- In this Act unless there is anything repugnant in the subject or context-(i)'Board' means a District Board constituted under this Act;(ii)'building' includes a house, out-house, shop, stable, ware-house, workshop, canopy, shed, hut or other enclosure whether used as a human dwelling or otherwise and shall include also walls including compound wall and fencing, verandahs, platforms, plinths, doorsteps and the like;(iii)'Collector' means the Collector of the District for which a Board has been constituted;(iv)'district' means a revenue district constituted as a district from time to time under the Land Revenue Act, 1317 F.;(v)'erect or re-erect any building' includes-(a)any material alteration or enlargement of any building,(b)the conversion by structural alteration into a place for human habitation of any building not originally constructed for human habitation,(c)the conversion of one or more places of human habitation into a greater number of such places,(d)the conversion of two or more places of human habitation into a lesser number of such places,(e)such alteration of a building as effect a change in its drainage or sanitary arrangements or materially affect its security,(f)the addition of any rooms, building, out-houses or other structures to any building,(g)conversion by any structural alteration into a place of religious worship or into a sacred building, any place or building not originally meant or constructed for such purpose,(h)roofing or covering an open space between walls or buildings as regards the structure which is formed by roofing or covering such space,(i)conversion into a stall, shop, warehouse or godown of any building not originally constructed for use as such or vice-versa,(j)construction on a wall adjoining any street or land not vested in the owner of the wall, of a door opening on such street or land;(vi)'factory' means besides a factory as defined in the Factories Act, 1948, any premises, including the precincts thereof wherein any industrial manufacturing or trade process is carried on with the aid of steam, water, oil, gas, electrical or any other form of power which is mechanically transmitted and is not generated by human or animal agency;(vii)'financial year' means the year beginning on the 1st day of April or on such date as the Government may by notification appoint;(viii)'Government Servant' does not include a retired pensioner;(ix)'Health Officer' means the Health Officer, if any, employed by or on behalf of the Board, and if there is no such officer, the Health Officer of the District;(x)'infectious disease' means cerebro-spinal fever, chicken-pox, cholera, diptheria, enteric fever, epidemic influenza, leprosy, measles, plague, rabies, scarlet fever, small-pox, tuberculosis, typhus, yaws or any other disease which the Government may notify in this behalf either generally throughout the State or in such part or parts thereof as may be specified in the notification;(xi)'inhabitant' includes any person ordinarily residing or carrying on business or owning or occupying immovable property in any area within the jurisdiction of a Board;(xii)'market' means a place for the sale of goods or animals publicly exposed where, ordinarily or periodically, at least four shops, stalls or sheds are set up or at least ten animals are brought for sale;(xiii)'member' means a member of the Board;(xiv)'occupier' means any person in actual possession of any land or building or part thereof, and includes an owner in actual possession, and a tenant or licensee whether such tenant or licensee is liable to pay rent or not;(xv)'offensive matter' includes night-soil and other contents of latrines, cesspools and drains; dung and the refuse or useless or offensive material thrown out in consequence of any process of manufacture industry or trade, putrid and petrifying substances, dirt, house sweeping spittings, including chewed betel and tobacco, kitchen or stable refuse, broken glass or pottery, debris and waste paper;(xvi)'offensive trade' means any trade, business or industry in which the substances dealt with are or are likely to become a nuisance;(xvii)'owner' includes the person for the time being receiving the rent of any land or building or part thereof, whether on his own account, or as agent, receiver, or trustee or who would receive rent if the land or building or part thereof were let to a tenant;(xviii)'Panchayat' means a Panchayat established under [the Hyderabad Village Panchayat Act, 1951] [Repealed by the Hyderabad Gram Panchayats Act, 1956 (Act XVII of 1956).];(xix)'prescribed' means prescribed by the rules made under this Act;(xx)'President' means the President of the Board;(xxi)'private market' means a market other than a public market or a market established under the [Hyderabad Agricultural Market Act, 1339 F.] [Repealed by Act No.16 of 1966.];(xxii)'public market' means any market belonging to a Board or acquired, constructed, maintained or managed by the Board;(xxiii)'public nuisance' includes any act, omission, place or thing which causes or is likely to cause injury, danger, annoyance or offence to the sense of sight, smell or hearing or disturbance to rest or sleep or which is or may be dangerous to life or injurious to the health or property of the public or the people in general who dwell or occupy property in the vicinity or persons who may have occasion to use any public right;(xxiv)'street' means any road, footway, square, court, alley or passage, accessible to the public, whether a thoroughfare or not;and shall include every vacant space, notwithstanding that it may be private property and partly or wholly obstructed by any gate, post, chain or other barrier, if houses, shops or other buildings abut thereon, and if it is used by any person as a means of access to or from any public place or thoroughfare, whether such persons be occupiers of such buildings or not, but shall not include any part of such space which the occupier of any such building has a right at all hours to prevent all other persons from using as aforesaid, and shall include also the drains on either side, and land, whether covered or not by any pavement, verandah or other erection, which lies on either side of the roadway up to the boundaries of the adjacent property, whether that property be private property or property reserved by Government or by the Board for any purpose other than a street;(xxv)'tax' includes any toll, rate, cess, fee or other impost leviable under this Act;(xxvi)'vehicle' includes a bicycle, tricycle, motor car, and every wheeled conveyance which is used or is capable of being used on a public street;(xxvii)'Vice-President' means the Vice-President of the Board;(xxviii)) the words used but not defined in this Act shall have the meanings assigned to them in the Land Revenue Act of 1317 Fasli.
