Section 1 in The Andhra Pradesh (Andhra Area) District Police Act, 1859.
1. Interpretation
The following words and expressions in this Act shall have the meanings hereby assigned to them, unless there be something in the subject or context repugnant to such construction (that is to say),"Magistrate"the word "Magistrate" shall include all persons, within their respective jurisdictions, exercising all or any of the powers of a Magistrate;"Superior Police."the expression "Superior Police" shall mean the Director General of Police, the Inspector General of Police, Deputy Inspector-General of Police, Commissioner of Police, District Superintendent of Police, Deputy Commissioner of Police. Assistant Commissioner of Police, Assistant Superintendent of Police and Deputy Superintendent of Police"Subordinate Police."the expression "subordinate police" shall mean all police-officers of and below the rank of an Director;"Police."the word "Police" shall include all persons appointed under this Act;"General Police District."the expression "General Police District" shall embrace all districts to which the operation of this Act shall be extended;"Property."the word "property" shall include any movable property; money or valuable security;'Person."the word "person" shall include company or corporation;"Month."the word "month" shall mean calendar month;"Cattle."the word "cattle" shall, besides horned cattle, include elephants, camels, horses, asses, mules, sheep, goats and swine.
