- In this Act, and in all Bengal Acts made after the commencement of this Act and in all West Bengal Acts unless there is anything repugnant in the subject or context,(1)"abet" with its grammatical variations and cognate expressions, shall have the same meaning as in the Indian Penal Code (Act 45 of 1860);(2)"act" used with reference to an offence or a civil wrong, shall include a series of acts; and words which refer to acts done shall extend also to illegal omissions;(3)"affidavit" shall include affirmation and declaration in the case of persons by law allowed to affirm or declare instead of swearing;(4)"barrister" shall mean a barrister of England or Ireland, or a member of the Faculty of Advocates in Scotland;(5)[ xxx ](6)"Bengal Act" shall mean an Act made by the Lieutenant-Governor of Bengal-in-Council under the Indian Councils Act, 1861, or the Indian Councils Acts, 1861 and 1892 or the Indian Councils Acts, 1861, 1892 and 1909, or made by the Governor-in-Council of Fort William in Bengal under the Indian Council Acts, 1861, 1892 and 1909 or the Government of India Act, 1915, or by the Local Legislature or the Governor of Bengal under the Government of India Act, or by the Provincial Legislature or the Governor of Bengal under the Government of India Act, 1935;(7)"Chapter" shall mean a Chapter of the Act in which the word occurs;(8)"Collector" shall mean, in Calcutta, the Collector of Calcutta, and elsewhere the chief officer in charge of the revenue administration of a district;(9)"commencement", used with reference to an Act, shall mean the day on which the Act comes into force;(10)"Commissioner" shall mean the chief officer in charge of the revenue administration of a division;(11)"Consular officer" shall include consul-general, consul, vice-consul, consular agent, pro-consul and any person for the time being authorised to perform the duties of consul-general, consul, vice-consul or consular agent;(12)"District Judge" shall mean the Judge of a principal Civil Court of original jurisdiction, but shall not include a High Court in the exercise of its ordinary or extraordinary original civil jurisdiction;(13)"document" shall include any matter written, expressed or described upon any substance by means of letters, figures or marks or by more than one of those means, which is intended to be used or which may be used, for the purpose of recording that matter;(14)"Enactment" shall include a Regulation (as hereinafter defined) and any regulation of the Bengal Code, and shall also include any provision contained in any Act or in any such Regulation as aforesaid;(15)"father" in the case of anyone whose personal law permits adoption, shall include an adoptive father;(16)"financial year" shall mean the year commencing on the first day of April;(17)"good faith", a thing shall be deemed to be done in "good faith" where it is in fact done honestly, whether it is done negligently or not;(18)* * * *(19)* * * *(20)* * * *(21)"immovable property" shall include land, benefits to arise out of land, and things attached to the earth, or permanently fastened to anything attached to the earth;(22)"imprisonment" shall mean imprisonment of either description as defined in the Indian Penal Code (Act 45 of 1860);(23)"local authority" shall mean a Municipal Committee, District Board, body of Port Commissioners or other authority legally entitled to, or entrusted by the Government with, the control or management of a municipal or local fund;(24)* * *(25)"Magistrate" shall include every person exercising all or any of the powers of a Magistrate under the Code of Criminal Procedure (Act 5 of 1898) for the time being in force;(26)"master", used with reference to a ship, shall mean any person (except a pilot or harbour-master) having for the time being control or charge of the ship;(27)"month" shall mean a month reckoned according to the British calendar;(28)"movable property" shall mean property of every description, except immovable property;(29)"oath" shall include affirmation and declaration in the case of persons by law allowed to affirm or declare instead of swearing;(30)"offence" shall mean any act or omission made punishable by any law for the time being in force;(31)"Part" shall mean a part of the Act in which the word occurs;(32)"person" shall include any company or association or body of individuals, whether incorporated or not;(33)"public nuisance" shall mean a public nuisance as defined in the Indian Penal Code (Act 45 of 1860);(34)"registered" used with reference to a document, shall mean registered in a Part A State or a Part C State under the law for the time being in force for the registration of documents;(35)"Regulation" shall mean a Regulation made by the Governor under sub-paragraph (2) of paragraph 5 of the Fifth Schedule to the Constitution and shall include a Regulation made by the Central Government under the Government of India Act, 1870, or the Government of India Act, 1915, or the Government of India Act, 1935, or by the Governor under the Government of India Act, 1935, or by the President under Article 243 of the Constitution;(36)"rule" shall mean a rule made in exercise of a power conferred by any enactment, and shall include a regulation made as a rule under any enactment;(37)"Schedule" shall mean a schedule to the Act in which the word occurs;(38)"Scheduled District" shall mean a "Scheduled District" as defined in the Scheduled Districts Act, 1874 (14 of 1874);(39)"section" shall mean a section of the Act in which the word occurs;(40)"ship" shall include every description of vessel used in navigation not exclusively propelled by oars;(41)"sign", with its grammatical variations and cognate expressions, shall, with reference to a person who is unable to write his name, include "mark" with its grammatical variations and cognate expressions;(42)"son", in the case of anyone whose personal law permits adoption, shall include an adopted son;(43)"sub-section" shall mean a sub-section of the section in which the word occurs;(44)"swear", with its grammatical variations and cognate expressions, shall include affirming and declaring in the case of persons by law allowed to affirm or declare instead of swearing;(45)"vessel" shall include any ship or boat or any other description of vessel used in navigation;(45a)"West Bengal Act" shall mean an Act made by the Provincial Legislature of West Bengal under the Government of India Act, 1935, or by the Legislature of the State of West Bengal under the Constitution;(46)"will" shall include a codicil and every writing making a voluntary posthumous disposition of property;(47)Expressions referring to "writing" shall be construed as including references to printing, lithography, photography and other modes of representing or reproducing words in a visible form; and(48)"year" shall mean a year reckoned according to the British calendar.
