Section 2(b) in Punjab Detenus (Conditions of Detention) Order, 1981
(b)'Jail' means any prison as defined in section 3 of the Prisons Act, 1894 (Central Act IX of 1894), and includes a Police Lock-up, the Interrogation Centre, Old Jail, Amritsar [and the Interrogation Centre Ladda Kothi, District Sangrur] [Inserted vide Notification No. S.O.44/C.A. 52/74/Section 5/Amd.(6)/14, dated 31st May, 1984] or any pleace which has been declared by the State Government by general or special order to be a subsidiary Jail:.]
