Section 2 in Andhra Pradesh Prohibition of Smoking and Health Protection Rules, 2002
2. Definitions.
- In these rules, unless, the context otherwise requires:(i)"Act" means The Andhra Pradesh Prohibition of Smoking and Health Protection Act, 2002, (Act No. 14 of 2002).(ii)"Smoking" means smoking of tobacco in any form whether in the form of cigarettes, cigar, beedies or otherwise with the aid of a pipe, wrapper or any other instruments.(iii)"Public Service Vehicle" means a vehicle as defined under clause (35) of Section 2 of the Motor Vehicles Act, 1988.(iv)"Authorised Officer" means a person authorised under Section 4 of the Act.(v)"Place of public work or use" means a place declared as such as per Sections 2 (e) and 3 of the Act.(vi)Non-Smoking places: The following places have been declared as nonsmoking places under Section 3 of the Act:(1)Auditoria;(2)Hospital Buildings:(3)Health Institutions:(4)Educational Institutions:(5)Libraries:(6)Court Buildings:(7)Public Offices;(8)Public Conveyances including Railways:(9)Amusement Centres:(10)Restaurants and Hotels including Pubs:(11)Function Halls;(12)Monuments and Stadia:(13)Shops and Shopping Complexes(14)Cinema Halls.
