- In this Act, unless there is anything repugnant in the subject or context-(1)"approved school" means a school established or certified under this Act;(2)"brothel" means a building or place, or any part as thereof, occupied or let or intended to be occupied or let, as a single tenement, for use by more than one person for the purposes of prostitution ;(3)"Chief Inspector" means the Chief Inspector appointed under section 50 ;(4)"child" means a person under the age of sixteen years ;(5)"fit person" in relation to the care of any child or youthful offender includes any society, institution or body corporate established for the reception or protection of poor children or the prevention of cruelty to children, which undertakes to bring up or to give facilities for bringing up any child or youthful offender entrusted to its care in conformity with the religion of its birth;(6)"guardian" in relation to a child or youthful offender includes any person who, in the opinion of the Court having cognizance of any proceedings in relation to the child or youthful offender or in which the child or youthful offender is concerned has for the time being the actual charge of or control over the child or youthful offender;(7)"juvenile court" means a Court established under sub-section (1) of section 60 and includes a Court sitting in the manner provided by sub-section (2) of that section;(8)"public place" includes any public park garden or railway station and any ground, building or premises to which the public for the time being have or permitted to have access whether on payment or otherwise;(9)"place of safety" means any observation home or any orphanage, hospital, or any other suitable place or institution the occupier or manager of which is willing temporarily to receive a child; or where such observation home, orphanage, hospital or other suitable place or institution is not available in the case of a male child only, a police station in which arrangements are available or can be made for the safe-keeping of a child separately from adult offenders ;(10)"Reformation Officer" means an officer appointed under section 34 ;(11)"prescribed" means prescribed by rules;(12)"street" includes any highway and any public bridge, road, lane, footpath, square, court, alley or (sic), whether It through fare or not; and(13)"youthful offender" means any child who has been found to have committed an offence punishable with transportation or imprisonment.
