In this Act unless there is anything repugnant in the subject or context,-(1)"active service" means service at outposts, or against hostile tribes or other persons in the field ;(2)"Commandant" or "Assistant Commandant" means a person appointed by the Central Government to be Commandant or an Assistant Commandant of the Assam Rifles ;(3)"District Magistrate" includes a Deputy Commissioner, the Superintendent of the Lushai Hills, [the Chief Commissioner, Manipur, the Political Officer, Balipara Frontier Tract, the Political Officer, Tirap Frontier Tract, the Political Officer, Abor Hills District and the Political Officer, Mishmi Hills District;] [Substituted by the A.O. 1950 for certain words.](4)"rifleman" means a person appointed as such under section 4 after he has signed the statement in the Schedule in accordance with the provisions of sub-section (2) of section 4, and includes a rifleman appointed under the Assam Rifles Act, 1920 and a Military Police Officer appointed under the Eastern Bengal and Assam Military Police Act, 1912, [and a non-combatant appointed as such, whether before or after the commencement of the Assam Rifles (Amendment) Act, 1951] [Added by Act 34 of 1951, s.2.];(5)"superior officer" means, in relation to any rifleman,-(a)an officer of a higher class than, or of a higher grade in the same class as, himself, and(b)any Assistant Commandant or Commandant;(6)the expressions "reason to believe", "criminal force", "assault", "fraudulently" and "voluntarily causing hurt" have the meanings assigned to them respectively in the Indian Penal Code.
