Section 2 in The Delivery Of Books And Newspapers (Public Libraries) Act, 1954
2. Definitions .-In this Act, unless the context otherwise requires,-
(a)"book" includes every volume, part or division of a volume, and pamphlet, in any language and every sheet of music, map, chart or plan separately printed or lithographed, but does not include a newspaper published in conformity with the provisions of section 5 of the Press and Registration of Books Act, 1867 (25 of 1867).(aa)[ "newspaper" means any printed periodical work containing public news or comments on public news published in conformity with the provisions of section 5 of the Press and Registration of Books Act, 1867 (25 of 1867).](b)"public libraries" means the National Library at Calcutta and any three other [libraries] [ Delhi Public Library, S.P. Mukherjee Marg, Delhi-Specified as Public Library, See Gazette of India, dated 30.1.1982, Part II, Section 3(i), p. 262, G.S.R. 106/82.] which may be specified by the Central Government in this behalf by notification in the Official Gazette.
