Section 2 in THE LAKSHADWEEP OPEN PLACES (PREVENTION OF DEFACEMENT) REGULATION, 2022
2. Definition
In this Regulation, unless the context otherwise requires,—(a)“ Administrator” means the Administrator of the Union territory of Lakshadweep appointed by the President under article 239 of the Constitution;(b)“advertisement” includes any effigy or any bill, notice, document, paper or other thing containing any words, signs or visible representations;(c)“defacement” includes impairing or interfering with the appearance or beauty, damaging, disfiguring, spoiling or injuring in any other way whatsoever and the word “deface” shall be construed accordingly;(d)“objectionable advertisement” means any advertisement which is likely to—(4)incite any person to commit murder, sabotage or any offence involving violence; or(ii)seduce any member of any of the armed forces of the Union or of the police forces from his allegiance or his duty, or prejudice the recruiting of persons to serve in any such force or prejudice the discipline of any such force; or(iii)incite any section of the citizens of India to acts of violence against any other section of the citizens of India or which—(A)is deliberately intended to outrage the religious feelings of any class of the citizens of India by insulting or blaspheming or profaning the religion or the religious beliefs of that class; or(B)is grossly indecent, or is scurrilous or obscene or intended for blackmail.Explanation.—An advertisement shall not be deemed to be objectionable merely because words or signs or visible representations are used criticising anysocial or religious practices without malicious intention and with an honest view to promote social or religious reforms or social justice;(e)“place open to public view” includes any private place or building, monument, statue, post, wall, fence, tree or other thing or contrivance which is visible to a person being in, or passing along, any public place;(f)“property” includes any building, hut, monument, statue, water pipe line, structure, wall including compound wall, tree, fence, post, pole or any other erection;(g)“public place” means any place (including a road, street or way, whether a through fare or not and a landing place) to which the public are granted access or have a right to resort, or over which they have a right to pass;(h)“writing” includes decoration, lettering or ornamentation produced by stencil.
