- 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 words 'the Bombay Municipal Corporation Act, or' were deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] the Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949), [*] [The words 'or the City of Nagpur Corporation Act, 1948' were deleted, by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.];(3)the expression "competent authority" when used with reference to the exercise or performance of any power, duty or function under the provisions of this Act, means-(a)in relation to [any area] [These words were substituted for the words, 'Greater Bombay, and other areas,' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] 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 District Superintendent or the Additional Superintendent when specially empowered in that behalf by the State Government;(4)"constable" means a police officer of the lowest grade [and includes Lok Rakshak] [Added by Gujarat Act No. 8 of 2006 deemed always to have been added.];(5)"District" means a territorial division constituting a district for the purposes of the Code of Criminal Procedure, 1898 (Bombay V of 1898), but does not include [any area for which a Commissioner of Police has been appointed under section 7] [This portion was substituted for the words, 'Greater Bombay' by Bombay 56 of 1959, section 3, Schedule];[***] [Deleted '(5A)' by Gujarat Act No. 8 of 2018, dated 5.4.2018.](6)"Inspector General" "Additional Inspector General", "Commissioner", "Deputy Inspector General", "Deputy Commissioner", "Assistant Commissioner", "District Superintendent", "Additional Superintendent", "Assistant Superintendent" and "Deputy Superintendent" means respectively, the Inspector General of Police, the Additional Inspector-General of Police, a Commissioner of Police including an additional Commissioner of Police, a Deputy Inspector General of Police, a Deputy Commissioner of Police, and Assistant Commissioner of Police, a District Superintendent of Police [including a Superintendent of Police appointed under section 8A or 22A] [These words, figures and letters were inserted by Bombay 34 of 1959, section 5(3).], an Additional Superintendent of Police, an Assistant Superintendent of Police and a Deputy Superintendent of Police, appointed or deemed to be appointed under this Act;(6A)[ "Lok Rakshak" means an police officer of the lowest grade appointed in accordance with the provisions of Section 5;] [Inserted by Gujarat Act No. 8 of 2006.](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;] [This clause was substituted for the original, by Bombay 34 of 1959, section 5(4).][***] [Clause (7A) was omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.](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 boarding-house, lodging house or residential hotel, [***] [Clause (10) substituted by Gujarat Act No. 5 of 1989 (w.r.e.f. 21-12-1988).] 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 22;(12)"prescribed" means prescribed by rules;(13)"public place" 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;[***] [Clause (13A) was deleted by Gujarat 15 of 1964, section 4 Schedule](14)"rules" means rules made under this Act;(15)"street" includes any highway, bridge, way over a causeway, viaduct, arch quay, or wharf of 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.
