Section 2 in Jharkhand Control of Crimes Act, 2002
2. Definition.
- In this Act, unless the context otherwise requires,-(a)"Commissioner" means the Commissioner of a Division and includes any officer specially empowered by the State Government to exercise all or any of the powers of Commissioner under this Act;(b)"District Magistrate" includes an Additional District Magistrate or Sub-Divisional Officer specially empowered by the State Government in this behalf;(c)"Detention order" means an order made under section 12;(d)"Anti-social element" means a person who-(i)either by himself or as a member of or leader of a gang, habitually commits or attempts to commit or abets the commission of offences punishable under Chapter XVI or Chapter XVII of the Indian Penal Code; or(ii)habitually commits or abets the commission of offences under the Suppression of Immoral Traffic in Women and Girls Act, 1956;(iii)who by words or otherwise promotes or attempts to promote, on grounds of religion, race, language, caste or community or other grounds whatsoever, feelings of enmity or hatred between different religions, racial or language groups or castes or communities; or(iv)has been found habitually passing indecent remarks to, or teasing women or girls; or(v)who has been convicted of an offence under sections 25,26, 27, 28 or 29 of the Arms Act of 1959.
