(1)In this Act, unless the context otherwise requires, -(a)"Act" means the Bihar Police Act, 2007.(b)"Cattle" means cattle having horns, elephants, camels, horses, mares, ponies, sheep, goats, and pigs.(c)"Rebel" means armed struggle including any political design against the state by a group or class of the population with a view to disintegrate any part of India(d)"Internal security" means protection of sovereignty and integrity of the state from separatists and anti-national elements within the state;(e)"Militant activity" includes violent activities by any group using explosives ,inflammable materials, fire arms or other deadly weapons or hazardous materials in order to achieve their political objectives;(f)"Organized Crimes" includes any crime committed by any group or network of individuals using violent methods or threats or violence with a view to get illegal benefits;(g)"Terrorist Activities" includes activities by any individual or any group using explosives or inflammable materials, fire arms or other deadly weapons or hazardous gases or other chemicals or other kinds of hazardous materials with a view to spread terror in the society or in any class of the society and to destabilize any legitimate government;(h)"Cyber Crimes" includes offensive activities relating to information technology, illegal access (unauthorized access) illegal obstruction (illegal transfer of data to the computer system, there from or therein through technical means)interception of data( illegal loss, deletion change, hiding of computer data) interception in the system (interference in the operation of a computer system through the act of insertion, transfer, loss, deletion, change or hiding of computer data), misuse of instruments, fraud (theft of ID) and electronic offences.(i)"Moral Turpitude" means involvement in any crime which includes violence, fraud, deciet peddling of drugs or crime against the state or any crime related to it, wherein a punishment of three years or more has been specified.(j)"Government" means the State Government of Bihar.(k)"Chief Secretary" means the chief secretary of the Government.(l)"Place of public amusement and public entertainment" means the place where people can enter by paying a fee or without paying the fee and this includes:(1)Picture hall(2)Theater(3)Banquet hall(4)Stadium(m)"Police district" means the tract notified under section 7 of chapter II of this Act, which is different from revenue district.(n)"Police officer" means member of Bihar police service constituted under this Act.(o)"Public place" means such place where people can enter which include the following:(i)Any public building and monument and their precincts; and(ii)Any place accessible to the public for drawing water, washing or bathing or for the purpose of recreation.(p)"Regulation" means regulation made under this Act;(q)"Rule" means rules made under this Act.(r)"Magistrate" means such executive magistrate as defined in the Code of Criminal Panel code.(s)"District Magistrate" means District Magistrate appointed for one or more districts by the Government.(t)"Sub-Divisional Magistrate" means Sub divisional officer appointed for one or more subdivisions by the government.(u)"District superintendent of Police" includes any Assistant District Superintendent or any person appointed to perform all or any duty of district superintendent of police in any district including district of railway, under this Act.(v)"Property" means any movable or immovable property, bank account, any kind of investment or valuable securities.(w)"District" means revenue land notified as District under code of civil procedure 1908.(x)"Power of superintendence" means and includes power to direct, guide and power of instruction in executive and administrative matters relating to investigation and it also includes the power to repeal, modify, repeal revision of any administrative order issued in such cases by any officer granted power under provisions of the Code of Criminal Procedure, 1973 (2 of Central Act, 1974).(y)"Post" shall mean and include subordinate post and superintending post.(z)"Superintending Post" shall mean post of the rank of Deputy/Assistant superintendent of police and above.(za)"Subordinating Post" means post of the rank of Assistant superintendent of police or deputy superintendent of police or member of lower rank.(zb)"Prescribed" means prescribed by the government through rule, order, circular or notification etc.(2)Words and expressions used in this Act shall have the same meaning as defined in General Clauses Act, 1897, The Code of Criminal Procedure 1973 and The Indian Penal Code, 1860.
