Section 2 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
2. Definitions.
- In these Rules unless there is anything repugnant in the subject or context :-(i)"Act" means the Punjab Habitual Offenders (Control and Reform) Act (XII of 1952), as amended from time to time ;(ii)"section" means a section of the Act;(iii)"Form" means a form appended to these Rules;(iv)"District Magistrate" means the District Magistrate of the District;(v)"Superintendent of Police" means the Superintendent of Police of the District.(b)The words defined in section 2 of the Act shall have the same meaning when used in the Rules. Words and expressions used but not defined shall have the meaning assigned to them in the Code of Criminal Procedure, (Act V of 1898).Registration
