Section 2(a) in The Rajasthan Control Of Goondas Act, 1975
(a)(i)"Government" and "State" means the Government an State of Rajasthan respectively.(ii)"Tribunal" means the tribunal appointed by the State Government.(iii)The "District Magistrate" includes an Additional District Magistrate specially empowered by the State Government in that behalf.(iv)The "district" means the territorial division constituting the district for the purpose of the Code of Criminal Procedure, 1973.(v)"Police Station" means the place declared by the State Government to be a Police Station and includes any local area specified by the State Government.(vi)"Officer-in-charge of the Police Station" means the Officer-in-charge of Police Station being not below the rank of Sub-Inspector.(vii)"Code" means the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974).
