Section 2 in The Andhra Pradesh Prevention Of Anti-Social And Hazardous Activities Act, 1980
2. Definitions
In this Act, unless the context otherwise requires,—(a)"Code" means the Code of Criminal Procedure, 1973(Central Act 2 of 1974);(b)"Commissioner" means the Commissioner of Police appointed under section 5 of the Hyderabad City Police Act, 1348 F (Act IX of 1348 F);(c)"District" means the territorial division constituting the district for the purpose of the Code;(d)"District Magistrate" includes an Additional District Magistrate specially empowered by the Government in that behalf;(e)"Goonda" means a person who,—(i)either by himself or as a member or leader of a gang, habitually commits or attempts to commit or abets the commission of, offences punishable under section 294, Chapter XVI, Chapter XVII, or Chapter XXII of the Indian Penal Code, 1860; or(ii)having once been convicted of an offence under one or more of the following Acts is again convicted under—(a)the Opium Act, 1878 (Central Act 1 of 1878);(b)the Dangerous Drugs Act, 1930(Central Act 2 of 1930);(c)the Drugs and Cosmetics Act, 1940(Central Act 23 of 1940);(d)the Prevention of Food Adulteration Act, 1954(Central Act 37 of 1954);(e)the Essential Commodities Act, 1955(Central Act 10 of 1955);(f)the Suppression of Immoral Traffic in Women and Girls Act, 1956 (Central Act 104 of 1956);(g)sections 25, 26, 27, 28 or 29 of the Arms Act, 1959 (Central Act 54 of 1959);(h)the Customs Act, 1962 (Central Act 52 of 1962);(i)the Foreign Exchange Regulation Act, 1973 (Central Act 46 of 1973);(j)the Andhra Pradesh Excise Act, 1968 (Act 17 of 1968);(k)the Andhra Pradesh Gaming Act, 1974 (Act 27 of 1974);(l)the Andhra Pradesh Prevention of Begging Act, 1977 (Act 12 of 1977); or(iii)has been found habitually passing indecent remarks to or teasing, women or girls; or(iv)has been found habitual in intimidation of law abiding people by acts of violence or by show of force; or(v)is habituated—(a)to commit affray or breach of peace, riot; or(b)to make forcible collection or subscription, or to threaten people for illegal pecuniary gain for himself or for others; or(c)to cause alarm, danger, or harm to persons or property;Explanation:The word "habitual" or "habituated" wherever used in relation to a person in this clause means a person, who during a period within six months immediately preceding the commencement of an action under section 3, has been found on not less than three occasions to have committed the offences or acts, as the case may be, referred to in subclauses (i) to (v) of this clause;(f)"Government" means the State Government;(g)"Officer-inCharge of the Police Station" means the Officer-inCharge of police station being not below the rank of SubInspector;(h)"Police Station" includes any place which the Government may, by notification published in the Andhra Pradesh Gazette, declare to be police station for the purposes of this Act;(i)"Tribunal" means the Tribunal appointed by the Government.
