Section 2(50) in Siliguri Municipal Corporation Act, 1990
(50)"public building" means a masonry building constructed, used or adopted to be used-(a)as a place of public worship or as a school, college or other place of instruction (not being a dwelling-house so used) or as a hospital, works-house, public theater, public cinema, public hall, public concert room, public ballroom, public lecture-room, public library or public exhibition room or as a public place of assembly, or(b)for any other public purpose, or(c)as a hotel, lodging house, home, refuge or shelter, where the building exceeds in cubical extent seven thousand cubic meters or has sleeping accommodation for more than one hundred persons;
