Section 2 in The West Bengal Prohibition Of Audio-Video Piracy Act, 2013
2. Definitions.—
In this Act, unless the context otherwise requires,—(a)“author” means in relation to a cinematograph film or sound recording, the producer;(b)“original work” means the work over which copyright of the author subsists;(c)“Audio-Video Piracy” means duplicating the original work without authorisation of the author in respect of cinematograph film and sound recording, with a view to trading, selling or hiring of those duplicate copies and includes any form of storage, distribution of such duplicate copies for the purpose of trading, selling or hiring;(d)“prescribed” means prescribed by rules made under this Act;(e)“State Government” means the Government of West Bengal.
