Section 2(1) in Himachal Pradesh Armed Bands (Arrest and Detention) Act, 1969
(1)In this Act, unless there is anything repugnant in the subject or context,-(a)"Arms" has the meaning given to it in the Arms Act, 1959 (54 of 1959), and includes any weapon or thing capable of being used as weapon, which if used for offence, is likely to cause grievous hurt or death, but does not include licensed arm or arms for which no licence under the provisions of the said Act or the rules made thereunder, is required;(b)"Armed Band" means any assembly or group of five or more persons, all or any of whom carry or carries arms:Provided that no public servant, who carries any arms in pursuance of his duties as such public servant, shall be treated as member of an armed band;(c)"The Code" means the Code of Criminal Procedure, 1898 (5 of 1898);(d)"Detention camp" means any camp established by or under the authority of State Government for the detention of persons contravening any of the provisions of this Act;(e)"Grievous hurt" has the meaning given to it in section 320 of the Indian Penal Code, 1860 (45 of 1860);(f)"Public servant" has the meaning given to it in section 21 of the Indian Penal Code, 1860 (45 of 1860);(g)"State Government" means the Government of Himachal Pradesh.
