- In the Act, unless there is anything repugnant in the subject or context -(a)[ "appellate authority" means the State Government when the appeal is preferred against the order of an Officer, notified by the State Government for this purpose and the Divisional Commissioner when the appeal is preferred against an order of the District Magistrate. [Substituted by U.P. Act No. 7 of 2018, dated 5.1.2018.](a-1) "Competent Authority" means the local authority created or established under any law for the time being in force by the State Government which exercises authority over land under its jurisdiction, and has powers to give permission for development of such immovable property;(a-2) "Entertainment" includes any exhibition, performance, amusement, game, sport (including horse race). Direct-To-Home Broadcasting services. Cable Sendees, exhibition by means of cinematograph. Digital Projection System and Video, to which persons are admitted for payment and, in the case of exhibition by means of cinematograph and Digital Projection System includes exhibition newsreel, documentaries, cartoons, advertisements, shorts and slides, whether before or during the exhibition of a feature film or separately. It also includes any activity notified as entertainment by the State Government from time to time;(a-3) "exhibition by means of video" means an exhibition to or in public, on payment for admission of moving pictures or series of pictures, by playing or replaying a pre-recorded cassette or any other device, by whatever name called or by means of a video cassette player or any other apparatus, by whatever name called whether on screen of a television set or video scope or otherwise;(a-4) "Mini Cinema" means a single screen cinema licensed for cinematograph exhibition or exhibition through digital projection system in a permanent building with seating capacity not exceeding 125,(a-5) "Multiplex" means a group or conglomeration of two or more than two cinema halls within the same premises with commercial, cultural and other entertainment related facilities;](aa)[ exhibition by means of video means an exhibition in public on payment for admission of moving pictures or series of pictures by playing or replaying and [a pre-recorded cassette or any other device, by whatever name called by means of a video cassette player or any other apparatus, by whatever name called.]Explanations. - For the purposes of this clause exhibition by means of video in any restaurant or hotel or public transport vehicle shall be deemed to be on payment for admission whether or not payment for admission to such exhibition is charged distinctly from the payment for refreshment or means or room rent or fare or any other charges as the case may be.](b)"occupier" includes a managing agent or other person authorized to represent the occupier or having charge, management or control or the place on his behalf;(c)"owner" used with reference to any place includes any person receiving or entitled to receive the rent from the occupier;(d)"place" includes a house, building, tent or other structure and any description of transport whatsoever;(e)"prescribed" means prescribed by rules made under this Act; and(f)"State Government" means the Government of Uttar Pradesh;(g)[ "Video library" means a place, by whatever name called where the business of selling or letting on hire or distribution or exchange or putting into circulation in any manner whatsoever, of moving pictures or series or pictures recorded on a [video cassette or any other device by whatever name called] is carried on].
