(5)"prison", which is synonymous with "jail", means an institution established and so declared under section 3 for the detention and correctional treatment of offenders and for the detention of such other persons as may be committed to custody under any law, but does not include -(a)any place used or appointed for the detention of persons 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;(c)any institution established under the Assam Borstal Institution Act, 1968;(d)any institution established or certified or recognized under the Juvenile Justice (Care & Protection of Children) Act, 2000.
