- In this Act, unless there is anything repugnant in the subject or context,-(1)"Board" means the Vagrancy Advisory Board established under subsection (1) of section 3;(1a)[ "Board of Visitors" means a Board of Visitors established under subsection (1) of section 13A ;] [Clause (a) first Inserted by President's Act 23 of 1968 and finally the same Substituted by W. B. Act 5 of 1970.](2)"Calcutta" means the town of Calcutta as defined in section 3 of the Calcutta Police Act, 1866, together with the suburbs of Calcutta as defined by notification under section 1 of the Calcutta Suburban Police Act, 1866 ;(3)"child" means a person under the age of fourteen years;(4)"Controller" means the Controller of Vagrancy appointed under subsection (1) of section 4;[* * * * *] [Clause (5) omitted by the Adaptation of Laws Order, 1950.](6)"prescribed" means prescribed by rules made under this Act;(7)"receiving centre" means a house or institution for the reception and temporary detention of vagrants, provided by the [State] [Word Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or certified as such under sub-section (1) of section 12;(8)"Special Magistrate" means a Magistrate empowered to act as such under section 5 ;(9)"vagrant" means a person [* * * *] [Words 'not being of European extraction' omitted by the Adaptation of Laws Order, 1950.] found asking for alms in any public place, or wandering about or remaining in any public place in such condition or manner as makes it likely that such person exists by asking for alms but does not include a person collecting money or asking for food or gifts for a prescribed purpose;(10)"vagrants' home" means an institution provided by the [State] [Word Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government under sub-section (1) of section 13 for permanent detention of vagrants.
