Section 2(c) in The Karnataka Prohibition Of Smoking And Protection Of Health Of Non-Smokers Act, 2001
(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;
