Section 4 in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954
4. Definitions.-
(1)For the purposes of this Act, unless there is anything repugnant to the subject or context :-(a)"Woman" means a female of 18 years of age or above;(b)"Child" means a boy or a girl who has not attained the age of 18 years;(c)"A Women's or Children's Institution" means an Orphanage, Widow's Home, Women's Home, Rescue Home. Vigilance Home, shelter or any other Home, Institution or place run under any name whatsoever by any Local Authority or by any private individual or organisation, which has in its care or custody or accept for care or custody women and/or children;(d)"Fit person" includes an institution, association or body of individuals whether incorporated or not, established for or having for its object the reception or protection of women or children or the prevention of cruelty to children or exploitation of women and children for immoral purposes, and which undertakes to train and rehabilitate, or to bring up or to give facilities for training or rehabilitation or bringing up of any woman or child entrusted to its care in conformity with the religion of her or his birth;(e)"Manager" means the owner or any person having or acting in the care or management of a women's or children's institution, and includes any member of the Governing Body of such institution as well as any officer of the institution entrusted with supervision of any of its activities whether working part-time or whole-time or for payment or honorarily;(f)"Licensing Authority" means the District Magistrate of a District and includes an officer or officers authorised by the District Magistrate on his behalf to exercise all or any of the powers and perform all or any of the functions of Licensing Authority under this Act.(2)Words and expressions used but not defined in this Act but defined in the Code of Criminal Procedure, 1898, shall have the meanings assigned to them in that Code.
