Section 2 in Andhra Pradesh Prisons Development Board Act, 2001
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Board" means the Andhra Pradesh Prisons Development Board constituted under section 3;(b)"building" includes a house, dormitory, barrack, cell, latrine, godown, shed, hut, wall and any other structure whether of masonry, bricks, mud, wood, metal, cement, concrete or any other material whatsoever;(c)"fund" means the Prisons Development Fund created under this Act;(d)"Government" means the State Government of Andhra Pradesh;(e)"Jail" means a prison and includes all Central Prisons, district jails, sub-jails, prisoners' agricultural colonies, State jails for women and borstal schools;(f)"land" includes rights in or over land and benefits to arise out of land, and buildings, structures and other things attached to the earth or permanently fastened to anything attached to earth;(g)"notification" means a notification published in the Andhra Pradesh Gazette and the word notified? shall be construed accordingly;(h)"Prescribed" means prescribed by rules made under this Act;(i)"Prison" means any jail or place by whatever name called including all lands and buildings, appurtenant thereto, used permanently or temporarily under the general or special orders of the State Government for the detention of prisoners, and includes all central prisons, district jails, sub-jails, prisoners' agricultural colonies, State Jails for women and borstal schools;(j)"Regulations" means the regulations made by the Board under this act.CHAPTER - II Establishment of the Board
