Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 24] [Entire Act]

Bengal Presidency - Section

Section 3 in The Calcutta Police Act, 1866

3. Interpretation

The following words and expressions in this Act shall have the meaning hereby assigned to them, unless there be something in the subject or context repugnant to such construction (that is to say):--the words "town of Calcutta" shall include all places within the local limits of the jurisdiction of the High Court at Calcutta;the word "Magistrate" shall mean any Magistrate of Police acting for the said town;the word "property" shall include any chattel, money or valuable security;the word "month" shall mean calendar month;the word "oath" shall include any affirmation or declaration lawfully substituted for an oath;the word "cattle" shall, besides horned cattle, include horses asses, mules, sheep, goats and swine;the phrases "investigation", "offence", "cognizable offence" and"non-cognizable offence" shall respectively have the meanings assigned thereto by the Code of Criminal Procedure, 1898 (Act V of 1898);"officer in charge of a police-station" shall include, when the officer in charge of the police-station is absent from the station-house or unable from illness or other cause to perform his duties, the police-officer present at the station-house who is next in rank to such officer and is above the rank of constable;"explosive substance" shall be deemed to include any materials for making any explosive substance; also any apparatus, machine, implement or material used or intended to be used, or adapted for causing or aiding in causing, any explosion in or with any explosive substance; also any part of any such apparatus, machine or implement;"place of public amusement" shall mean any place, enclosure, building, tent, booth or other erection, whether permanent or temporary, where music, singing, dancing or any diversion or game, or the means of carrying on the same, is provided, and to which the public are admitted, either on payment of money or with the intention that money may be collected from those admitted, otherwise than for a bona fide chari-table purpose; and shall include a race-course, circus, theatre, music-hall, billiard-room, bagetelle-room, gymnasium and fencing-school;"place of public entertainment" shall mean any place, whether enclosed or open, to which the public are admitted, and where any kind of food, drink, drug, betel or tobacco is supplied for consumption on or off the premises for the profit or gain of any person owning or having an interest in or managing such place; and shall include a loading-house where any kind of food, drink, drug, betel or tobacco is supplied for consumption therein or not and a refreshment room, eating-house, coffee-house, tea-shop, snack-shop, snack-bar, sweetmeat-shop, liquor-house, boarding-house, hotel, restaurant, tavern, wineshop, beer-shop, spirit-shop, arrack-shop, toddy-shop, ganja-shop, bhang-shop, opium-shop, tobacco-shop, bidi-shop, cigarette-shop, zarda-shop, betel-shop and betel leaf massalla shop;"police-office" shall mean any member of the Calcutta Police-force, and shall include the Commissioner of Police, an additional Commissioner of police, a Joint Commissioner of Police, a Deputy Commissioner of Police an Additional Deputy Commissioner of Police and an Assistant Commissioner of Police;"police-station" shall mean any post or place declared, generally or specially, by the State Government to be a police-station, and shall include any local area specified by the State Government in this behalf;"public place" shall include the banks of the river, the docks, the jetties, warehouses to which the public have access, every public building and monument and the precincts thereof, and all places accessible to the public for drawing water, washing or bathing or for purposes of recreation;"street" shall mean any road, lane, footway, square, court, alley or passage, whether a thoroughfare or not, to which the public have, permanently or temporarily, a right of access;"subordinate ranks"means the ranks below that of Assistant Commissioner;"vehicle" shall include any locomotive, automobile, tram-car, carriage, cart, van, dray, truck, handcart, bicycle, tricycle, motorcycle or other wheeled conveyance of any description capable of being used on the streets.