Section 2 in Arunachal Pradesh Unlawful Activities (Prevention) Act, 2014
2. Definition.
- In this act unless the context otherwise requires :(i)"Advisory Board" means the Board constituted under section 9.(ii)"Bootlegger" means a person who distills, manufactures, stores, transports or takes away, imports, exports, sells or distributes any liquor, intoxication drug or other intoxicating substances in contravention of any of the provisions contained in any law for the time-being in force, or knowingly spends or utilizes money or gives support or gives aid to do any of the matters mentioned above, by any person or through any person by providing any animal, vehicle, vessel, other conveyance or any tank, any other articles whatever it may be or the person who abets to do any such matter in any manner.(iii)"Close relative" means spouse parents, children or sibilate and first degree blood relative of such person and include the children or spouses of such persons.(iv)"Habitual Depredator of environment" means a person who, by any direct act by which he derives pecuniary or commercial benefit, commits an offence under any law relating to protection of environment or rivers or under any law relating to sand mining from any place or under any law relating to quarrying or mining, or who commits or abets the commission of offences punishable under any law relating to conservation of forests or wild life.(v)"Detention Order" means an Order made under section 3.(vi)"Habitual Drug Offender" means a person, who illegally cultivates, manufactures, stocks, transport, sells or distributes any drug in contravention of the Narcotic Drugs and Psychotropic Substances Act 1985 (Central Act 61 of 1985) or in contravention of any other lav/ for the time being in force, or who knowingly does anything abetting or facilitating any such activity.(vii)"Immoral Traffic Offender" means a person who commits or abets the commission oi any offence under the immoral Traffic (Prevention) Act, 1956 (Central Act 104 of 1956).(viii)"Unlawful Person" means a person who indulges in any unlawful activity or promote or abets any illegal organization/activities declared as prohibited by the State, which are harmful to maintenance of the public order or supply of daily services and goods to public either directly or indirectly.(ix)"Dangerous person" means a person, who either by himself or as a member or leader of a gang during a period of three successive years habitually commits, or attempts the commission of any of the offences punishable under Chapter XVI or Chapter XVII of the Indian Penal Code or any of the offences punishable under Chapter V of the Act 1959 (54 of 1959).(x)"Person" means a person mentioned in section 8 of the Act.(xi)"Property grabber" means a person who illegally takes possession, either for himself or on behalf of others, of any movable or immovable property belonging to Government or Government owned Institutions or of any person and includes a person who creates illegal tenancies or lease or license or agreements or any other agreements, express or implied, in respect of such properties, or who knowingly gives financial aid to any person for taking illegal possession of such properties or construction of unauthorized structures thereon or who attempts to collect from any possessors of properties, rent compensation or other charges by criminal intimidation or who evicts or attempts to evict any such possessors by force without resorting to the lawful procedure or who abets in any manner such activities.(xii)"Unlawful activity" means acting in such a manner so as to cause or likely to cause directly or indirectly, any feeling of insecurity, danger or fear among the general public or any section thereof or any danger to the safety of individuals, safety of public, public health or the ecological system or disruption of daily supplies and essential services to public or any loss or damage to public exchequer or to any public or private property or enforce on general public activities declared as illegal by the State or prohibited by State Government under section 144 of CrPc or any other order for the time being in force such as Bandh through intimidation or psychological fear or threat and causing actual damage to public or private property.(xiii)"State" means the State of Arunachal Pradesh.(xiv)"State Government" means the State Government of Arunachal Pradesh.
