Section 2 in Andhra Pradesh Prevention of the Disfigurements of Open Places and Prohibition of obscene and objectionable posters and Advertisements Act, 1997
2. Definitions.
- In this Act, unless the context otherwise requires-(a)"advertisement" includes any notice, circular, hand-bill label, wrapper or other document and also includes any visible representation made by means of any light, sound, smoke or gas;(b)"authority" means an authority constituted under section 9;(c)"government" means the State Government of Andhra Pradesh;(d)"notification" means a notification published in the Andhra Pradesh Gazette and the word "notified" shall be construed accordingly;(e)"objectionable advertisement" means any advertisement:-(i)Which is likely to incite any person to commit murder, sabotage or any offence involving violence; or(ii)Which is likely to seduce any member of the armed forces of the Union or of the Police forces from 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)Which is likely to incite any section of the citizens of India to commit an act of violence against any other section of the citizens of India: or(iv)Which is deliberately intended to outrage the religious feelings of any class of the citizens of India by insulting or blaspheming of profaning the religion or the religious beliefs of that else: or(v)Which is grossly indecent, or scurrilous or obscene or is intended to black - mail;Explanation. - An advertisement shall not be deemed to be objectionable merely because words or sings or visible representations are used;(1)expressing disapprobation or criticism of any law or of any policy or administrative action of the Government with a view to obtain its alteration or redress by lawful means.(2)criticising any social or religious practice without malicious intentions and with an honest view to promote social or religious reform or social Justice;(f)"Place open to public view" includes any private place or building, monument, statue, post - wall, fence, tree or other thing or contrivance visible to a person being in, or passing along, any public place;(g)"poster" means any printed, typed, hand written, cyclostyled or Xeroxed matter or design or pictorial representation usually meant to be displayed as a play card or pasted on any wall, building, hoarding or other place open to public view whether by cinematography exhibition or otherwise but does not include the exhibition of a cinematograph film inside the auditorium of a cinema theatre;(h)"prescribed" means prescribed by rules made under this Act;(i)"Public place" means any place (including a road, street or way, whether a thoroughfare or not and a landing place) to which the public are granted access of have a right to resort, or ever which they have a right to pass.Chapter - II Prevention of disfigurement of open places
