Section 2 in The Karnataka Prohibition Of Smoking And Protection Of Health Of Non-Smokers Act, 2001
2. Definitions.-
In this Act, unless the context otherwise requires,-(a)“advertisement” means and includes any notice, circular, wall paper, pamphlet, display on hoardings, or any visible representation made by means of any light, sound, smoke, gas or any other means which has the effect of promoting smoking and the expression ‘advertise’ shall be construed accordingly;(b)“Authorised Officer” means an officer appointed under section 6;(c)“Place of public work or use” means a place which is visited by general public and includes Auditorium, Hospital Buildings, Health Institutions, Amusement centres, Restaurants, Public Offices, Court Buildings, Educational Institutions, Libraries, Places of worship and such other places notified by the State Government to be a Place of Public Work or use but does not include any open place;(d)“Public Service Vehicle” means a vehicle as defined under clause (35) of section 2 of the Motor Vehicles Act, 1988 (Central Act 59 of 1988);(e)“smoking” means smoking of tobacco in any form, whether in the form of cigarette, cigar, beedis or otherwise with the aid of a pipe, wrapper or any other instrument.
