- In this Act, unless there is anything repugnant in the subject or context :-(a)"District Magistrate" means the District Magistrate of any revenue district and any officer appointed by the Government to exercise and perform all or any of the powers and functions of a District Magistrate under this Act ;(b)"Government" means the State Government of Tripura ;(c)"licence" means a person or group of persons granted license under this Act ;(d)"licensing authority" means the Sub-Divisional Officer having jurisdiction over the area or any other authority so notified by the Government ;(e)"local body" means the authority set up under the United Provinces Panchayat Raj Act, 1947 or the Bengal Municipal Act, 1932 as extended of Tripura or any other relevant Acts ;(f)"market" means any place not owned or managed by a local authority or Government where persons assemble for the sale of, or for the purpose of exposing for sale meat, fish, fruit, vegetable or any other articles of human food whatsoever, animals, fire wood or bamboo ;(g)"notified" means notified through publication in the Tripura Gazette ;(h)"prescribed" means prescribed by the rule made under this Act ;(i)"Sub-divisional Officer" means the sub-divisional Officer in-charge of a revenue Sub-Division of the District in which the market place is located ;(j)"toll" means the rate charged by the owner, organiser or Manager of a market from the persons assembling in the market place for the sale of goods.
