In this Act unless there is something repugnant in the subject or context:-(a)the words "complaint," "investigation, "offence," "cognizable offence," "non-cognizable offence," "bailable offence," "non-bailable offence," "officer incharge of police station" shall respectively have the meanings assigned to them in the Code of Criminal Procedure, 1898: (Central Act 5 of 1898).(b)"Police officer" shall be deemed to include every member of the City Police force appointed under this Act and shall also include the Commissioner of City Police, Hyderabad, Deputy or Assistant Commissioner of Police, and subject to the provisions of Sub-section (2) of Section 9 and Sub-section (2) of Section 10 shall also include every person who has been appointed as an additional or special police officer;(c)"officer in-charge of section" shall include, when the Inspector of the section is absent or unable from illness or other cause to perform his duties, the next senior police officer in the section or such other officer of the Division may, with the sanction of the Commissioner of City Police, Hyderabad appoint in this behalf;(d)the word "cattle" shall have the same meaning as defined in Sub-section (45a) of Section (2) of the Andhra Pradesh (Telangana Area) General Clauses Act, 1308F. (Act III of 1308F,);(e)"prescribed" means prescribed by rules made under this Act.(f)"signature" shall have the same meaning as defined in the Andhra Pradesh (Telangana Area) General Clauses Act, 1308F. (Act III of 1308F;(g)"public place of amusement" means every place or house or tent or enclosure or booth or any other building whether permanent or temporary where singing, music, dancing or any diversion or game and any thing giving amusement or the means of carrying on the same is provided and to which the public are admitted either on payment of money or with the intention that money may be collected from them on admission and shall include the race course, circus, theatre, music and dancing hall, billiards room, gymnasium or any other place allotted for such purpose;(h)"public place of entertainment" means any enclosed or open place to which the public have access and where any kind of articles of food and drink are supplied for consumption by any person or for the profit of any person owning or having any interest in or managing such place and shall include a refreshment room, tea house, liquor house, boarding house, lodging house, hotel, tavern or sendhi, wine, ganja, toddy, bhung, or opium shops;(i)"street" includes every road, foot-way, square or passage whether a thoroughfare of not over which the public have permanently of temporarily right of passage;(j)"public place" also includes the place within the premises or enclosure of any public building or monuments and all places to which the public have access for drawing water, washing or bathing or for the purpose of recreation;(k)"vehicle" means every kind of carriage, cart, tray, handcart and other wheeled conveyance which is used on a street for conveyance or transport and also includes a bicycle, tricycle, and automotor car.
