Section 2 in The Maharashtra Habitual Offenders Rules, 1960
2.
In these rules, unless there is anything repugnant in the subject or context -(a)"Act" means the Bombay Habitual Offenders Act, 1959;(b)"Authorised officer" means any officer authorised by the State Government under section 16;(c)"Form" means a form appended to these rules;(d)"Order of restriction of movements" means an order made under section 11 requiring a person to restrict his movements to any area:(e)"Order of restriction of report" means an order made under sub-section (2) of section 7 requiring a person to report himself to the authority specified therein;(f)[ "Director of Correctional Services" or "Deputy Director of Correctional Services" means an officer appointed as such by the State Government for the settlement] [Substituted by G. N. of 4.7.1973.];(g)"Restricted person" means a registered offender in respect of whom an order of restriction has been made;(h)"Section" means a section of the Act;(i)"Settler" means a registered offender or a habitual offender ordered by the State Government, the Court or the Magistrate under section 15 to be placed in a corrective settlement;(j)"Superintendent" means a Superintendent of a Corrective Settlement;(k)Words and expressions used but not defined in these rules shall have the meanings assigned to them in the Act.
