Section 2 in The Punjab Prevention of Anti-Social and Hazardous Activities Act, 1976
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Commissioner" means the Commissioner of a Division, and includes any officer specially empowered by the State Government to exercise all or any of the powers of Commissioner under this Act;(b)"District Magistrate" includes any Executive Magistrate specially empowered by the State Government in that behalf;(c)"Goonda" means a person -(i)who either by himself or as a member or leader of a gang habitually commits or attempts to commit or abets the commission of an offence under section 294 or under Chapter XVI, Chapter XVII or Chapter XXII of the Indian Penal Code, 1860, or is so desperate and dangerous as to render his being at large in a particular area hazardous or nuisance to the community; or(ii)who having once been convicted of an offence under one or more of the following Acts is against convicted under :-(a)the Opium Act, 1878(b)the Dangerous Drugs Act, 1930;(c)the Drugs and Cosmetics Act, 1940;(d)the Prevention of Food Adulteration Act, 1954;(e)the Essential Commodities Act, 1955;(f)the Suppression of Immoral Traffic in Women and Girls Act, 1956;(g)section 25, section 26, section 27, section 28 or section 29 of the Arms Act, 1959;(h)the Customs Act, 1962;(i)section 9 of the Punjab Prevention of Beggary Act, 1971; or(j)the Foreign Exchange Regulation Act, 1973; or(iii)who is convicted more than once of an offence under the Public Gambling Act, 1867, within a period of three years; or(iv)who is convicted more than once of an offence under the Punjab Excise Act, 1914, within a period of five years; or(v)against whom an order confiscating any goods or imposing any penalty has been made more than once under the Customs Act, 1962, or the Foreign Exchange Regulation Act, 1973.
