Section 2 in The West Bengal Cinemas (Regulation) Act, 1954
2. Definitions. -
In this Act, unless there is anything repugnant in the subject or context,-(a1)[ "Bengali film" means a film certified to be in Bengali language for public exhibition under any law for the time being in force;] [Clause (a1) inserted by West Bengal Act 17 of 1989.](a)"Calcutta" means the town of Calcutta as defined in the Calcutta Police Act, 1866, together with suburbs of Calcutta as defined by notification under section 1 of the Calcutta Suburban Police Act, 1866;(b)"cinematograph" includes any apparatus for the representation of moving pictures or series of pictures;(c)"District Magistrate" includes a Deputy Commissioner and means, in relation to Calcutta, the Commissioner of Police, Calcutta;(cc)[ "film" means a cinematograph film;] [Clause (cc) inserted by West Bengal Act 17 of 1989.](d)"place" includes a house, building, tent, enclosure, open space and any description of transport, whether by land, water or air;(e)"prescribed" means prescribed by rules made under this Act;(f)"a public exhibition" means an exhibition to which persons are admitted on payment.
