Section 2 in Karnataka Prevention and Eradication of Inhuman Evil Practices and Black Magic Act, 2017
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)"Code" means the code of criminal procedure 1973 (Central Act 2 of 1974);(b)"Government" means Government of Karnataka;(c)"Inhuman, evil practices and black magic" means the commission of any act, specified in the schedule, by any person by himself or caused to be committed through or by instigating any other person;(d)"offender" means any person who has contravened any of the provision of this Act or has committed any act constituting an offence specified in the Schedule;(e)"Person" means and includes an Individual male, female or a transgender or a company or association or body of individual whether incorporated or not.(f)"Propagate" means issuance or publication of advertisement, literature, articles or book relating to inhuman, evil practices and black magic and includes any form of direct or indirect help, abetement, participation or co-operation with regard to inhuman, evil practices and black magic;(g)"Schedule" means the Schedule appended to this Act;(h)"Victim" means a person who is gravely harmed or injured physically or mentally, exploited financially or sexually or whose dignity is offended by the commission of an offence under this Act;(2)Words and expressions used but not defined herein, shall have respective meanings as assigned to them in the Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 (Central Act 21 of 1954) and the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) or in any other law for the time being in force.
