Section 2 in Prisons (Rajasthan Amendment) Act, 2015
2. Amendment of Section 42, Central Act No. 9 of 1894.
- In Section 42 of the Prisons Act. 1894 (Central Act No. 9 of 1894), hereinafter referred to as the principal Act, in its application to the State of Rajasthan, for the existing expression "for a term not exceeding six months, or to fine not exceeding two hundred rupees, or to both", the expression "for a term not exceeding three years, or to fine not exceeding three thousand rupees, or to both" shall be substituted.
