(1)"prison" means any jail or place used permanently or temporarily under the general or special orders of a State Government for the detention of prisoners, and includes all lands and buildings appurtenant thereto, but does not include -(a)any place for the confinement of prisoners who are exclusively in the custody of the police;(b)any place specially appointed by the State Government under Section 417 of the Code of Criminal Procedure, 1973; and(c)any place which has been declared by the State Government, by general or special order, to be a subsidiary jail;
