- In this Act, unless the context otherwise requires-(a)"cattle" includes elephants, camels, horses, asses, mules, cows, bulls, buffaloes, goats, sheep and swine;(b)"Commissionerate" means a Police Commissionerate created under Section 4;(c)"Commissioner", "Additional Commissioner", "Deputy Commissioner", "Additional Deputy Commissioner" and "Assistant Commissioner" shall respectively mean Commissioner of Police, Additional Commissioner of Police, Deputy Commissioner of Police, Additional Deputy Commissioner of Police and Assistant Commissioner of Police appointed under this Act;(d)"competent authority" when used with reference to the exercise of any power or discharge of any duty under the provisions of this Act, means the person specially empowered in that behalf by the Government;(e)"Director General of Police" means the Inspector-General of Police appointed by the Government under Section 4 of the Police Act, 1861;(f)"eating house" means any place to which the public are admitted and where any kind of food or drink is supplied for consumption on the premises by any person owning or having any interest in, or managing, such place and includes-(i)a refreshment room, boarding house or coffee house, or(ii)a shop where any kind of food or drink is supplied to the public for consumption in or near such shop ;(g)"Government" means the State Government of Orissa ;(h)"place" includes -(i)any building, tent, booth or other erection, whether permanent or temporary, and(ii)any area, whether enclosed or open;(i)"place of public amusement" means any place where music, singing, dancing or game or any other amusement, diversion, or recreation or the means of carrying on the same is provided, 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 or bagatelle room, gymnasium, video parlour, game parlour, beauty parlour, saloon, fencing school, swimming pool or dancing hall;(j)"place of public entertainment" means a lodging house, boarding and lodging house or residential hostel, and includes any eating house or other place in which any kind of liquor or intoxicating drug is supplied (such as a tavern or a shop where beer, spirit, wine, arrack, toddy, ganja, bhang or opium is supplied) to the public for consumption in or near such place;(k)"police" or "police force" means the police force referred to in Section 5 and includes -(i)all persons appointed as Special Police Officers under Subsection (1) of Section 13 and Additional Police Officers appointed under Section 14, and(ii)all other persons, by whatever name known, who exercise any police function in any area specified by notification under Section 4;(l)"police officer" means any of the police personnel referred to in Section 5 and includes any Special Police Officers and Additional Police Officers appointed under this Act;(m)"prescribed" means prescribed by rules;(n)"public place" means any place to which the public have access, whether as of right or not, and includes -(i)a public building, monument and precincts or foreshore thereof, and(ii)any place accessible to the public for drawing water, washing or bathing or for purposes of recreation;(o)"regulation" means regulations made under this Act;(p)"rules" means rules made under this Act;(q)"street" includes any highway, bridge, way over a causeway, viaduct or arch or any road, lane, footway, square, court, alley or passage accessible to the public, whether or not it is a thoroughfare;(r)"subordinate ranks" in the context of police force means the members of the Orissa police force below the rank of Deputy Superintendent;(s)"urban area" means the territorial area of a Municipality constituted under the Orissa Municipal Act, 1950, and includes the territorial area of a Corporation constituted under the Orissa Municipal Corporation Act, 2003;(t)"vehicle" means any carriage, cart, van, dray, truck, handcart or other conveyance of any description and includes a bicycle, a tricycle, a rickshaw, a motor vehicle, a vessel or an aeroplane but does not include a perambulator.Chapter-II Organisation, Superintendence and Control of Police
