Section 2 in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963
2. [ Definitions. [Sections 2 and 2-A, Substituted by Notification No. 4375/XXXVI-3-712 (S)-80-UPA-26-1962 Rule-1963-AM (3)-81, dated 3rd February, 1984, published in U.P. Gazette (Extraordinary), dated 3rd February, 1984.]
- In these rules unless there is anything repugnant in the subject or context,-(a)"the Act" means the Uttar Pradesh Dookan Aur Vanijya Adhishthan Adhiniyam, 1962;(b)"financial year" means the period of twelve months commencing on the 1st day of April;(c)"form" means a form appended to these rules;(d)"inspector concerned" in relation to a shop or commercial establishment, means an inspector for the area within which the shop or commercial establishment is situated;(e)"night" means the period of twelve consecutive-hours beginning at 7 p. m.;(f)"Registration Certificate" means a certificate showing the registration of a shop or commercial establishment;(g)"Register of shops or commercial establishments" means a register maintained for the registration of shops or commercial establishments under Section 4-A of the Act;(h)"section" means a section of the Act;(i)"State Government" means the Government of Uttar Pradesh ;(j)"restaurant" means any premises in which the business or supply of meals or refreshments on payment to the public or a class of public for consumption on the premises is carried on wholly or mainly by whatever name called; and(k)"theatre" included any premises intended mainly or wholly for the exhibition of pictures or other optical effects by means of cinematography or other suitable apparatus or for dramatic or circus performances or for any other public amusement or entertainment.
