Section 2 in Himachal Pradesh General Clauses Act, 1968
2. General Definitions.
- In this Act and in all Himachal Pradesh 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 (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 extend also to illegal ommission;(3)[* * *] [The definition of 'Administrator' omitted by Section 2 of H.P. Act No. 18 of 1971.](4)"affidavit" shall include affirmation and declaration in the case of persons by law allowed to affirm or declare instead of swearing;(5)"barrister" shall mean a barrister of England or Ireland or a member of the Faculty of Advocates in Scotland;(6)"chapter" shall mean a chapter of the Himachal Pradesh Act, in which the word occurs;(7)"Collector" shall mean the chief officer-in-charge of the revenue-administration of a district and shall include a Deputy Commissioner;(8)"commencement" used with reference to a Himachal Pradesh Act shall mean the day on which the Act comes into force;(9)[ "Commissioner" shall mean the Divisional Commissioner, Himachal Pradesh;] [Clause (9) substituted vide H.P. Act No. 18 of 1971.](10)"Constitution" shall mean the Constitution of India ;(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)"Deputy Commissioner" shall mean the chief officer-in- charge of the general administration of a District;(13)"District Judge" shall mean the Judge of a principal Civil Court of original jurisdiction; but shall not include the High Court in the exercise of its ordinary or extraordinary original civil jurisdiction;(14)"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;(15)"enactment" shall include any provision contained in any Himachal Pradesh Act;(16)"father" in the case of any one whose personal law admits adoption shall include an adoptive father;(17)"Financial Commissioner" shall mean the Financial Commissioner of Himachal Pradesh : [* * *] [The words 'for the time being' omitted vide H.P. Act No. 18 of 1971.];(18)"financial year" shall mean the year commencing on the first day of April;(19)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;(20)"Government" or "the Government" shall include the State Government as well as the Central Government;(21)"Himachal Pradesh Act" shall mean an Act made by the Legislative Assembly of Himachal Pradesh, [and shall include an Act passed by the Legislative Assembly of the Part C State of Himachal Pradesh or by the Legislative Assembly of Union Territory of Himachal Pradesh constituted under the Government of Union Territories Act, 1963] [Inserted vide H.P. Act No. 18 of 1971.] or an Act of any other State extended to Himachal Pradesh as it existed immediately before 1st November, 1966 by the Government of India, or an Act of an erstwhile Ruler and in force in any part of Himachal Pradesh, or a Punjab Act in force in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966 (31 of 1966), by virtue of section 88 of the said Act;(22)"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;(23)"imprisonment" shall mean imprisonment of either description as defined in the Indian Penal Code (45 of 1860);(24)[* * *] [Clause (24) omitted vide H.P. Act No. 18 of 1971.];(25)"local authority"shall mean a municipal committee, district board, zila parishad, panchayat samiti, notified area committee, gram panchayat, 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;(26)"Magistrate" shall include every person exercising all or any of the powers of a Magistrate under the Code of Criminal Procedure (5 of 1898) for the time being in force;(27)"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;(28)"month" shall mean a month reckoned according to the British calendar;(29)"movable property" shall mean property of every description except immovable property;(30)"notification" shall mean a notification published under proper authority in the Official Gazette;(31)"oath" shall include affirmation and declaration in the case of persons by law allowed to affirm or declare instead of swearing;(32)"offence" shall mean any act or omission made punishable by any law for the time being in force;(33)"Official Gazette" shall mean the Rajpatra of Himachal Pradesh;(34)"part" shall mean a part of the Himachal Pradesh Act in which the word occurs;(35)"person" shall include any company or association or body of individuals whether incorporated or not;(36)"public nuisance" shall mean a public nuisance as defined in the Indian Penal Code (45 of 1860);(37)"registered" used with reference to a document, shall mean registered in a State or a Union territory [specified in the first Schedule to the Constitution] [Inserted vide H.P. Act No. 18 of 1971.] under the law for the time being in force for the registration of documents;(38)"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;(39)"schedule" shall mean a schedule to [the] [Inserted by vide H.P. Act No. 18 of 1971.] Himachal Pradesh Act in which the word occurs;(40)["scheduled district" shall mean a scheduled district as defined in the Scheduled Districts Act, 1874 (14 of 1874)] [Substituted vide H.P. Act No. 18 of 1971.] ;(41)"section" shall mean a section of [the] [Inserted vide H.P. Act No. 18 of 1971.] Himachal Pradesh Act in which the word occurs;(42)"ship" shall include every description of vessel used in navigation not exclusively propelled by oars;(43)"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;(44)"son" , in the case of any one whose personal law permits adoption, shall include an adopted son;(45)[***] [Clause (45) omitted vide H.P. Act No. 18 of 1971.](46)[***] [Clause (46) omitted vide H.P. Act No. 18 of 1971.](47)"sub-section" , shall mean a sub-section of the section in which the word occurs;(48)"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;(49)"vessel" shall include any ship or boat or any other description of vessel used in navigation;(50)"will" shall include a codicil and every writing making a voluntary posthumous disposition of property;(51)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(52)"year" shall mean a year reckoned according to the British calendar.
