(1)In this Act, unless the context otherwise requires.-a) “Act” means the Sikkim Police Act, 2008;(b)“cattle” means and includes cows, buffalos, elephants, camels, horses, asses, mules, sheep, goats and swine;(c)“core functions” means duties related to sovereign functions of the State including arrest, search, seizure, crime investigation, crowd control and allied functions that can only be performed by the police as the agency of the State;(d)“Group `C’ posts” means the posts so categorized under the relevant State Service Rules;(e)"Headquarters Company" means a unit performing administrative and other support functions of a State Armed Police Battalion;(f)"insurgency" includes waging of armed struggle by a group or a section of population against the State with a political or other objective including the separation of a part from the territory of India;(g)"internal security" means preservation of sovereignty and integrity of the State from disruptive and anti-national forces;(h)"Magistrate" means, unless the context otherwise requires, an Executive Magistrate appointed under Section 20 of the Code of Criminal Procedure, 1973 and includes a person exercising powers of Sub-Divisional Magistrate or District Magistrate;(i)"militant activities" include any violent activity of a group using explosives, inflammable substances, firearms or other lethal weapons or hazardous substance in order to achieve its political or other objectives;(j)"non-core police functions" means such functions which are not core functions as defined;(k)"organized crime" includes any crime committed by a group or network of persons in pursuance of its common intentions of unlawful gain by using violent means or threat of violence;(l)"place of public amusement and public entertainment" includes such places as may be notified by the State Government, and in case no such place is notified, then any place liable for payment of amusement/ entertainment tax to the State Government.(m)"Police District" means such area as may be declared to be a Police District by the State Government by notification under Section 8 of this Act;(n)"Police Officer" means any member of the Police Service of the State; (o) "prescribed" means prescribed under this Act;(p)"public place" means any place to which the public have access and include:(i)a public building and monument and precincts thereof;(ii)any place accessible to the public for drawing water, washing or bathing or for purposes of recreation; and(iii)such other places as may be notified by the State Government; (q) "regulations" mean regulations made under this Act;(r)"rules" mean rules made under this Act;(s)"Service Companies" means units of State Armed Police Battalions and District Armed Reserve which are deployed for law and order and other duties in support of civil police;(t)"Service" means the Police Service constituted under this Act;(u)"State" means the State of Sikkim;(v)"State Government" means the Government of Sikkim;(w)"Station House Officer" means the Officer in-charge of Police Station, of and above the rank of Sub-Inspector of Police;(x)"Subordinate rank" means all ranks below the rank of Assistant or Deputy Superintendent of Police;(y)"terrorist activity" includes any activity of a person or a group using explosives 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 the Government established by law.
