2. Definitions. —
(1) In this Act, unless the context otherwise requires,—
(a) “Magistrate” means,—
(i) in relation to a metropolitan area, the Metropolitan Magistrate;
(ii) in relation to any other area, the Judicial Magistrate of the first class; or
(iii) in relation to ordering someone to give security for his good behaviour or maintaining
peace, the Executive Magistrate;
(b) “measurements” includes finger-impressions, palm-print impressions, foot-print
impressions, photographs, iris and retina scan, physical, biological samples and their analysis,
behavioural attributes including signatures, handwriting or any other examination referred to in
section 53 or section 53A of the Code of Criminal Procedure, 1973 (2 of 1974);
(c) “police officer” means the officer-in-charge of a police station or an officer not below the
rank of Head Constable;
(d) “prescribed” means prescribed by rules made under this Act;
(e) “prison officer” means an officer of prison not below the rank of Head Warder.
(2) Words and expressions used herein and not defined but defined in the Indian Penal Code (45 of
1860) and the Code of Criminal Procedure, 1973 (2 of 1974) shall have the same meanings
respectively assigned to them in those Codes.
