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[Cites 0, Cited by 75] [Entire Act]

Union of India - Section

Section 3 in The Prisons Act, 1894

3. Definitions.

- In this Act,
(1)prison means any jail or place used permanently or temporarily under the general or special orders of a State 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 State Government under section 541 of the [Code of Criminal Procedure, 1882 (10 of 1882)] [Now see the Code of Criminal Procedure, 1973 (2 of 1974).]; or
(c)any place which has been declared by the State 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, 1882 (10 of 1882)] [Now see the Code of Criminal Procedure, 1973 (2 of 1974).] or under the [Prisoners Act, 1871 (5 of 1871)] [Now see the Prisoners Act, 1900 (3 of 1990).];
(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 jail;
(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 Inspector General of Prisons;
(8)Medical Subordinate means an Assistant Surgeon, Apothecary or qualified Hospital Assistant; 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.
[Andhra Pradesh].- In its application to the State of Andhra Pradesh, in Section 3, after Cl. (4), insert the following clause, namely:(4-A) furlough system means the system of releasing prisoners in jails on furlough in accordance with the rules for the time being in force.Andhra Pradesh Act 23 of 1958, Section 3 and Sch. (w.e.f. 1-2-1960).[Gujarat].- Same as that of Maharashtra.Gujarat Act 11 of 1960, Section 87; Gujarat A.L. (8th Amdt.) Order, 1961.[Maharashtra].- In its application to the State of Maharashtra, in Section 3,(i) for Cl. 5, substitute the following clauses, namely:(5) remission system means the system of regulating the award of marks to, and the consequent shortening of sentences of, prisoners in jail in accordance with the rules for the time being in force;(5-A) furlough system means the system of releasing prisoners in jail on furlough in accordance with the rules for the time being in force.Bombay Act 27 of 1951, Section 2 (w.e.f. 13-5-1953).(5-B) parole system means the system of releasing prisoners in jail on parole, by suspension of their sentences in accordance with the rules for the time being in force;(ii) Cl. (8) shall be deleted.Bombay Act 23 of 1959, Section 3, (w.e.f. 1-6-1959).[Orissa].- In its application to the State of Orissa, in Section 3, for Cl. (5), substitute the following clauses, namely:(5) remission system means the system of regulating the award of marks to, and the consequent shortening of sentences of, prisoners in jail in accordance with the rules for the time being in force;(5-A) furlough system means the system of releasing prisoners in jail on furlough in accordance with the rules for the time being in force;(5-B) parole system means the system of releasing prisoners in jail on parole, by suspension of their sentences in accordance with the rules for the time being in force.Orissa Act 29 of 1958, Section 2 (w.e.f. 19-11-1958).[Uttar Pradesh].- In its application to the State of Uttar Pradesh, in Section 3,(i) in Cl. (1), between the words for the detention and of prisoners, insert and reformation.Uttar Pradesh Act 9 of 1958, Section 3 (w.e.f. 27-2-1958).(ii) for Cl. (7), substitute the following clause, namely:(7) Inspector-General means the Inspector-General of Prisons, and in relation to the performance of such functions of the Inspector-General as are entrusted by or under the rules made under this Act to Deputy Inspector-General of Prisons, includes such Deputy Inspector-General.Uttar Pradesh Act 19 of 1966, Section 2.