Section 131(2) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
(2)No officer of any jail shall, in the discharge of his duties, at any time use more force than is absolutely necessary for the purpose of enforcing the law and carrying out his duties.Note: It is lawful to use all means necessary to effect, an arrest 'and a prisoner has no right of private defence against prison officers action in the discharge of their duty and every officer, may use all force necessary to resist any force used by prisoners against lawful authority.
