Section 2 in The Tamil Nadu Cinemas (Regulation) Act, 1955
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"cinematograph" includes any apparatus for the representation of moving pictures or series of pictures;(2)"District Collector" in relation to the Presidency-town means the Commissioner of Police, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).];(3)"Government" means the State Government;(4)[* * *] [Omitted by Tamil Nadu Cinemas (Regulation) Amendment Act, 1987 (Tamil Nadu Act 48 of 1987).];(5)"place" includes a house, building, tent and any description of transport, whether by water, land or air;(6)"prescribed" means prescribed by rules made under this Act.
