Section 2 in Andhra Pradesh Cinemas (Regulation) Act, 1955
2. Definitions.
- In this Act, unless the context otherwise requires -(1)"Cinematograph" includes any apparatus for the representation of the moving pictures or series of pictures;(1-A) "District Collector" in relation to the cities of Hyderabad and Secunderabad means the Commissioner of Police;(2)"Government" means the State Government;(3)"Notification" means a notification published in the Andhra Pradesh Gazette;(4)"Place" includes a house, building, tent any description of transport whether by water, land or air; and(5)"Prescribed" means prescribed by rules made under this Act.
