Section 2(b) in Punjab Detenus (Conditions of Detention) Order, 1974
(b)'Jail' means any prison as defined in section 3 of the Prisons Act, 1894 (IX of 1894), and includes a Police Lock-up, the Interrogation Centre, Old Jail, Amritsar [and in the interrogation centre, Ladda Kothi, District Sangrur] [Added vide Punjab Government Gazette Legislative Supplement Part III dated 31.5.1984.] or any place which has been declared by the State Government by general of special order to be a subsidiary Jail;
