Section 718(28) in Criminal Courts - Rules and Orders
(28)Garden. - Is the whole vegetable supply of the jail obtained from the jail garden? If not, why cannot this be done?Paragraph 990. - The date on which a prisoner is entitled to be released shall be calculated by the superintendent and jailor, and an entry shall be made in the release diary under that date, giving the name and serial number of the prisoner. It is not the duty of the committing officer to note the date of release on the warrant. If the date of release is stated on the warrant incorrectly or omitted, the warrant shall not be returned for correction on that account. the entry in the release diary shall made by the jailor personally in a district jail, and in a central jail by such officer as the superintendent shall depute by written order; but such entries will be checked and initialled by the jailor. In case the term of imprisonment be changed, either by the judicial imposition of additional imprisonment or by remission of any part of the sentence, or by absence from the jail on bail or after escape, the entry shall be scored through with red ink and a reference made to the date of release under the new order, under which date a new entry shall be made. When a whipping is awarded in addition to imprisonment, an entry shall be made in red ink in the release diary on the page for the day on which the prisoner is to receive strips. Should this date be uncertain, owing to an appeal being made, two or three forward entries shall be made in the release diary as a reminder that the prisoner is to be brought up at the proper time to receive strips. The superintendent shall himself check each entry in the release diaries and admission register, and shall be personally responsible for the correctness of such entries and for any illegal detention of a prisoner or failure to execute a sentence due to neglect of this rule.Paragraph 1052. - A copy of the rules relating to Insolvency (Act III of 1907, as amended by Act V of 1920) shall be kept up in the civil ward of every jail, and superintendents of jails shall assist civil debtors and revenue defaulters who wish to be declared insolvents in making the necessary application under the Act. These applications may be written by a warder or other official, and such paper and writing materials as are necessary may be supplied.Reformatory Schools Act (VIII of 1897)Section 10. - The officer in charge of a prison in which a youthful offender is confined, in execution of a sentence of imprisonment, may bring him, is he has not then attained the [age of sixteen] [See Section 3 (c) of the C.P. Children Act, 1928 (C.P. No. X of 1928).] years, before the District Magistrate within whose jurisdiction such a person is situate; and such magistrate may, if such youthful offender appears to be a proper person to be an inmate of a Reformatory School, direct that, instead of undergoing the residue of his sentence, he shall be sent to a Reformatory School and there detained for a period which shall be subject to the same limitations as are prescribed by or under Section 8, with reference to the period of detention thereby authorized.The Indian Lunacy Act, 1912 (TV of 1912)Section 16. - (1) When any person alleged to be a lunatic is brought before a magistrate under the provisions of Section 13 or Section 15, the magistrate may by an order in writing, authorize the detention of the alleged lunatic in suitable custody for such time not exceeding ten days as may be, in his opinion necessary to enable the medical officer to determine whether such alleged lunatic is a person in respect of whom a medical certificate may be properly given.
