(4)Stadium(m)"Police district" means the tract notified under section 7 of chapter II of this Act, which is different from revenue district.(n)"Police officer" means member of Bihar police service constituted under this Act.(o)"Public place" means such place where people can enter which include the following:(i)Any public building and monument and their precincts; and(ii)Any place accessible to the public for drawing water, washing or bathing or for the purpose of recreation.(p)"Regulation" means regulation made under this Act;(q)"Rule" means rules made under this Act.(r)"Magistrate" means such executive magistrate as defined in the Code of Criminal Panel code.(s)"District Magistrate" means District Magistrate appointed for one or more districts by the Government.(t)"Sub-Divisional Magistrate" means Sub divisional officer appointed for one or more subdivisions by the government.(u)"District superintendent of Police" includes any Assistant District Superintendent or any person appointed to perform all or any duty of district superintendent of police in any district including district of railway, under this Act.(v)"Property" means any movable or immovable property, bank account, any kind of investment or valuable securities.(w)"District" means revenue land notified as District under code of civil procedure 1908.(x)"Power of superintendence" means and includes power to direct, guide and power of instruction in executive and administrative matters relating to investigation and it also includes the power to repeal, modify, repeal revision of any administrative order issued in such cases by any officer granted power under provisions of the Code of Criminal Procedure, 1973 (2 of Central Act, 1974).(y)"Post" shall mean and include subordinate post and superintending post.(z)"Superintending Post" shall mean post of the rank of Deputy/Assistant superintendent of police and above.(za)"Subordinating Post" means post of the rank of Assistant superintendent of police or deputy superintendent of police or member of lower rank.(zb)"Prescribed" means prescribed by the government through rule, order, circular or notification etc.
