Section 2 in The Repatriation Of Prisoners Rules, 2004
2. Definitions
.-In these rules, unless the context otherwise requires,--(a)"Act" means the Repatriation of Prisoners Act, 2003 (49 of 2003);(b)"application" means an application made under section 4 of the Act;(c)"diplomatic channel" means through the missions of the respective countries;(d)"section" means a section of the Act;(e)all other words and expressions used in these rules and not defined but defined in the Act shall have the meanings respectively assigned to them in that Act.
