Section 2 in Delhi Classification of Prisons Rules, 1988
2. Three kinds of Jails.
- Jails shall be of three kinds, namely, Central Jails, District Jails and Special Jails:(a)'Central Jail' means any prison in which convicted criminals, under trial prisoners or persons detained under any specific Act/Ordinance/Orders, as the case may be are received/kept for the purpose of undergoing theirsentence or for the purpose of judicial custody and/or detention under any Specific Act/ Ordinance/Orders, as the case may be.(b)'District Jail'. All Jails, other than 'Central Jails' and 'Special Jails' shall be deemed to be 'District Jails'.(c)(1) Administrator may from time to time, in its discretion, declare any jail to be a 'Special Jail' for the purposes of these rules, or establish a Special Jail at any place.(2)No Jail shall be deemed to be a -'Special Jail' within the meaning of these rules, unless it has been declared to be so or established as such under sub-rule (c) (1).
