Section 2 in Tamil Nadu Prohibition of Smoking and Spitting Act, 2002
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"advertisement" means and includes any notice, circular, wall paper, pamphlet, display on hoardings, or any visible representation made by means of any light, sound, smoke, gas or any other means which has the direct or indirect effect of promoting smoking or tobacco chewing and the expression 'advertise' shall be construed accordingly;(b)"authorised officer" means a person authorised under section 10;(c)"Government" means the State Government;(d)"Place of public work or use" means any place declared as such under section 3 and includes auditoria, hospital buildings, health institutions, cinema, seminar or conference halls, amusement centres, restaurants, eating houses, commercial establishments, public officers, court buildings, educational institutions, parks, libraries, sports complexes, bus stations, bus stops, beaches, bazaars, all the Government offices including local bodies, statutory bodies, co-operative institutions and religious places and the like which are visited by general public: but does not include any open place;(e)" Public service vehicle" means a vehicle as defined under clause (35) of Section 2 of the Motor Vehicles Act, 1988 ( Central Act 59 of 1988);(f)" religious place" means a temple, church, mosque, mutt or a place by whatever designation known, used as a place of public religious worship;(g)"smoking" means smoking of tobacco in the form of cigarette, cigar, beedi or otherwise with the aid of pipe, wrapper or any other instrument;(h)"spitting" means voluntary ejection of saliva from the mouth after chewing tobacco, pan-masala, gutka, betal leaf with arecanut in any form or any tobacco product or products containing tobacco or ejection of mucus from the nose after inhaling snuff.
