Section 2(a) in The U.P. Intoxicating Liquor Objectionable Advertisements Act 1976
(a)"advertisement" includes any printed, cyclostyled, type-written, handwritten or painted matter or a design or pictorial representation and also includes the distribution or display of such matter, design or representation on any wall, building or hoarding in a public place or an announcement by means of producing or transmitting light or sound, whether by cinematographic exhibition, neon signs or otherwise ;
