Section 50(1) in The Prisons Act, Svt. 1977 [Jammu and Kashmir]
(1)No punishment of penal diet, either singly or in combination, or of whipping, or of change of labour under section 46, clause (2), shall be executed until the prisoner to whom such punishment has been awarded has been examined by the Medical officer, who, if he considers the prisoner fir to undergo the punishment, shall certify accordingly in the appropriate column of the punishment-book prescribed in section 12.
