2. Definitions prescribed in the Prisons Act, 1894.
- In the Prisons Act :(1)"prison" means any jail or place used permanently or temporarily under the general or special orders of a State Government 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 State Government under Section 417 of the Code of Criminal Procedure, 1973; and(c)any place which has been declared by the State Government, 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 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, 1973, or under the Prisoners' Act, 1900;(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 remission to, and the consequent shortening of sentences of prisoners in jail; ,(6)"history ticket" means the ticket exhibiting such information as is required in respect of each prisoner by the Prisons Act or the rules thereunder;(7)"medical officer" means Medical Officer which shall include the Additional Medical Officer or any other official especially authorised to act as such;(8)"prohibited article" means an article the introduction or removal of which into or out of a prison is prohibited by any rule under the Prisons Act;(9)"notification" means a notification published in the Official Gazette;(10)"prescribed" means prescribed by rules made under this Act. [Section 3 Act IX of 1894]
