Section 2(l) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013
(l)"Punjab and Haryana High Court precincts" means the whole premises of the Punjab and Haryana High Court including the Court Block, open grounds, parking, old and new Chamber Blocks, libraries, canteens, bar-rooms, health center and/or any other part of the premises under the control of the Chief Justice of Punjab and Haryana High Court.
