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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 1Code of Criminal Procedure, 1882 (10 of 1882); 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 orCourt-martial, and includes a person detained in prison under the provisions of Chapter VIII of the1Code of Criminal Procedure, 1882 (10 of 1882), or under the 2Prisoners Act, 1871 (5 of 1871) ; (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.    |
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