Section 2 in Telangana Infectious Diseases Act, 1950
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context, -(1)"Building" includes a house, outhouse, stable, latrine, godown, shed, urinal, hut and any other such structure, whether of masonry, wood, bricks, mud, metal or any other material whatsoever;(2)"Dwelling House" means a building constructed, used or adapted to be used, wholly or principally, for human habitation or in connection therewith;(3)"Executive Authority" means the President or such other functionary of a local authority as is vested with general executive powers;(4)"Factory" means any premises including the precincts thereof, wherein any industrial, manufacturing or trade process is carried on with the aid of steam, water, oil, gas, electrical or any other form of power which is mechanically transmitted and is not generated by human or animal agency;(5)"Food" includes every article consumed or used by man, for food, drink, or chewing, and all materials used or admixed in the composition or preparation of such article and shall also include flavouring and colouring matter and condiments;(6)"Health Officer" means the Health Officer employed by the local authority concerned or if there is no such officer, the Health Officer of the district;(7)"Hut" means any building which is constructed principally of wood, mud, leaves, grass thatch, thatches or metallic sheets, and includes any temporary structure of whatever size or any small building of whatever material made which the local authority may declare to be a hut for the purposes of this Act;(8)"Infectious Disease" means (a) acute influenza pneumonia, (b) anthrax, (c) cerebro-spinal fever, (d) chicken-pox, (e) cholera, (f) diphtheria, (g) enteric fever, (h) leprosy, (i) measles, (j) plague, (k) rabies, (l) relapsing fever, (m) scarlet fever, (n) small-pox, (o) tuberculosis, (p) typhus, (q) yaws, (r) any other disease which the Government may, from time to time, by notification in the [Official Gazette] [Substituted for 'Jarida' by the A.P.A.O. 1957.] declare to be an infectious disease either generally throughout the State or in such part or parts thereof as may be specified in the notifications;(9)"Local Area" means the area within the jurisdiction of a local authority;(10)"Local Authority" means-(i)in a municipality, the Municipal Committee;(ii)in a town not being a municipality, the Town Committee;(iii)in a cantonment, the Cantonment Board;(iv)in an area under the control of a District Board, that Board;(11)"Lodging House" means a hotel, boarding house, choultry, dharmasala or rest-house not maintained by the Government or a local authority, or any place where casual visitors are received and provided with sleeping accommodation with or without food, on payment, but does not include,-(a)a students' hostel under public or recognized control, or(b)a house used for the accommodation of visitors to a fair or festival, or(c)retiring rooms provided in railway premises for the use of passengers or railway servants;(12)"Medical Practitioner" means any person practising medicine including a practitioner of an indigenous system of medicine;(13)"occupier" means any person in actual possession of any land or building or part thereof, and includes an owner in actual possession, and a tenant or licensee, whether such tenant or licensee is liable to pay rent or not;(14)"Owner" includes the person for the time being receiving or entitled to receive, whether on his own account or as agent, trustee, guardian, manager or receiver for another person or estate or for any religious or charitable purposes, the rent or profits of the property in connection with which the word is used;(15)"Work place" means any premises including the precincts thereof, (not being a factory or a workshop) wherein is carried on any industrial, manufacturing or trade process, at which not less than five persons are employed for wages or any other remuneration;(16)"Workshop" means any premises including the precincts thereof (not being a factory), wherein any article or part of an article is made, repaired, altered, ornamented, finished or otherwise adapted for use on a commercial basis and not less than five persons are employed for that purpose for wages or any other remuneration.
