- In this Act, unless there is anything repugnant in the subject or context(a)"Borstal school" means a place in which young offenders, whilst detained in pursuance of this Act, are given such industrial training and other instruction and are subjected to such disciplinary and moral influences as will conduce to their reformation and the prevention of crime;(b)"Inspector-General" means the Inspector-General of Prisons and includes any officer appointed by the [[State] [The words 'Provincial Government were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] to perform all or any of the duties imposed by this Act on the Inspector General;(c)"Prescribed" means prescribed by rules made under this Act.
