Section 2(b) in U.P. Payment of Remuneration to Prisoners and Compensation to Victims Rules, 2005
(b)"Common Fund" means the fund created of a prison from the deduction made under Section 36-A of the Prisons Act, 1894 (Act No. 9 of 1894) and the Prisons (Uttar Pradesh Amendment) Act, 2002 (U.P. Act No. 16 of 2002) from the remuneration earned by convicted criminal prisoners for the purpose of giving compensation to the deserving victims;
