Section 2 in Rajasthan Prisons (Shortening of Sentences) Rules, 2006
2. Definition.
- In these rules unless the context otherwise requires;(a)"Act" means the Prisons Act, 1894 (Central Act IX of 1894);(b)"Government" means the Government of Rajasthan;(c)"habitual criminal" means a prisoner liable to be classified as such under the rules for the time being in force made under the Act;(d)"premature release" means a release of a prisoner without completing his judicially ordained sentence as a result of shortening of sentence;(e)"Shortening of Sentence" means the reduction of that period of sentence of a prisoner which he has to serve in the prison upon a judicially pronounced sentence as a matter of grace on the part of the State and as a recognition of his good behaviour in the prison.
