Section 2 in Jharkhand Tourist Places (Protection and Maintenance) Act, 2015
2. Definition.
- In this Act, unless the context otherwise requires-(a)"Competent authority" means the authority appointed under section 4 of this Act;(b)"Government" means the Government of Jharkhand;(c)"Department" means Department of Tourism, Government of Jharkhand.(d)"Public Nuisance" includes any act of commission or omission or carrying on of any activity, process, operation including the operation of or plying of vessels or boats or timber, raft or any other floating object in any part of Dam, River, or Lake which causes or is likely to cause injury, danger, annoyance to the sense of sight, smell or hearing or which is or may be dangerous to life or injurious to health or property or act define under Cr.P.C 1973. and includes oil spillage;(e)" A Tourist Place or Zone" means a zone, place, site, location, riverbed, beach, water spring, lake, water fall declared by the Government as tourist place or zone under section 3 of this Act and shall also include any place or zone declared by the government as tourist place or zone.(f)"Tourism potentiality" means the number of person or group of persons including pilgrims likely to visit a tourist place.(g)Tourist warden means those persons appointed/deputed by the competent authority either from ex-servicemen selected through army welfare board or from educated unemployed youth from the local community or any other government servant deputed/authorised for the same purpose.(h)"Act" means the Jharkhand tourist places (protection and maintenance) act, 2015.
