(1)In this Act, unless the context otherwise requires,-(a)"Cattle" include cows, buffaloes, elephants, camels, horses, asses, mules, sheep, goats and swine;(b)"Commissioner" means Commissioner of Police appointed as such under Section 8 of this Act;(c)"Competent authority" means the authority as may be prescribed;(d)"Group C posts" means the posts so categorized under the relevant State Service Rules;(e)"Insurgency" includes waging of armed struggle by a group or a section of population against the State with a political objective including the separation of a part from the territory of India;(f)"internal security" means preservation of sovereignty and integrity of the State from disruptive and anti-national forces from within the State;(g)"militant activities" include any violence of a group using explosives, inflammable substances, firearms or other lethal weapons or hazardous substance in order to achieve its political objectives;(h)"municipal area" means the area as defined in the Haryana Municipal Act, 1973 (24 of 1973) and the rules made there under;(i)"organized crime" includes any crime committed by a group or a network of persons in pursuance of its common intention of unlawful gain by using violent means or threat of violence;(j)"police district" means the area as is notified under section 10 of Chapter II of this Act as distinct from a revenue district;(k)"place of public amusement and public entertainment" include such place as may be notified by the State Government;(l)"police officer" means any member of the police service of the State constituted under this Act and includes Indian Police Service (IPS) officers of State cadre;(m)"prescribed" means prescribed by rules made under this Act;(n)"public place" means any place to which the public have access and includes,-(i)a public building, market, malls, trains, buses, monuments and precincts thereof; and(ii)any place accessible to the public for drawing water, washing or bathing or for purposes of recreation;(o)"regulations" means regulations made under this Act;(p)"rules" mean rules made under this Act;(q)"service" means the police service constituted under this Act;(r)"State Government" means the Government of the State of Haryana in the Administrative Department;(s)"subordinate rank" means all ranks below the Assistant or Deputy Superintendent of Police(t)"terrorist activity" includes any activity of a person or a group using explosive or inflammable substances or firearms or other lethal weapons or noxious gases or other chemicals or any other substance of a hazardous nature with the aim to strike terror in the society or any section thereof, and with an intent to overawe Government established by law.(2)Words and expressions used in this Act but not defined specifically shall have the meanings assigned to them in the General Clauses Act, 1897 (Act 10 of 1897), the Code of Criminal Procedure, 1973 (Act 2 of 1974) and the Indian Penal Code, 1860 (Act 45 of 1860).
