- In this Act unless there is anything repugnant in the subject or context,-(a)"brothel" means any house, room or place or any part thereof, which is habitually used by more than one person for the purposes of prostitution;(b)"certified school" means an industrial school established under sub-section (1) or any industrial school or any other educational institution certified under sub-section (2) of section 46 of this Act;(c)"child" mens a person under the age of 16 years and when used with reference to a child sent to a certified school applies to the child during the whole period of his detention, notwithstanding that the child may have attained the age of 16 years;(d)"a child in need of care or protection" means a child to whom any of the clauses (a), (b), (c), (d), (e), (f) and (g) of sub-section (1) of section 8 of this Act, applies;(e)"Chief Inspector" means the person appointed as such under section 48 of this Act;(f)"Code" means the Code of Criminal Procedure, 1898;(g)"fit person", in relation to the care of any child, includes any society or body corporate established for the reception or protection of poor children or the prevention of cruelty to children which undertakes to bring up or to give facilities for bringing up any child entrusted to its care in conformity with religion of its birth;(h)"guardian", in relation to a youthful offender or child, includes any person who in the opinion of the court having cognizance of any proceedings in relation to the youthful offender or child or in which the youthful offender or child is concerned, has for the time being the actual charge of or control over the youthful offender or child;(i)"Juvenile court" means a separate court established under the sub-section (1) of section 60 of this Act and includes a court before which a child is brought under sub-section (2) of that section;(j)"place of safety" includes any orphanage, hospital surgery or any other suitable place or institution the occupier or manager of which is willing temporarily to receive a child, or where such orphanage, hospital surgery or other suitable place or institution is not available, in case of a male child only, a police station;(k)"prescribed" means prescribed by rules under this Act;(l)"Probation Officer" means an officer appointed under section 31; and(m)"youthful offender" means any child who has been found to have committed an offence punishable with transportation or imprisonment.
