Section 2(1) in The Delhi Prevention of Touting and Malpractices Against Tourists Act, 2010
(1)In this Act, unless the context otherwise requires,-(a)"Commissioner of Police" means the Commissioner of Delhi Police appointed under Section 6 of the Delhi Police Act, 1978 (34 of 1978);(b)"Delhi" means the National Capital Territory of Delhi;(c)"Government" means the Lt. Governor of the National Capital Territory of Delhi appointed by the President under Article 239 and designated as such under Article 239-AA of the Constitution;(d)"malpractice" includes dishonesty, cheating, impersonation and obstruction in allowing free choice for shopping or stay or travel arrangements;(e)"tourist" means any person or group of persons including pilgrims who visits or visit Delhi from any part of India or outside India;(f)"touting" includes enticing, misguiding or coercing for shopping, accommodation, transportation, sight-seeing or pestering for any particular premises, including the precincts thereof, any person, establishment, dealer or manufacturer for personal consideration.Explanation. - Whoever loiters around airports, railway stations, bus stands, markets or any other places frequented by tourists with the intention of offering any unsolicited service to the tourist or pestering or coercing him to use any such service and exhibits such conduct so as to show such intention (like following arguing, communicating or otherwise drawing attention of tourists through words or gestures or placards or pamphlets thereby causing obstruction or annoyance to tourists or general public) and otherwise has no reasonable explanation for frequenting the said place will be deemed to have committed the act of touting.
