(1)In this Act, unless the context otherwise requires,-(a)"Act" means the Mizoram Police Act, 2011;(b)"Core functions" means duties related to sovereign functions of the State including arrests, search, seizure, crime investigation, crowd control and allied functions that can only be performed by the Police as the agency of the State.(c)"Insurgency" means waging of armed struggle by a group or a section of population against the state with a political objective including the separation of a part from the territory of India;(d)"Internal Security" means preservation of sovereignty and integrity of the State from disruptive and anti-national forces from within the State;(e)"Militant activities" means any violent activity of a group using explosives, inflammable substances, firearms or other lethal weapons or hazardous substance in order to achieve its political objectives;(f)"Non-core functions" mean such functions which are not core functions as defined;(g)"Organized crime" means any crime committed by a group or a network of persons in pursuance of its common intention of unlawful gain by using violent means or threat of violence;(h)"Place of public amusement and public entertainment" means such places as may be notified by the State Government;(i)"Police District" means the territorial area notified under Section 9 of Chapter II of this Act;(j)"Police Officer" means any member of Mizoram Police constituted under this Act;(k)"Prescribed" means prescribed by rules made under this Act;(l)"Public place" means any place to which the public have access and includes,-(i)a public building and monument and precincts thereof; and(ii)any place accessible to the public for drawing water, washing or bathing or for purposes of recreation;(m)"Regulations" means regulations made under this Act;(n)"Rules" means rules made under this Act;(o)"Service Companies" means units of State Armed Police Battalions and District Armed Reserve which are deployed for law and order and other duties in support of civil police;(p)"Service" means the Police Service constituted under this Act;(q)"Subordinate Rank" means all ranks below the rank of Assistant or Deputy Superintendent of Police;(r)"Terrorist activity" means any activity of a person or a group using explosives or inflammable substances or firearms or other lethal weapons or noxious gases or other chemicals or any other substance of a hazardous nature with the aim to strike terror in the society or any section thereof, and with an intent to overawe the Government established by law.(2)Words and expressions used in this Act but not defined specifically shall have the same meaning as provided in the General Clauses Act 1897 (Act No 10 of 1897), the Code of Criminal Procedure 1973 Act No 2 of 1974), and the Indian Penal Code 1860 (Act No 45 0f 1860).Chapter - II Constitution and organization of the Police Service
