Section 4 in THE PRISONS (UTTAR PRADESH AMENDMENT) ACT, 2020
4. After section 42 of the Principal Act, the following sections shall be inserted, namely :
"42A. Notwithstanding anything to the contrary in any other provision of this Act, the possession or operation of a wireless communication device by any prisoner and the entering of any impersonator in a prison shall be prohibited.Explanation for the purpose of this section-(a)the words "wireless communication device" shall include mobile phone, wi-fi, Bluetooth, near field communication (NFC), tablet, personal computer, computer, laptop, palmtop used for the communictions like verbal, non-verbal, internet, general packet radio service (GPRS), e-mail, short message service (SMS), multimedia message service (MMS) or any such equipment such as mobile sim (Subscriber Identification Module or Chip etc.)which may be used for any similar purpose.(b)The word "impersonator" means a person who enters premises of a prison with a photo, name, address or any other identity particulars and on verification of whose all or any one of such particulars are found to be false."42B. Whoever contravence the provisions of section 42A shall on Punishment for Contravenes be liable to be punished with imprisonment which contravention of shall extend up to three years and with fine which shall extend up to twenty five thousand rupees or with both:Provided that if any prisoner is found using the wireless communication device for attempting, abetting, conspiring or committing an offence inside or outside the jail premises and as a consequence there of an offence is committed, he/she shall on conviction be punished with imprisonment for a term which shall not be less than three years and shall extend up-to five years, or with fine which shall not be less than twenty thousand rupees and shall extend up-to fifty thousand rupees or with both."
