Section 2 in Rajasthan Prevention of Juvenile Smoking Act, 1950
2. Definitions
- In this Act, unless there is anything repugnant in the subject or context-(i)'Tobacco' means tobacco in any form and includes any smoking mixture intended as a substitute for tabacco.(ii)'Public Place' means any place other than residential quarters to which the public for the time being has access whether on payment or otherwise and includes any public street, bazar, lane, bye-lane, railway station, railway carriage and any conveyance plying on hire.(iii)[---] [Omitted by ibid.]
