Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Karnataka - Section

Section 2 in The Karnataka Prisons Act, 1963

2. Definitions.—

In this Act, unless the context otherwise requires,—
(a)“civil prisoner” means any prisoner who is not a criminal prisoner;
(b)“convicted criminal prisoner” means any criminal prisoner under sentence of a Court or Court Martial, and includes a person detained in prison under the provisions of Chapter VIII of the Code of Criminal Procedure, 1898 (Central Act V of 1898);
(c)“criminal prisoner” means any prisoner duly committed to custody under a writ, warrant or order of any Court or authority exercising criminal jurisdiction or by order of a Court Martial;
(d)“furlough system” means a system of releasing prisoners in jails on furlough in accordance with the rules made under section 63;
(e)“history ticket” means the ticket exhibiting such information as is required in respect of each prisoner by this Act or the rules made thereunder;
(f)“Inspector-General” means the Inspector-General of Prisons;
(g)“medical subordinate” means an Assistant Surgeon appointed as medical subordinate under section 4;
(h)“notification” means a notification published in the official Gazette;
(i)“prescribed” means prescribed by rules made under this Act;
(j)“prison” means any jail or place used permanently or temporarily under the general or special orders of the State Government for the detention of prisoners, and includes all lands and buildings appurtenant thereto, but does not include,—
(i)any place for the confinement of prisoners who are exclusively in the custody of the Police;
(ii)any place specially appointed by the State Government under section 541 of the Code of Criminal Procedure, 1898;
(iii)any place which has been declared by the State Government, by general or special order, to be a subsidiary jail;
(k)“prohibited article” means an article the introduction or removal of which into or out of a prison is prohibited by any rule made under this Act;
(l)“remission system” means the system of regulating the award of marks to, and the consequence of shortening of sentences of prisoners in jail in accordance with the rules for the time being in force.