- In this Act unless there is anything repugnant in the subject or context, -(1)"asylum" means an asylum or mental hospital for lunatics established or licensed by the Central Government or any Stale Government ;(2)"cost of maintenance" in an asylum includes the cost of lodging, maintenance, clothing, medicine and care of a lunatic and any expenditure incurred in removing such lunatic to and from an asylum together with any other charge specified in this behalf by the State Government in exercise of any power conferred upon it by this, Act ;(3)"District Court" means the principal Civil Court of original jurisdiction in any area outside the local limits for the time being of the Metropolitan towns;(4)"Criminal lunatic" means any person for whose detention in, or removal to an asylum, jail or other place of safe custody, an order has been made in accordance with the provisions of section 330 or sections 335 and 336 of the Code of Criminal Procedure, 1973 or of section 30 of the Prisoners Act, 1900, or of section 103A of the Indian Army Act, 1911;(3A)"India" means' the territory of India excluding the State of Jammu and Kashmir;(5)"lunatic" means an idiot or a person of unsound mind ;(6)"Magistrate" means a Metropolitan Magistrate, District Magistrate, Sub-divisional Magistrate, or a Magistrate of the first class specially empowered by the State Government to perform the functions of a Magistrate under this Act,;(7)"medical officer" means a gazetted medical officer in the service of the Government and includes a medical practitioner declared by general or special order of the State Government to be a medical officer for the purposes of this Act ;(8)"medical practitioner" means holder of a qualification to practice medicine and surgery which can be registered in the United Kingdom in accordance with the law for the time being in force for the registration of medical practitioners, and includes any person declared by general or special order of the State Government to be a medical practitioner for the purpose of this Act; .(9)"prescribed" means prescribed by this Act or by rule made thereunder ;(10)"reception order" means an order made under the provisions of this Act for the reception into an asylum of a lunatic other than a lunatic so found by inquisition ;(11)"relative" includes any person related by blood marriage or adoption ; and(12)"rule" means rule made under this Act.
