2. Definitions. - In this Act, unless there is anything repugnant in the subject or context,-
(1)"cattle" includes elephants, camels, horses, asses, mules, sheep, goats and swine;(2)"Corporation" means a Corporation constituted under the Bombay Municipal Corporation Act or the Bombay Provincial Municipal Corporations Act, 1949 [of the City of Nagpur Corporation Act, 1948];(3)The expression "competent authority" when used with reference to the exercise of performance of any power, duty or function under the provisions of this Act, means-(a)in relation to Greater Bombay and other areas for which a Commissioner of Police is appointed under section 7, the Commissioner;(b)in relation to the areas other than those referred to in clause (a), the District Magistrate or the [Superintendent] or the Additional Superintendent when specially empowered in that behalf by the State Government;[(c) in relation to a revenue division, the Revenue Commissioner;](4)"constable" means a police officer of the lowest grade;[(4A) "dancing school" means any place (by whatever name called) where dancing of any kind is taught to, or practised by, persons on admission thereto either on payment of fees or with or without any other consideration; but does not include any institution where dancing is taught or practised as one of the subject of its curriculum and the institution is for the purposes of this Act duly recognised by the Government or any officer duly authorised by Government in that behalf].(5)"district" means a territorial division constituting a district for the purposes of the [Code of Criminal Procedure, 1898], but does not include [any area for which a Commissioner of Police has been appointed under section 7];[(5A) "eating house" means any place to which the public are admitted, and where any kind of food or drink is supplied for consumption in the premises by any person owning or having an interest in or managing such place, and includes a refreshment room, boarding-house, coffee-house or a shop where any kind of food or drink is supplied to the public for consumption in or near such shop; but does not include "place of public entertainment"];[(6) "Director General and Inspector General", "Additional Director General and Inspector General", "Special Inspector General", "Commissioner", "Joint Commissioner", "Additional Commissioner", "Deputy Inspector General", "Deputy Commissioner", "Assistant Commissioner", "Superintendent", "Additional Superintendent" "Assistant Superintendent" and "Deputy Superintendent" means respectively, the Director General and Inspector General of Police, Additional Director General and Inspector General of Police, Special Inspector General of Police, Commissioner of Police, Joint Commissioner of Police, Additional Commissioner of Police, Deputy Inspector General of Police (including the Director of Police Wireless and Deputy Inspector General of Police, Police Motor Transport appointed under section 8A), Deputy Commissioner of Police, Assistant Commissioner of Police, Superintendent of Police (including a Superintendent appointed under section 8A or 22A), Additional Superintendent of Police, Assistant Superintendent of Police and Deputy Superintendent of Police, appointed or deemed to be appointed under this Act.][(7) "municipality" means a municipality or municipal borough established under any law for the time being in force in any part of the State, but does not include a Municipal Corporation];[(7A) "Municipal Commissioner", in relation to the Municipal Corporation of the City of Nagpur, means the Chief Executive Officer by whatever name called;](8)"place" includes a building, a tent, a booth or other erection, whether permanent or temporary, or any area whether enclosed or open.(9)"place of public amusement" means any place where music, singing, dancing, or any diversion or game, or the means of carrying on the same, is provided and to which the public are admitted either on payment of money or with the intention that money may be collected from those admitted and includes a race course, circus, theatre, music hall, billiard room, bagatelle room, gymnasium, fencing school, swimming pool or dancing hall;[(10) "Place of public entertainment" means a lodging-house, boarding and lodging house or residential hotel, and includes any eating house in which any kind of liquor or intoxicating drug is supplied (such as a tavern, a wine shop, a beer shop or a spirit, arrack, toddy, ganja, bhang or opium shop) to the public for consumption in or near such place;](11)"Police Officer" means any member of the Police Force appointed or deemed to be appointed under this Act and includes a special or an additional Police Officer appointed under section 21 or section 22;(12)"prescribed" means prescribed by rules;(13)"public places" includes the foreshore, the precincts of every public building or monument, and all places accessible to the public for drawing water, washing or bathing or for the purpose of recreation;[(13A) "Revenue Commissioner" means the Commissioner of a Division appointed under section 6A of the [Bombay Land Revenue Code, 1879;]](14)"rules" means rules made under this Act;(15)"street" includes any highway, bridge, way over a causeway, viaduct, arch, quay, or wharf or any road, lane, footway, square, court, alley or passage accessible to the public, whether a thoroughfare or not;(16)"subordinate ranks" means members of the Police Force below the rank of the Inspector;(17)"vehicle" means any carriage, cart, van dray, truck, hand cart or other conveyance of any description and includes a bicycle, a tricycle, a rickshaw, an automatic car, a vessel or an aeroplane.
