. In this Act, unless the context otherwise require.
- Definitions.(a)"advertisement" includes any printed, cyclostyled, type-written, handwritten or painted matter or a design or pictorial representation and also includes the distribution or display of such matter, design or representation on any wall, building or hoarding in a public place or an announcement by means of producing or transmitting light or sound, whether by cinematographic exhibition, neon signs or otherwise ;(b)"Excise Inspector" or "other Excise Officer" means an Excise Inspector or other Excise Officer appointed under section 10 of the United Provinces Excise Act, 1910;(c)"intoxicating liquor" does not include a drug as defined in the Drugs and Cosmetics Act, 1940.
