Section 2 in The Gujarat Cinemas (Regulation) Act, 2004
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,--(a)"cinematograph" includes any apparatus for the representation, moving pictures or series of pictures;(b)"licensing authority" means the authority empowered to grant licences under section 4;(c)"place" includes a house, building, tent and any description of transport, whether by sea, land or air;(d)"prescribed" means prescribed by rules made under this Act.
