Section 2(4)(o) in Bihar Police Act, 2007

[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(4)(o) in Bihar Police Act, 2007

(o)"Public place" means such place where people can enter which include the following:

(i)Any public building and monument and their precincts; and

(ii)Any place accessible to the public for drawing water, washing or bathing or for the purpose of recreation.