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State of Punjab - Section

Section 593 in Punjab Jail Manual, 1996

593. The purpose of which cells may be used.

- Cells may be used for -
(a)carrying out sentences of solitary confinement ordered on a warrant;
(b)the separate cellular confinement of prisoners as a jail punishment;
(c)the separation of prisoners;
(d)the medical observation and separation of prisoners suspected of malingering, causing sickness or injury to themselves by the use of deleterious substances, or who are suffering or suspected to the suffering from any communicable disease;
(e)the confinement of prisoners condemned to death; and
(f)quarantine.