Section 2 in The United Provinces Borstal Act, 1938
2. Definitions
In this Act, unless there is anything repugnant in the subject or context,--(1)"Borstal Institution" means a place in which offenders may be detained under this Act and given such industrial training and other instruction and subjected to such disciplinary and moral influence as will conduce to their reformation ;(2)"Detained" means detained in a Borstal Institution;(3)"Inmate" means any person ordered to be detained;(4)"Offence" means--(i)an offence punishable with transportation or rigorous imprisonment under the Indian Penal Code other than--(a)an offence punishable with death ;(b)an offence punishable under Chapter V-A or Chapter VI of the said Code;(ii)an offence punishable with imprisonment under the Public Gambling Act, 1877, the Opium Act, 1878, or the United Provinces Excise Act, 1914 ;(5)"Officer" means an officer of a Borstal Institution appointed in such manner as may be prescribed;(6)"Prescribed" means prescribed by rules made by the State Government under this Act;(7)"Security for good behaviour" means security for good behaviour taken under section 109 or section 110 of the Code of Criminal Procedure, 1898;(8)"Superintendent" means Superintendent of Borstal Institution appointed in such manner as may be prescribed.
