- In these rules, unless the context otherwise requires -(a)'Act' means the Prisons Act, 1894 (Act 9 of 1894);(b)'eligible prisoner' means a prisoner who is eligible for being detained in Open Air Jail under rule 3 and includes a prisoner who is selected for being detained in such jail by the Inspector General of Prisons under rule 4;(c)'inmate' means a prisoner who is under detention in Open Air Jail; and(d)'Open Air Jail' means any place used as such permanently under the orders of the State Government for the detention of prisoners and includes all lands and buildings appurtenant thereto.
