- In this Act, unless there is anything repugnant in the subject or context,-(1)"Borstal Institution" means a place in which offenders may be detained under this Act and given such industrial training and other instruction and subject to such disciplinary and moral influences as will conduce to their reformation;(2)"detained" means detained in, and "detention" means detention in a Borstal Institution;(3)"inmate" means any person ordered to be detained;(4)"offence" means-(i)an offence punishable with transportation or rigorous imprisonment under the Indian Penal Code (XLV of I860) other than-(a)an offence punishable with death;(b)an offence punishable under Chapter V-A, Chapter VI or Section 153-A of the said Code;(c)an offence committed in pursuance of political activities;(ii)an offence punishable with imprisonment under Public Gambling Act, 1867 (III of 1867);(iii)an offence punishable with imprisonment under the [Opium Act, 1878 (I of 1878)] [Now Repealed by Narcotic Drugs and Psychotropic Substances Act, 1985.];(iv)an offence punishable with imprisonment under the Central Provinces and Berar Excise Act, 1915 (II of 1915);(v)[ an offence punishable with imprisonment under the [Dangerous Drugs Act, 1930 (II of 1930)] [Inserted by C.P. Act No. 11 of 1937.];(5)"officer" means an officer of a Borstal Institution appointed in such manner as may be prescribed;(6)"prescribed" means prescribed by rules made by the State Government under the provisions of this Act;(7)"security for good behaviour" means security for good behaviour otherwise than for political activities under Section 109 or Section 110 of the [Criminal Procedure Code, 1898 (V of 1898)] [See now the Code of Criminal Procedure, 1973 (2 of 1974).];(8)"Superintendent" means a Superintendent of a Borstal Institution appointed in such manner as may be prescribed.
