Section 2 in The West Bengal Correctional Services Act, 1992
2. Definitions.—
In this Act, unless the context otherwise requires,—(a)“after-care service” means the activity aimed at financial rehabilitation of released prisoners as normal and good citizens;(aa)“biometric” means measurement and analysis of human body characteristics, such as DNA, fingerprints, eye retinas and irises, voice patterns and hand measurements by which a man or woman may be uniquely identified;(b)“confinement” means confinement in a correctional home, and includes detention therein under any law providing for preventive detention;(c)“correctional home” means any place used permanently or temporarily under the orders of the State Government for detention of persons, whether under-trial or convicted, in accordance with any order for confinement under any law providing for preventive detention or any other law for the time being in force and includes any place declared by the State Government as prison under item (i) of clause (b) of section 266 of the Code of Criminal Procedure, 1973, but does not include a place for confinement of a person under the custody of the police;(d)“correctional services” means the services maintained by the State Government for proper management, administration and functioning of correctional homes;(e)“Court” means a Court established by any law for the time being in force, and includes any officer or authority vested with the powers of exercising civil or criminal jurisdiction under any law for the time being in force;(f)“habitual offender” means a prisoner who having been convicted for an offence of theft, robbery, dacoity, kidnapping, abduction, extortion or misappropriation of public money or property or for an offence punishable under the Bengal Excise Act, 1909 (Ben. Act 5 of 1909), or the Central Excises and Salt Act, 1944 (1 of 1944), or the Bengal Suppression of Immoral Traffic Act, 1933 (Ben. Act 6 of 1933), or on a charge of adulteration of food or medicine or carrying trade in illicit transport of goods or illicit sale of contraband goods, is again convicted on a charge of any of the aforesaid offences;(g)“history-ticket” means the ticket exhibiting such information as is required in respect of a prisoner by or under this Act or the rules made thereunder;(h)“notification” means a notification published in the Official Gazette;(i)“offence” means an act punishable under any law for the time being in force with imprisonment, whether substantive or in default of a fine or in default of furnishing security;(j)“prescribed” means prescribed by rules made under this Act;(k)“prisoner” means a person confined in a correctional home under a writ, order or warrant made by a Court or authority under any law for the time being in force;(l)“prohibited article” means an article the introduction or removal of which into or out of a correctional home is prohibited by or under this Act or the rules thereunder;(m)“rehabilitation assistance” means financial or any other assistance give to a released prisoner for the purpose of his rehabilitation into the society as an ordinary citizen;(n)“remission” means the period to be deducted in accordance with the provisions of this Act and the rules made thereunder from the total period of sentence imposed or a prisoner;(o)“rule” means a rule made under this Act.(p)words and expressions used and not defined in this Act but defined in the Indian Penal Code, 1860, or in the Code of Criminal Procedure, 1973, shall have the same meanings as respectively assigned to them in those Codes
