Section 2 in Punjab Detenus (Conditions of Detention) Order, 1974
2. Definitions.
- In this Order, unless the contents otherwise requires,(a)'detenu' means any person being detained in the State of Punjab by an order passed under section 3 of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974;(b)'Jail' means any prison as defined in section 3 of the Prisons Act, 1894 (IX of 1894), and includes a Police Lock-up, the Interrogation Centre, Old Jail, Amritsar [and in the interrogation centre, Ladda Kothi, District Sangrur] [Added vide Punjab Government Gazette Legislative Supplement Part III dated 31.5.1984.] or any place which has been declared by the State Government by general of special order to be a subsidiary Jail;(c)'relative' includes father, mother, wife, husband, children, uncle, aunt, brother, sister, father-in-law, mother-in-law, son-in-law and daughter-in-law of the detenu;(d)'Superintendent' means the Superintendent of the Jail in the which any detenu is detained, or in the case of a police lock up the Officer-in-incharge of the Police Station in whose jurisdiction the lock up is situated and in the case of Interrogation Centre, Old Jail, Amritsar, the Superintendent of Police incharge of the aforesaid Interrogation Centre.
