Section 2 in Prevention of Blackmarketing & Maintenance of Supplies of Essential Commodities (Rajasthan Conditions of Detention) Order, 1980
2. Definitions
- In this Order, unless the context otherwise requires-(a)"Act" means the Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities Act, 1980 (Central Act 7 of 1980);(b)"detenue" means any person detained in Rajasthan by an order under Section 3 of the Act;(c)"Government" means the Government of the State of Rajasthan;(d)"Inspector General" means the Inspector General of Prisons, Rajasthan;(e)'Jail" means prison as defined in Section 3 of the Prison Act, 1894 (Central Act 9 of 1894) of the Central Legislature as, adopted to, or in force in any area of Rajasthan;(f)"Prisoner" means a person, other than a detenue, duly committed to be confined or detained in a Jail;(g)"Superintendent" means the officer appointed to be the Superintendent of Jail and includes any person who for the time being is acting as Superintendent.
