Section 3 in The Eastern Frontier Rifles (West Bengal Battalion) Act, 1920
3. Definitions. -
In this Act, unless there is anything repugnant in the subject or context,-(1)"active service" means service at outposts or against hostile tribes or other persons in the field ;(2)"Commandant" or "Assistant Commandant" means a person appointed by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] to be a Commandant or an Assistant Commandant of the Eastern Frontier Rifles [West Bengal Battalion] [Words substituted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.], hereinafter referred to as the battalion:(3)"District Magistrate" includes a Deputy Commissioner [* * * * * *] [Words omitted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.].(4)"rifleman" means a police-officer [enrolled under] [Words substituted by Bengal Act 2 of 1940.] the Police Act, 1861, who has signed the statement in the schedule to this Act in accordance with the provisions of this Act, and includes a military police-officer appointed under the Bengal Military Police Act, 1892, or the Assam Military Police Regulation. 1890, or the Eastern Bengal and Assam Military Police Act. 1912;(5)"superior officer" means, in relation to any rifleman,-(a)any officer of a higher class than, or of a higher grade in the same class as himself, and(b)any Assistant Commandant, Commandant or District Magistrate;(6)the expressions "reasons to believe", "criminal force", "assault", "fraudulently" and "voluntarily causing hurt" have the meanings assigned to them respectively in the Indian Penal Code.
