Section 2 in The State Newspapers (Incitements to Offence) Act, Samvat 1971
2. Definitions.
(1)In this Act unless there is anything repugnant in the subject or context :-(a)"Magistrate" means a District Magistrate, Sub-Divisional Magistrate, or District and Sessions Judge;(b)"Newspaper" means any periodical work containing public newspaper or comments on public news;(c)"Printing Press" includes all engines, machinery, types, lithographic stones, implements, utensils and other plant or materials used for the purposes of printing.(2)Save as herein same otherwise provided, all words and expressions in this Act shall have the same meanings as those respectively assigned to them in the Code of Criminal Procedure, Samvat 1989.
