Section 3 in The Prisons Act, Svt. 1977 [Jammu and Kashmir]
3. Definitions
In this Act-(1)"prison" means any jail or place used permanently or temporarily under the general or special orders of the Government for the detention of prisoners, and includes all lands and buildings appurtenant thereto, but does not include-(a)any place for the confinement of prisoners who are exclusively in the custody of the police;(b)any place specially appointed by the Government under section 541 of the Code of Criminal Procedure;(c)any place which has been declared by the Government, by general or special order, to be a subsidiary jail;(2)"criminal prisoner" means any prisoner duly committed to custody under the writ, warrant or order of any Court or authority exercising criminal jurisdiction, or by order of a Court-martial;(3)"convicted criminal prisoner" means any criminal prisoner under sentence of a Court or Court-martial, and includes a person detained in prison under the provisions of Chapter VIII of the Code of Criminal Procedure, or under the Prisoners Act, 1977;(4)"civil prisoner" means any prisoner who is not a criminal prisoner;(5)"remission system" means the rules for the time being in force regulating the award of marks to and the consequent shortening of sentences of prisoners in jails;(6)"history-ticket" means the ticket exhibiting such information as is required in respect of each prisoner by this Act or the rules thereunder;(7)"Inspector General" means the officer for the time being appointed by the Government as the Inspector General of Prisons;(8)"Medical Subordinate" means an Assistant Surgeon, Apothecary or qualified Sub-Assistant Surgeon; and(9)"Prohibited article" means an article the introduction or removal of which into or out of a prison is prohibited by any rule under this Act.
