- In this Act- (1) "prison" means any jail or place used permanently or temporarily under the general or special orders of [the Government] [In section 3(1). 5, 6. 7, 11(2), 38, 41, 46, 56, 59. 60 and 62 the words 'the Government' substituted for the words 'His Highness' by Act X of 1996.] for the detention of prisoners, and includes all lands and buildings appurtenant thereto, but does not include-(a)any place for the confinement of prisoners who are exclusively in the custody of the police;(b)any place specially appointed by [the Government] [In section 3(1), 5, 6. 7, 11(2), 38, 41, 46, 56, 59. 60 and 62 the words 'the Government' substituted for the words 'His Highness' by Act X of 1996.] under section 541 of the Code of Criminal Procedure;(c)any place which has been declared by [the Government] [In section 3(1), 5, 6. 7, 11(2), 38, 41, 46, 56, 59. 60 and 62 the words 'the Government' substituted for the words 'His Highness' by Act X of 1996.], by general or special order, to be a subsidiary jail;(2)"criminal prisoner" means any prisoner duly committed to custody under the writ, warrant or order of any court or authority exercising criminal jurisdiction, or by order of a Court-martial;(3)"convicted criminal prisoner" means any criminal prisoner under sentence of a Court or Court-martial, and includes a person detained in prison under the provisions of Chapter VIII of the Code of Criminal Procedure, or under the Prisoners Act, 1977;(4)"civil prisoner" means any prisoner who is not a criminal prisoner;(5)"remission system" means the rules for the time being in force regulating the award of marks to and the consequent shortening of sentences of prisoners in jails;(6)"history-ticket" means the ticket exhibiting such information as is required in respect of each prisoner by this Act or the rules thereunder:(7)["Inspector General"] [Substituted by Act II of 185, section 2.] means [the officers for the time being appointed by the Government as] [In section 3(7) words with backes added by Act X of 1996.] the Inspector General of prisons;(8)"Medical Subordinate" means an Assistant Surgeon, Apothecary or qualified Sub-Assistant Surgeon; and(9)"Prohibited article" means an article the introduction or removal of which into or out of a prison is prohibited by any rule under this Act.Chapter-II Maintenance and Officers of Prisons.
