- In this Act, unless there is anything repugnant to the subject or context -(1)"Borstal Institution" means a place in which offenders may be detained under this Act and given such industrial training and other instruction and subjected to such disciplinary and moral influences as will conduce to their reformation;(2)"detained" means detained in, and "detention" means detention in a Borstal Institution;(3)"inmate" means any person ordered to be detained;(4)"offence" means -(i)an offence punishable with transportation or rigorous imprisonment under the Indian Penal Code other than -(a)an offence punishable with death;(b)an offence punishable under Chapter V-A or Chapter VI of the said Code;(ii)an offence punishable with imprisonment under the Public Gambling Act, 1867;(iii)an offence punishable with imprisonment under the Opium Act, 1878;(iv)an offence punishable with imprisonment under the Punjab Excise Act, 1914;(5)"officer" means an officer of a Borstal Institution appointed in such manner as may be prescribed;(6)"prescribed" means prescribed by rules made by the State Government under the provisions of this Act;(7)"security for good behaviour" means security for good behaviour otherwise than for political activities under section 109 or section 110 of the Code of Criminal Procedure, 1898;(8)"Superintendent" means a Superintendent of a Borstal Institution appointed in such manner as may be prescribed.
