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[Cites 0, Cited by 5] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(h) in Delhi Police Act, 1978

(h)“eating House” means any place to which the public are admitted and where any kind of food or drink is supplied for consumption on the premises by any person owning, or having any interest in, or managing, such place and includes -
(i)a refreshment room, boarding house or coffee house; or
(ii)a shop where any kind of food or drink is supplied to the public for consumption in or near such shop;