Section 2(a) in The Kerala Prisons and Correctional Services (Management) Act, 2010
(a)any person who has been convicted of any offence punishable with imprisonment, or who having been ordered to give security under section 117 of the Code of Criminal Procedure, 1973, has failed to do so and who at the time of such conviction or failure to give security is not less than 18 years, but not more than 21 years of age; or
