4. Definitions. - (1) In this Act, unless there is anything repugnant in the subject or context,-
(a)"adult" means a person who is not a child;[(a-1) 'after care' means care during the period of release on licence of a child from an Approved Centre or Approved Institution or any other institution under this Act;(a-2) 'After-care Home or Hostel' means an institution established and maintained or recognised under sub-section (3) of section 25 of this Act;*(a-3) 'Approved Centre' means an industrial school or other educational institution established and maintained under sub-section (1) of section 25 of this Act;*(a-4) 'Approved Institution' means any industrial school or other educational institution recognised under sub-section (2) of section 25 of this Act;][(b) "begging" means begging as defined in the Bombay Prevention of Begging Act, 1959:(c)"brothel" means a brothel as defined in the Suppression of Immoral Traffic in Women and Girls Act, 1956];[(d) x x x][(e) 'child' means a boy who has not completed the age of sixteen years, or a girl who has not completed the age of eighteen years;(ee)'Classiying Centre' means an Institution established and maintained under section 27 of this Act;](f)"dangerous drug" means any article defined as "dangerous drug" in the Dangerous Drugs Act, 1930;(g)"final order" means an order passed by a juvenile court or any court empowered under sect ion 8 to exercise the powers of a juvenile court under the following sections, namely, 45 to 47, 71 to 76, 79, 81 lo 84, 90 to 92. 101 and 103;[(h) 'fit person' in relation to the care of any child means an individual who, in the opinion of the Court, is willing and fit to take proper care of a child;](i)"guardian" in relation to a child or youthful offender includes any person who in the opinion of the court having cognizance of any proceedings in relation to the child or youthful offender has for the time being the actual charge of, or control over, the said child or youthful offender:(j)"immoral behaviour" includes any act or conduct which is indecent or obscene;(k)"Juvenile Court" means a court established under section 7 of this Act;[(ka) 'Observation Home' means a place which has been declared by the State Government to be an Observation Home under section 26 of this Act;](l)"place of safety" includes [an Observation Home] or [any other suitable place or institution declared by an officer duly authorised by the State Government in this behalf] the occupier or manager of which is willing temporarily to receive a child or where [such Observation Home] or other suitable place or institution is not available, in the case of a male child only, a police station in which arrangements are available or can be made for keeping children in custody separately from other offenders;(m)"prescribed" means prescribed by rules made under this Act;(n)"probation of good conduct" means the release of a youthful offender on probation of good conduct on his personal recognizance. The expression 'probation of good conduct' order shall be construed accordingly;[(o) "prostitution" means prostitution as defined in the Suppression of Immoral Traffic in Women and Girls Act, 1956;](p)"society" means a body or association of individuals, whether incorporated or not;(q)"supervision" means the placing of a child under the control of a [+Child Welfare Officer (Probation)] or other person for the purpose of securing proper care and protection of the child by his parent, guardian, relation or any other fit person to whose care the child has been committed. The expression 'supervision order' shall be construed accordingly;[(r) x x x](s)"youthful offender" means any child who has been found to have committed an offence.(2)Words and expressions used and not defined in this Act but defined in the [Code of Criminal Procedure, 1898] shall have the meanings assigned to them in that Code.
