Section 2 in The Karnataka Cinemas (Regulation) Act, 1964
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)“licensing authority” means the authority empowered under section 3 to grant licences under this Act;(3)“notification” means a notification published in the official Gazette;(4)“place” includes a house, building, tent, enclosure, and any description of transport, whether by water, land or air;(5)“prescribed” means prescribed by rules made under this Act.
