In this Act, unless there is anything repugnant in the subject or context—(1)“notification” means a notification published in the Official Gazette;(2)“prepared opium” means any product of opium obtained by any series of operations designed to transform opium into an extract suitable for smoking and includes the dross or other residue remaining after opium is smoked;(3)“registered” means registered under the provision of this Act as a smoker of prepared opium;(4)“place” includes a building, house, shop, booth, tent vessel, raft and vehicle and any part thereof;(5)“Collector” means—(i)in the Calcutta district, any person appointed under clause(b) of section 7 of the Bengal Excise Act, 1909, (Ben. Act V of 1909), to exercise all the powers and to perform all the duties of the Collector in that district under that Act ; and(ii)elsewhere, the chief officer in charge of the revenue administration of a district.
