Section 51 in The Calcutta Suburban Police Act, 1866
51. Interpretation.—
The following words and expression in this Act hall have the meanings hereby assigned to them, unless there be something in the subject or context repugnant to such construction (that is to say):—the word “property” shall include any chattel, money or valuable security;the word “person” shall include a corporation;the word “month” shall mean calendar month;the word “oath” shall include any affirmation or declaration lawfully substituted for an oath;the word “cattle” shall, besides horned cattle, include horses, asses, mules, sheep, goats and swine;“explosive substance”shall be deemed to include any material for making any explosive substance, also any apparatus, machine, implement or material used, or intended to be used, or adapted for causing, or aiding in causing, any explosion in or with any explosive substance; also any part of any such apparatus, machine or implement.“place of public amusement”shall mean any place, enclosure, building, tent, booth or other erection, whether permanent or temporary, where music, singing, dancing or any diversion or game, 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 those admitted, otherwise than for a bona fide charitable purpose, and shall include a race-course, circus, theatre, music-hall, billiard-room, bagatelle-room, gymnasium and fencing-school;“place of public entertainment”shall mean any place, whether enclosed or open, to which the public are admitted, and where any kind of food, drink, drug, betel or tobacco is supplied for consumption on or off the premises for the profit or gain of any person owning or having an interest in or managing such place; and shall include a lodging-house where any kind of food, drink, drug, betel or tobacco is supplied for consumption therein or not and a refreshment-room, eating-house, coffee-house, tea-shop, snack-shop, snack-bar, sweetmeat-shop, liquor-house, boarding-house, hotel, restaurant, tavern, wine-shop, beer-shop, spirit-shop, arrack-shop, today-shop, ganja-shop, bhang-shop, opium-shop, tobacco-shop, bidi-shop, cigarette-shop, zarda-shop, betel-shop and betel leaf massalla-shop;“Police-officer”shall mean any member of the Calcutta Police force and shall include the Commissioner of Police, an Additional Commissioner of Police, a Joint Commissioner of Police, a Deputy Commissioner of Police, an Additional Deputy Commissioner of Police and an Assistant Commissioner of Police;“police-station”shall mean any post or place declared generally or specially, by the State Government, to be a police-station, and shall include any local area specified by the State Government in this behalf;“public place”shall include the banks of river, the docks, the jetties, warehouses to which the public have access, every public building and monument and the precincts thereof and all places accessible to the public for drawing water, washing or bathing, or for purposes of recreation;“street”shall mean any road, lane, footway, square, court, alley or passage, whether a thoroughfare or not, to which the public have, permanently or temporarily, a right of access;“subordinate ranks”shall mean the ranks below Assistant Commissioner;“vehicle”shall include any locomotive, automobile, tram-car, carriage, cart, van, dray, truck, hand-cart, bicycle, tricycle, motorcycle or other wheeled conveyance of any description capable of being used on the Streets.
