Section 2 in Appointment of Special Judicial Magistrates (Orissa) Rules, 2000
2. Definitions.
(1)In these rules, unless the context otherwise requires-(a)"Chief Justice" means the Chief Justice of Orissa High Court;(b)"Code" means the Code of Criminal Procedure, 1973;(c)"High Court" means the Orissa High Court;(d)"Offence" shall have the same meaning as assigned to it in the Code;(e)"Petty Offences" means the offences under -(i)the sections listed in the Tables under Section 320 of the Code excluding the offences under Sections 324, 325, 335, 344, 357, 379, 381, 406, 407, 408, 411, 414, 418, 419, 420, 429, 430, 451 and 494 of the Indian Penal Code, i860;(ii)Sections 160, 188, 279, 294 and 336 of the Indian Penal Code; and(iii)all offences under any Act which are punishable up to 2 year's imprisonment;(f)"State Government" means the State of Government of Orissa.(2)The words and expressions used in the these rules but not defined shall have the same meanings as respectively assigned to them in the Code.
